Calcutta High Court (Appellete Side)
Ct-39 Anil Basu vs 26 The State Of Wst Bengal & Anr on 23 November, 2016
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 ar CRR 775 of 2010 23.11.2016 ct-39 Anil Basu Vs. 26 The State of Wst Bengal & Anr.
Mr. Moloy Bhattacharyya ... For the Petitioner Learned advocate appearing on behalf of the petitioner submits that "No Objection"
has been given by previous learned advocate on record and it is contemplated that senior advocate Mr. Bikash Ranjan Bhattacharya will appear in this case on behalf of the petitioner.
Mr. Bhattacharyya submits that he will file the Vokalatnama in course of today. In that view of this case, it is necessary to serve notices upon the State of West Bengal and the O.P no. 2.
The petitioner is thus directed to serve notices upon the learned Public Prosecutor at Calcutta as well as the O.P no. 2 by speed post within one week from date.
List the matter under the heading "Hearing" in the combined monthly list of December 2016.
The petitioner is directed to file affidavit of service on the next date of hearing showing that the notices have actually been served upon the O.P nos. 1 & 2.
Liberty to mention.
(Debi Prosad Dey, J.)