Tripura High Court
Party Name : M/S John Energy Ltd vs Romendra Sinha on 20 January, 2017
Bench: T. Vaiphei, S.C.Das
Case No :Cont.Cas(C) 0000043/2016 Party Name : M/S JOHN ENERGY LTD VS ROMENDRA SINHA THE HONBLE THE CHIEF JUSTICE T. VAIPHEI THE HONBLE MR. JUSTICE S.C.DAS 212,121,21217, As prayed for, the respondent is granted 3(three) weeks time to comply with the direction of this
Court so as to avoid contempt proceeding. List it again on 28.02.2017.
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