Calcutta High Court (Appellete Side)
Ct.28 Asmat Ara Bibi & Ors vs The State Of West Bengal & Anr on 1 September, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
01.09.17
Sl-68
(S.R.) CRR No.3219 of 2012
Ct.28 Asmat Ara Bibi & Ors.
v.
The State of West Bengal & Anr.
with
CRAN 3318 of 2017
Mr. Navanil De
Mrs. Ayantika Ray ... for the petitioners.
Affidavit of service filed by the petitioners be kept on record.
Nobody appears on behalf of the respondents.
Let this matter appear under the heading "Contested Applications" eight weeks after Puja vacation.
Interim order granted earlier shall continue for a further period of ten weeks or until further orders, whichever is earlier.
Liberty is given to the parties to apply for extension and/or modification and/or variation of this order upon notice to the other side.
The application being CRAN No.3318 of 2017 is disposed of. Certified copy of this order, if applied for, be given to the parties on priority basis.
2(Joymalya Bagchi, J.)