Calcutta High Court (Appellete Side)
Durga Das Gorai vs Pinku Mondal @ Pinku Gorai & Ors on 3 February, 2014
Author: Murari Prasad Shrivastava
Bench: Murari Prasad Shrivastava
3.02.2014 sks C. R. R. 3584 of 2012 with CRAN 1556 OF 2013 Durga Das Gorai .. Petitioner
-VS-
Pinku Mondal @ Pinku Gorai & Ors..
.. Opposite Parties Mr. Pradip Kumar Roy .. for the petitioner.
None appears on behalf of the opposite parties. Heard learned Advocate of the petitioner. Perused the record.
The interim order granted earlier is extended till the disposal of the revisional application.
The petitioner is directed to serve notice afresh along with a copy of the application upon the opposite party Nos. 1 to 8 by Registered Post with A/D/ Speed Post as well as upon the State through the learned Public Prosecutor, High Court, Calcutta and to file affidavit of service on the next date of hearing.
Let this matter appear under the heading "Contested Application" four weeks hence.
The application being CRAN 1556 of 2013 stands disposed of.
Urgent certified copy of this order, if applied for, be given to the parties on priority basis ( Murari Prasad Shrivastava , J)