Calcutta High Court (Appellete Side)
In Re : An Application Under Section 5 Of ... vs In Re : An Application For Special Leave ... on 12 May, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
2.05.2011
249) p.j.) CRAN 945 of 2010 In C.R.M. No. 2930 of 2010 In re : An application under Section 5 of the Limitation Act;
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In re : An application for Special Leave to Appeal under Section 378(4) of the Code of Criminal Procedure;
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In re : Sajjan Kumar Kheria ... Appellant Mr. Ashok Kumar Singh ... for the appellant/petitioner Mr. S.K. Mullick ... for the State This is an application under Section 5 of the Limitation Act.
The petitioner is directed to serve notice along with the copy of this application upon the opposite parties and to file affidavit of service within two weeks after Summer Vacation.
The matter will come up in the list after two weeks after Summer Vacation.
(Kalidas Mukherjee, J.) 2 2 3 3