LAWS(TRIP)-2019-5-38

RAJINDER SINGH Vs. STATE OF TRIPURA

Decided On May 17, 2019
RAJINDER SINGH Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) Mr. C.S. Sinha, learned counsel for the petitioners, seeks permission to withdraw the following averment made in paragraph-2 of the affidavit:

(3.) Prayer is allowed.