Tripura High Court
Party Name : Parimala Debbarma vs The State Of Tripura & Ors on 24 January, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000048/2017 Party Name : PARIMALA DEBBARMA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. R. Dutta, learned counsel appearing for the petitioner. Issue notice calling upon the respondents to show cause as to why a Rule shall not be
issued as prayed for; and/or why such further or other order(s) shall not be passed as to this Court may seem fit and proper.
Notice is made returnable by 16.03.2017.
Since Mr. S. Chakraborty, learned Addl. G.A. appears and accepts notice on behalf of the respondents, no formal notice needs be issued.
Download Date: 8-05-2017 15:05 1/1