Calcutta High Court (Appellete Side)
Samarendra Kumar Biswas vs Unknown on 13 January, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 76 13.01.2017
AB Court
No.28 C.R.R. 168 of 2016
With
C.R.A.N. 3836 of 2016
In the matter of : Samarendra Kumar Biswas ...Petitioner.
Mr. Probal Kr. Mukherjee, Sr. Advocate, Mr. Apalak Basu, Mr. Anil Biswas ...for the Petitioner. Mr. Anand Keshri ...for the State.
In re : C.R.A.N. 3836 of 2016 Affidavit of service is taken on record. Nobody appears on behalf of the opposite party. Let the matter appear under the heading "Contested Application" six weeks hence.
Interim order is extended for a period of eight weeks or until further order, whichever is earlier.
Liberty to pray for extension, modification, variation and/or vacating the interim order upon notice to the other side.
The application being C.R.A.N. 3836 of 2016 is disposed of. Urgent Photostat Certified copy of this order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
(Joymalya Bagchi, J.) 2