Tripura High Court
Bakani Chakma And Anr vs Bina Rani Nath on 28 June, 2018
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
MAC APP NO.77 OF 2018
Bakani Chakma and anr.
----Appellant(s)
Versus
Bina Rani Nath
----Respondent(s)
For Appellant(s) : Mr. P.S. Roy, Adv. For Respondent(s) : None.s HON'BLE MR. JUSTICE ARINDAM LODH Order 28/06/2018 Heard Mr. P.S. Roy, learned counsel appearing for the appellants.
Issue notice to the respondent to show cause as to why the appeal should not be admitted as prayed for and such further order(s) or other order(s) should not be passed as this Court may seem fit and proper.
Notice is made returnable within six weeks. Steps to be taken within three days by registered post with A.D. List it on 13.08.2018.
JUDGE suhanjit