Tripura High Court
Party Name : Sushil Choudhury vs The Md, Tripura Markfed ( State Co- on 10 February, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :WP(C) 0000109/2017
Party Name : SUSHIL CHOUDHURY Vs THE MD, TRIPURA MARKFED ( STATE CO-
OPERATIVE MARKETING FEDERATION OF TRIPURA LTD)
THE HONBLE MR. JUSTICE S.C.DAS
Heard learned counsel, Mr. R.G.Chakraborty for the petitioner.
Learned counsel, Mr. B. Dutta appears and waives service of notice on behalf of
respondent Nos. 2 and 3.
So no notice is required to be issued on those respondents. Petitioner is to take steps for service of notice to respondent No.1 within three days. List the matter on 16.03.2017.
Download Date: 8-05-2017 15:05 1/1