Calcutta High Court (Appellete Side)
Mahatab Khan vs State Of W. B. & Ors on 5 June, 2015
Author: R. K. Bag
Bench: R. K. Bag
25 05.06.2015 CRR 1731 of 2015 GB Court No.10 With CRAN 1560 of 2015 Mahatab Khan Vs. State of W. B. & Ors.
Mr. Dilip Kumar Maity ........For the Appellant/Petitioner Re: CRAN 1560 of 2015 The petitioner is directed to serve notice and copy of the application on the Opposite Party No.1/State through the learned Public Prosecutor and on the Opposite Party Nos. 2 to 8 by speed post with acknowledgement due within a period of two weeks and to file affidavit of service on the next date of hearing.
List the matter under the same heading after expiry of two weeks.
( R. K. Bag, J. )