SUKHERUNG REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Suman Bhattacharjee, learned counsel appearing for the applicants.

(2.) This is an application filed under Sec. 151 of the Code of Civil Procedure, 1908 for withdrawing share of applicant no.5 deposited by the State of Tripura and Others, i.e. the appellant-respondents herein.

(3.) It is stated in the withdrawal petition that the applicants no.1 to 4 earlier filed applications to withdraw their respective shares from the deposited amount before this Court deposited by the appellant-respondents.