Tripura High Court
Party Name : Manoj Kr. Nath vs The State Of Tripura & Ors on 12 January, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000067/2016 Party Name : MANOJ KR. NATH Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA At the request of Mr. S. Chakraborty, learned additional G.A. appearing for the respondents, the respondents are permitted five weeks time to file their reply. The
respondents shall file their reply by 20.02.2017, thereafter the petitioner may file the rejoinder, if any by 28.02.2017 .
List the matter on 03.03.2017 when there shall be an endeavour to hear the matter finally.
Download Date: 8-05-2017 15:05 1/1