Tripura High Court
Party Name : Nalini Ranjan Das vs The State Of Tripura & Ors on 30 January, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000770/2016 Party Name : NALINI RANJAN DAS Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Mr. J. Majumder, learned counsel appearing for the respondents has submitted that in few
matters of this batch of writ petitions, the reply has been filed. For taking the necessary steps in the other matters he needs further accommodation. As a final chance, this matter shall be listed on 20.02.2017 for continuation of hearing as part heard. It is absolutely made clear that no further accommodation would be made on the next date, even if no reply is filed.
Mr. Somik Deb, learned counsel appears for the petitioner.
Download Date: 8-05-2017 15:05 1/1