Tripura High Court
Niyasha Das vs The State Of Tripura & Others on 24 August, 2018
Author: Ajay Rastogi
Bench: Ajay Rastogi
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.192/2018
Niyasha Das
----Petitioner(s)
Versus
The State of Tripura & others
----Respondent(s)
Connected with WP(C) No.186/2018 For Petitioner(s) : Mr. B.B. Das, Advocate. For Respondent(s) : Mr. D. Sharma, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI Order 24/08/2018 Counsel for the petitioner wants time to file rejoinder. He may do so within four weeks.
List the matters after four weeks.
CHIEF JUSTICE Certificate:- All corrections made in the judgment/order have been incorporated in the judgment/order. Pulak