IRRITY SPICES Vs. TRIPURA REHABILITATION AND PLANTATION CORPORATION

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned senior counsel for the petitioner and Mr. D. Sharma, learned Additional Government Advocate for the respondents-State.

(2.) This is the second round of writ petition at the behest of the writ petitioner with a prayer to command the respondents No.1 & 2 to reissue delivery challan for lifting remaining quantity of rubber sheets of various grades pursuant to sale order dtd. 22/12/2023 relying upon the order dtd. 13/3/2024 passed in WP(C) No.10 of 2024 and the interim order dtd. 10/1/2024 passed therein.

(3.) Petitioner, in this writ petition, has alleged violation of interim order dtd. 10/1/2024 and deliberate suppression of fact relating to refund of Rs.86,39,100.00 said to have been made on 5/1/2024 before passing of the interim order on 10/1/2024 whereby the respondents were restrained from issuing delivery orders in respect of the remaining quantum of the specified category of graded rubber sheets as per the sale order dtd. 22/12/2023. Writ petitioner has filed copy of the bank transaction for the month of January, 2024 to show that the remittance of the amount of Rs.86,39,100.00 actually took place on 11/1/2024.