Tripura High Court
Party Name : Kalachand Chakma vs The State Of Tripura & Ors on 7 February, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :WP(C) 0000095/2017 Party Name : KALACHAND CHAKMA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.C.DAS Heard learned counsel, Mr. Somik Deb for the petitioner. Issue notice returnable on 27.03.2017. Learned Addl. G.A., Mr. S. Chakraborty appears and waives service of notice on behalf of all the respondents. 80, no further notice need be issued.
List it on 27.03.2017.
Download Date: 8-05-20] 7 15:05 1/1