Calcutta High Court (Appellete Side)
State Of West Bengal vs Dilip Kumar Jaiswal & Ors on 20 February, 2015
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1
20.02.2015. F. A. 380 of 2009
dc. with
COT 3975 of 2006
State of West Bengal
versus
Dilip Kumar Jaiswal & Ors.
Mr. Tapan Kumar Mukherjee,
Mr. Supratim Dhar ... For the Appellant.
Mr. Bidyut Banerjee,
Mr. Debasish Roy,
Mr. Arindam Mukherjee,
Mr. Binoy Kumar Jain
... For the Respondent Nos. 1 to 8/Cross-Objectors.
Mr. Billwadal Bhattacharyya ... For the Respondent No.9.
Hearing of this appeal was fixed upon notice to the respondent no.9 being the Requiring Body. When the hearing commenced on 30th January, 2015, the Requiring Body remained unrepresented. Hearing could not be concluded on that date. The appeal was again taken up for hearing on 6th February, 2015. Even on that date, the Requiring Body remained unrepresented.
Today also the Requiring Body remained absent when this appeal was taken up for hearing. As a matter of fact, after conclusion of hearing of the appeal and the cross-objection filed in connection therewith, when the judgement was going to be pronounced by this Court, Mr. Bhattacharyya, learned advocate appeared on behalf of the Requiring Body, the respondent no.9 and requested us to defer pronouncement of 2 the judgement for two weeks for enabling him to take instruction from his client in the meantime.
Considering the fact that Mr. Sudhangsu Sil, learned advocate-on-record of the Requiring Body is ill and he is not coming to Court regularly, we defer delivery of the judgement in this appeal for three weeks.
Let this appeal be included in the list on 13th March, 2015 under the heading "For Orders".
(JYOTIRMAY BHATTACHARYA, J.) ( TAPASH MOOKHERJEE, J. )