Shri Sushil Chakma @ vs Smt. Pranati Malakar & Ors
2024 Latest Caselaw 734 Tri

Tripura High Court

Shri Sushil Chakma @ vs Smt. Pranati Malakar & Ors on 9 May, 2024

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                   IA No. 01 of 2024
                                 in RSA No. 13 of 2024
Shri Sushil Chakma @
Sushil Kanti Chakma

                                                                      .........Applicant(s).
                                                         Vs.

Smt. Pranati Malakar & Ors.
                                                                    .......Respondent(s).

For Applicant (s) : Mr. GS Bhattacharjee, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S DATTA PURKAYASTHA

Order 09.05.2024

Heard Mr. GS Bhattacharjee, learned counsel appearing for

the applicant.

The is a petition submitted under Order VI Rule 17 for

amendment of name of the applicant/appellant as Sunil Chakma @

Sushil Kanti Chakma in place of Sushil Chakma @ Sushil Kanti

Chakma. The amendment is very formal in nature and is in

conformity with the name of the applicant/appellant as mentioned

in the judgment of the first appellate court.

Considered.

Prayer is allowed.

Registry is to amend the memo of appeal accordingly as per

the indication given in the schedule of the amendment petition.

IA is accordingly disposed of.

JUDGE SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2024.05.13 12:09:33 +05'30'

Satabdi