Calcutta High Court (Appellete Side)
Smt. Gita Pradhan & Others vs Contai Cooperative Bank & Others on 17 February, 2022
Author: Arijit Banerjee
Bench: Arijit Banerjee
17.02.2022 Item No.20.
Court No.6.
AB C.O. 1196 of 2007 With I. A. CAN 5 of 2019 (Old CAN 4980 of 2019) Sukumar Prodhan, since deceased, represented by Smt. Gita Pradhan & Others Vs Contai Cooperative Bank & Others Mr. Syed Nurul Arefin, Mr. Rahul Singh ....for the Applicants.
Mr. Ram Dulal Manna,
Mr. Nirmalendu Patra,
Mr. Debnarayan Patra,
Mr. Sayan Mukherjee ......for the Opp. Parties.
In re : CAN 4980 of 2019
This is an application under Section 340 of the Code of Criminal Procedure for sanction to prosecute.
Mr. Manna, learned Counsel appearing for the opposite parties seeks liberty to file affidavit-in opposition. Let such affidavit be filed within a fortnight from date. Reply, if any be filed within a week thereafter.
List the matter on 10.3.2022.
(Arijit Banerjee, J.)