Calcutta High Court (Appellete Side)
Chandani Rawat & Anr vs M/S. Skipper Limited & Anr on 20 July, 2018
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 05 20.07.2018
C.R.R. 602 of 2018 SB Ct. No. 42 Chandani Rawat & Anr.
Vs. M/S. Skipper Limited & Anr.
Mr. Soubhik Mitter Mr. Smarajit Basu .... For the petitioners Liberty is grated to the petitioners to add de facto complainant as an Opposite Party No. 1 in the instant revisional application.
Petitioners to serve a copy of this instant revisional application along with annexures upon O.P. No. 1 through registered post with A/D and also upon O.P. No. 2/State through the Public Prosecutor, High Court, Calcutta and file Affidavit-of-Service on the next date of hearing.
Let the matter appear four weeks hence.
(Md. Mumtaz Khan, J.)