Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Tripura High Court

Party Name : Bana Rani Choudhury vs The State Of Tripura & Ors on 6 January, 2017

Author: S.Talapatra

Bench: S.Talapatra

Case No :WP(C) 0000776/2016


Party Name : BANA RANI CHOUDHURY Vs THE STATE OF TRIPURA & ORS


THE HONBLE MR. JUSTICE S.TALAPATRA


None appears for the respondents when the matter is called out. However Mr. K. Nath,

learned counsel appears for the petitioner.

The respondents may file their reply by 20.02.2017. It is made clear that no further accommodation would be made for filing the reply. A copy of this order be furnished to Mr. T.D. Majumder, learned G.A. for the respondents as this order has been passed without any representation from the respondents. List this matter on 28.02.2017.

Download Date: 8-05-2017 15:05 1/1