Calcutta High Court (Appellete Side)
The State Of West Bengal & Ors vs Md. Kamaluddin on 18 November, 2014
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1
In The High Court at Calcutta
18-11-2014 Constitutional Writ Jurisdiction
Appellate Side
sb-9
.
W.P.S.T.No.1885 of 2008 The State of West Bengal & Ors.
-vs-
Md. Kamaluddin Mr. Ram Mohan Pal ...for the petitioners Mr. Md. Masud Karim ...for the respondent All unreadable documents have been produced with the WPST. It is not known how the Oath Commissioner concerned permitted affirmation of the WPST. The document at p.36 is one of the unreadable documents.
Hearing is adjourned directing the petitioners to file paper book incorporating all legible copies of authentic documents. The Registrar General is directed to ask the Oath Commissioner concerned to explain how he permitted affirmation of the WPST filed with unreadable documents. Certified xerox.
(Jayanta Kumar Biswas, J) (Ishan Chandra Das, J) 2