Calcutta High Court (Appellete Side)
Sri Sushil Kumar Berlia vs The State Of West Bengal & Anr on 8 February, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L28 C.R.R. No.1919 of 2016 February 8, (Via Video Conference) 2022 Bpg.
In Re: An application under Section 482 of the Code of Criminal Procedure;
Sri Sushil Kumar Berlia Versus The State of West Bengal & Anr. Mr. Ayan Basu, Mr. Samrat Das, Mr. Sumit Routh ...for the petitioner.
Mr. Sabyasachi Banerjee, Mr. Pradip Sancheti, Mr. Pratim Priya Dasgupta, Mr. Amit Dey, Mr. Biswajit Choudhury.
...for the opposite party no.2. Mr. Arijit Ganguly, Mr. Saryati Datta.
...for the State.
Mr. Ayan Basu, learned advocate, appears for the petitioner.
Mr. Sabyasachi Banerjee, learned advocate appearing for the opposite party no.2 intends to file affidavit-in-opposition to the revisional application.
Mr. Saryati Datta, learned advocate, appears on behalf of the State.
Learned advocate appearing for the State is directed to retain the case diary.
2In view of the submissions made above, let the affidavit- in-opposition be filed by 14th February, 2022. Reply thereto, if any, be filed by 21st February, 2022.
List the matter under the same heading on 22nd February, 2022.
(Tirthankar Ghosh, J.)