Arindam Lodh, J
Heard Ms. Amrita Vijai alongwith Mr. T. Debbarma, learned counsel appearing on behalf of Mr. Rajan Kumar Singh, Chairman-cum-M.D. of Ram Kripal Singh Constructions Pvt. Ltd, who has appeared before this court in-person in term of order dated 19.11.2024. Also heard Mr. SM Chakraborty, learned Advocate General assisted by Mr. Kohinoor N. Bhattacharjee, learned GA appearing for the respondents.
This court has a detailed interaction with Mr. Rajan Kumar Singh, the competent person and also with Mr. T. Lodh, President of Tripura Cricket Association (for short, TCA) who is also present before this court.
This court wanted to know the completion period of the construction work of International Cricket Stadium of Narsinghar from Mr. Singh, the competent person.
Mr. Singh, has fairly stated before this court and assured that the construction work of the cricket stadium will be completed by the month of July, 2025, maintaining all latest technology of international standard. To affirm his aforesaid statement, Mr. Singh, who claimed to be the competent person representing the Company accompanied by his learned counsel, has given a clear undertaking that the entire construction of the International Cricket Stadium at Narsinghar, Agartala, will be completed by the month of July, 2025.
It is settled between Mr. Lodh, President of TCA and Mr. Singh, the competent authority, that in case of any necessity of any additional work to maintain the latest international standards and parameters, the TCA will extend all co-operation towards the Company. It is also mutually agreed between the President and the competent authority of the Company that the extra item works for installing LED Flood light which is a matter of SIT shall be abandoned since it is not required at all.
The court in its previous order requested the learned Advocate General to inform this court as regards the action taken by the State Police department on the basis of the report of the SIT.
Mr. Chakraborty, learned Advocate General has submitted that on the basis of a report submitted by SIT, an FIR has been lodged against some persons who are allegedly found to have been involved with different malpractices and adopting dishonest means. Learned Advocate General has further submitted that investigation is in progress and shall be completed expeditiously, as reported by the Investigating Officer.
In view of the above submission, let the matter be listed on 03.03.2025.
Personal appearance of Mr. Singh, Chairman-cum-M.D. of Ram Kripal Singh Constructions Pvt. Ltd. is dispensed with.
