The High Court of Tripura has launched “Virtual Court” for implementation of Virtual Court for Traffic e-Challan Cases in the State of Tripura at the initial stage.
The notification issued by the High Court has notified that “The Hon'ble High Court of Tripura has been pleased to notify the Court of Smt. Dorothy Jamatia, Judicial Magistrate First Class -cum- Civil Judge (Jr. Div.), Court No.1, Agartala, West Tripura as 'Virtual Court' for implementation of Virtual Court for Traffic e-Challan Cases in the State of Tripura at the initial stage.”
About Tripura High Court
The Tripura High Court is the High Court of the state of Tripura. It was established on 23 March 1956, after making suitable amendments in the Constitution of India and North-Eastern Areas Act, 1971. The seat of the High Court is at Agartala, the capital of Tripura.
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