Calcutta High Court (Appellete Side)
CRR-518-2014 on 1 July, 2016
Author: R. K. Bag
Bench: R. K. Bag
1 21 01.07.2016
GB Court No.09 CRR 518 of 2014 Mr. Jayanta Narayan Bhattacharya Mr. Apalak Basu Mr. Anil Biswas .....For the Petitioner Mr. Imran Ali, learned counsel is requested to represent the State in this revision.
Learned counsel for the petitioner is requested to supply copy of the revisional application to Mr. Ali within a period of three days from this date. Mr. Ali is requested to produce the case diary on the next date of hearing.
Affidavit of service filed on behalf of the petitioner indicates that the Officer-in-charge of Nimta Police Station made attempt to serve notice on the Opposite Party No.2 in compliance with the direction given by this court. However, I am unable to ascertain from the affidavit of service whether the notice was served on the Opposite Party No.2 or not.
Accordingly, the Officer-in-charge of Nimta Police Station is directed to serve notice and copy of the revisional application on the Opposite Party No.2 Srirupa Das (Dan) of 39, Sahid Badal Sarani near Vivekananda Model School, North Durganagar, Police Station - Nimta, Kolkata 700065 within a period of two weeks from the date of communication of the order.
Learned counsel for the petitioner will prepare a notice and supply copy of the revisional application to Mr. Ali within a period of three days for service through the Officer-in-charge of Nimta Police Station.
2List the matter after expiry of three weeks. Interim order passed by this court on March 14, 2014 and extended from time to time is further extended for a period of ten weeks or until further orders whichever is earlier. Let a xerox plain copy of this order countersigned by Assistant Registrar (Court) be handed over to parties on usual undertakings.
( R. K. Bag, J. )