Tripura High Court
Party Name : Bachchan Chakma vs The State Of Tripura & Ors on 7 April, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000395/2017
Party Name : BACHCHAN CHAKMA Vs THE STATE OF TRIPURA & ORS
THE HONBLE MR. JUSTICE S.TALAPATRA
Heard Mr. Somik Deb, learned counsel appearing for the petitioner.
Issue notice calling upon the respondents to show cause as to why the Rule should not be
issued as prayed for; and/or any other order(s) shall not be passed as to this Court may deem fit and proper.
Notice is made returnable on 4th May, 2017.
Since Mr. S. Chakraborty, learned Addl. G.A. appears and accepts the notice for the respondents, no formal notice needs be issued.
Download Date: 8-05-2017 15:05 1/1