Tripura High Court
Party Name : Jiban Krishna Saha vs The State Of Tripura & Ors on 13 January, 2017
Bench: T. Vaiphei, S.Talapatra
Case No :IA. 0000025/2017 Party Name : JIBAN KRISHNA SAHA Vs THE STATE OF TRIPURA & ORS THE HONBLE THE CHIEF JUSTICE T. VAIPHEI THE HONBLE MR. JUSTICE S.TALAPATRA 13.01.2017. Heard Mr. Arijit Bhowmik, the learned counsel for the applicant. Also heard Mr. J. Majumder, the learned State counsel for the respondent Nos.7 to 65.
The application is for striking off the name of the existing respondent No.30 and for replacing her by one Smt. Jaya Debbarma in her place as respondent No.30. Hence there is no objection, prayer is allowed.
The Registry will make the necessary and consequential correction in the cause title. Application is disposed of.
Download Date: 8-05-2017 15:05 1/1