GOUTAM SENGUPTA, SON OF LATE NALINI RANJAN SENGUPTA Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES; TRIPURA APEX FISHERIES COOP SOCIETY LTD ; EXECUTIVE OFFICER, TRIPURA APEX FISHERIES COOP SOCIETY LTD ; DIRECTOR, DIRECTORATE OF FISHERIES

JUDGEMENT

(1.) Heard Mr. B.N. Majumder, learned counsel appearing for the petitioner as well as Mr. T.D. Majumder, learned counsel appearing for the respondent No.1, Mr. P. Datta, learned counsel appearing for the respondents No. 2 & 3 as well as Mr. D.P. Ghosh, learned counsel appearing for the respondent No.4.

(2.) In terms of the order dated 23.04.2014, Mr. P. Datta, learned counsel appearing for the respondents No. 2 and 3 has produced the written instruction given in the form of a note vide Note No.2 in the case brief, which reads as follows :

(3.) In view of the factual aspect that has revealed from the said Note No.2, Mr. Datta has submitted that necessary order may be passed by this court. The reference as made to the Registrar of Cooperative Societies for purpose of realization of the amount is related to the cases which have been by now decided by the respective courts.