Calcutta High Court (Appellete Side)
Smt. Papiya Das vs The State Of West Bengal And Another on 8 November, 2017
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 S/L.126. C.R.R. No.3457 of 2017 November 8, 2017 Bpg. In the matter of : Smt. Papiya Das Versus The State of West Bengal and another.
Mr. Debasis Kar, Mr. Amanul Islam, Mr. Ainal Bari.
...for the petitioner.
Leave is granted to learned counsel for the petitioner to correct the prayer portion of this application in course of this day.
The petitioner is directed to serve a copy of this application along with annexures thereof upon the opposite party no.2 by speed post with acknowledgement due within a period of two weeks from this date. The petitioner is further directed to serve a copy of the application along with annexures thereof upon the learned Public Prosecutor representing the State of West Bengal within a period of two weeks from this date.
The petitioner shall file an affidavit-of-service on the next date of hearing.
Call for a report from the Court of learned Judicial Magistrate, 1st Court at Barrackpore in respect of the total pendency of the case in that Court within a period of two weeks from this date.
List the matter under the heading "Contested Application" four weeks hence.
The department is directed to send a copy of this order to the concerned Court forthwith for compliance.
(Debi Prosad Dey, J.) 2