Tripura High Court
Subrata Majumder vs The State Of Tripura on 27 February, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
CRL.A.(J) No.43 of 2018
Subrata Majumder
-----Appellant (s)
Versus
The State of Tripura
----Respondent(s)
For Appellant (s) : Mr. R. Datta, Adv.
Ms. S. Chakraborty, Adv.
For Respondent(s) : Mr. A. Roy Barman, Addl. PP HON'BLE MR. JUSTICE S. TALAPATRA Order 27.02.2019 Mr. A. Roy Barman, learned Addl. P.P. appearing for State submits that by inadvertence the paper book has not been collected from the Registry. He may be provided with reasonable accommodation so that he can collect the paper book from the Registry.
The prayer stands allowed.
List this matter on 12th March, 2019 for hearing. In the meanwhile, Mr. Roy Barman, learned Addl. P.P. shall collect the paper book from the Registry.
JUDGE Sujay