Tripura High Court
Unknown vs For Applicant(S) : Ms. Sarama Deb on 4 April, 2019
Author: Sanjay Karol
Bench: Sanjay Karol
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
I.A. No. 02 of 2019
In MAC. App. No. 106 of 2013 (D/O)
For Applicant(s) : Ms. Sarama Deb, Advocate.
For Respondent(s) : Mr. P. Gautam, Advocate.
HON'BLE THE CHIEF JUSTICE MR. SANJAY KAROL Order 04.04.2019 Heard.
Considering the fact that judgment and order dated 12.12.2015 passed in MAC. App. No. 106 of 2013, titled as The National Insurance Co. Ltd v. Smti. Anita Deb & Others, has already attained finality, as can be inferred from the averments made in the application, the same is allowed.
Accordingly, the amount lying in the UCO Bank, High Court Branch, be released in favour of the applicant, namely, Smt. Anita Deb, to be directly remitted into her account.
To this, Mr. P. Gautam, learned counsel appearing for respondent has no objection.
The application stands disposed of.
SANJAY KAROL A.Ghosh