Calcutta High Court (Appellete Side)
Ct-39 Kenaram Das & Anr vs 3 State Of Wst Bengal & Ors on 22 November, 2016
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 ar CRR 1603 of 2012 22.11.2016 ct-39 Kenaram Das & Anr.
Vs. 13 State of Wst Bengal & Ors.
Mr. Debabrata Roy Mrs. Ranjana Har Chowdhury ... For the Petitioners Learned advocate appearing on behalf of the petitioners submits that due to inadvertence he could not take steps in terms of order passed by this Court on 19th July, 2012 whereby the petitioners were directed to serve notices upon the O.P nos. 2 & 3 and to submit affidavit of service on the date of hearing. On the prayer of the learned advocate on behalf of the petitioners the period of service of notice upon the O.P nos. 2 & 3 is extended till two weeks hence.
Learned advocate for the petitioner is thus directed to inform Mr. Sanjoy Banerjee, learned advocate or learned Public Prosecutor to remain present at the time of hearing, inasmuch as it appears from the order dated 19th July, 2012 that the counsel for the State had produced the judgment passed by this Court in Second Appeal no. 10 of 1988 and that an S.L.P was filed in the Apex Court and the same was disposed of by the Apex Court.
Department is directed to issue administrative notice upon the petitioner so that the matter would be taken up on the next date of hearing.
List the matter under the heading "Contested Application" on 20th 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. 2 & 3 as well as the State.
(Debi Prosad Dey, J.) 2