Calcutta High Court (Appellete Side)
Santosh Kumar Jhunjhunwala vs The State Of W. B. & Anr on 26 May, 2015
Author: Sudip Ahluwalia
Bench: Sudip Ahluwalia
20 26.05.2015 CRR 1690 of 2015 GB Santosh Kumar Jhunjhunwala Vs. The State of W. B. & Anr.
Mr. Debasish Roy Mr. Sandipan Ganguly Mr. Kallol Mondal Mr. Rajdeep Majumdar Mr. Dipanjan Majumdar .......For the Petitioner Mr. Man Mohan Garodia .....For the O. P. No.2(In person) Mr. Man Mohan Garodia is personally present to oppose the revisional application.
Perused the copy of the order passed by His Lordship Justice Subrata Talukdar in CRR 1686 of 2015 on 21.05.2015 which arises out of the same G. R. Case No.435 of 2014 corresponding to Lake Town P. S. Case No.120 of 2014 dated 01.05.2014.
Proceedings in the aforesaid case have been stayed for a period of two weeks from the reopening of the court after the current summer vacation subject to certain conditions imposed by the Bench in respect of the petitioners in the aforesaid CRR 1686 of 2015, who virtually stand on very similar footings as the present petitioner.
The petitioner is, therefore, directed to serve notice upon the State and also to supply copies upon the de facto complainant who happens to be Opposite Party No.2 in this proceeding.
The matter will now appear under the heading "Listed Motion" before the Regular Bench one week after reopening of the court.
The conditions of the stay order passed in CRR 1686 of 2015 are also to operate in identical fashion in the present case for one week after reopening of the court.
( Sudip Ahluwalia, J )