CRR/1059/2019 on 18 September, 2019

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Calcutta High Court (Appellete Side)

CRR/1059/2019 on 18 September, 2019

Bench: Rajasekhar Mantha

                                                1


18-09-2019
  ct no. 33
   Sl.18
     sp
                                       C.R.R. No. 1059 of 2019
                                            With
                                        CRAN 2697 of 2019


                     In re : Abhoy Pada Laha         ....Petitioner

                           Re: Application under Section 482 of the Code of Criminal
                Procedure, 1973 filed on 04.04.2019.

                Mr. Syed Shamsher Ali
                                           ...for the petitioner


                     Affidavit of service filed by the learned counsel for the

              petitioner in Court today be taken on record.

                     It appears therefrom that the private respondents have left

their recorded addresses. The State has also been served but there is no appearance on his behalf.

In that view of the matter, Mr. Swapan Banerjee who usually appears for the State is requested to represent the State in this matter. Let his appointment be regularised by the Office of the Public Prosecutor.

Let a copy of the revisional application along with a copy of interim order be served on Mr. Swapan Banerjee, learned advocate.

For the reasons already recorded in the order dated June 24, 2019 passed by a co-ordinate bench of this Court, the interim order of stay of the proceedings in the court below shall continue till disposal of the instant revisional application.

Let this matter stand adjourned and be listed as a "contested application" on November 13, 2019.

Urgent photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.

(Rajasekhar Mantha, J.)

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