Calcutta High Court (Appellete Side)
Court No.28 Dr. Nani Gopal Chail vs The State Of West Bengal & Ors on 10 November, 2014
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
10.11.2014 C. R. R. 1553 OF 2014
ag
Sl. No.15
Court No.28 Dr. Nani Gopal Chail
-vs-
The State of West Bengal & Ors.
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Mr. Abhra Mukherjee - for the Petitioner Mr. Amarta Ghose - for the State Let the accused persons be added as opposite parties. The learned counsel for the petitioner is given liberty to make necessary amendment in the cause title.
Notice be issued upon the added opposite parties under registered speed post with acknowledgement due and affidavit of service be filed.
The matter shall appear two weeks hence.
(Joymalya Bagchi, J.)