Tripura High Court
Party Name : Sanmilan Hrishi Das vs The State Of Tripura & Ors on 24 January, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000475/2015 Party Name : SANMILAN HRISHI DAS Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA As prayed for by Mr. A. Bhowmik, learned counsel appearing for the petitioner, list this matter on 09.02.2017 for continuation of hearing as part heard. As Mr. Bhowmik, learned counsel has insisted that the petitioner would file the rejoinder but within the time as allowed by this Court that could not be filed for unavoidable circumstances. As a last chance, this accommodation has been made but on the next date there shall be no accommodation under whatsoever the circumstances for filing the rejoinder. Mr. S. Chakraborty, learned counsel appears for the respondents.Download Date: 8-05-2017 15:05 1/1