Tripura High Court
Party Name : Ajoy Chakraborty vs The State Of Tripura & Ors on 20 February, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :WP(C) 0000130/2017 Party Name : AJOY CHAKRABORTY Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.C.DAS Heard learned counsel, Mr. R. Dutta for the petitioners. Issue notice returnable on 20.04.2017. Learned counsel, Mr. G.S. Bhattacharji, learned counsel, Mr. B. Dutta and learned counsel, Mr. S. Bhattacharji appears and waives service of notice on behalf of respondent Nos.1 & 2
in particular cases.
So, no further notice need be issued on those respondents. Learned counsel, Mr. P. Dutta appears and waives service of notice on behalf of respondent Nos.3 & 4.
So, no further notice need be issued. List it on 20.04.2017.
Download Date: 8-05-2017 15:05 1/1