Tripura High Court
Nandalal Das vs The Tripura Khadi And Village on 12 March, 2019
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C) 351 of 2019
Nandalal Das
----Petitioner(s)
Versus
The Tripura Khadi and Village
Industries Board & 2 Ors.
----Respondent(s)
For Petitioner(s) : Mr. CS Sinha, Adv.
Ms S Chism, Adv.
For Respondent(s) : Mr. GS Bhattacharjee, Adv.
HON'BLE MR. JUSTICE ARINDAM LODH Order 12.03.2019 When the matter is taken up for motion, Mr. CS Sinha, learned counsel appearing for the petitioner submits that the matter relates to defalcation of public money. Simultaneously, he submits that the money has been deposited by the petitioner but the same has not been reflected in the cash book of the respondents.
Mr. GS Bhattacharjee, learned counsel appearing for the respondents has clarified that it is the admitted position of the respondents that the money has been deposited in the account of the respondents.
In view of the above submission, the petitioner should not have any grievance that the money has not been deposited in the government account.
Issue notice calling upon the respondents to show cause as to why a rule shall not be issued, as prayed for; and/or Page 2 of 2 why such further and other order(s) shall not be passed as to this Court may deem fit and proper.
Notice is made returnable on 03.05.2019. As Mr. GS Bhattacharjee, learned counsel appears and accepts notice on behalf of the respondents, no formal notice is called for.
JUDGE lodh