Tripura High Court
Party Name : Tulsi Rani Debnath vs The State Of Tripura & Ors on 17 February, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :WP(C) 0000793/2016
Party Name : TULSI RANI DEBNATH Vs THE STATE OF TRIPURA & ORS
THE HONBLE MR. JUSTICE S.C.DAS
Learned counsel, Mr. P. Roy Barman for the petitioners is present.
Learned G.A., Mr. T. Dutta Majumder for the State respondents submit that counter
has been filed in some of the writ petitions and in some other it is not prepared and therefore prays for seven days' time to file counter.
Prayer is allowed. List it on 10.03.2017.
Download Date: 8-05-2017 15:05 1/1