Calcutta High Court (Appellete Side)
(Babulal Nahata & Ors vs State Of W.B. & Anr.) on 7 November, 2017
1 3 07.11.2017 an Court No. 34 CRR 2885 of 2009 (Babulal Nahata & Ors. vs. State of W.B. & anr.) Mr. Milan Mukherjee, Sr. Adv. Mr. Biswajit Manna Mr. S. P. Tewary ............. for the Petitioner Mr. Abhra Mukherjee Mrs. Debjani Sahoo ............. for the State Mr. Mihir Kundu .............. for the opposite party No. 2 (P. F. Authority) The matter is heard in part at length. It seemed to me that the case diary of the concerned case of Nagrakata P. S. is required to be produced since the petitioner could not get the same and he only received copy of chargesheet.
However, a copy of the chargesheet is handed over to State Authority today in court.
Let the matter appear on 16.11.2017 for further hearing.
(Siddhartha Chattopadhyay, J.) 2