SUBODH RANJAN RAY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for following substantive reliefs:

(2.) This exercise shall be completed within a period of 3(three) months from today. The petitioner shall serve a copy of this petition along with the order on the said respondent within a week from today. With these observations, petition is disposed of. Pending application(s), if any, also stands disposed of.