Calcutta High Court
Indrajit Roy vs Alakesh Das on 3 January, 2018
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
OD - 63
ORDER SHEET
GA No. 3778 of 2017
With
EP No. 2 of 2004
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
INDRAJIT ROY
Versus
ALAKESH DAS
BEFORE:
The Hon'ble JUSTICE SAHIDULLAH MUNSHI
Date : 3rd January, 2018.
Appearance:
Mr. Dipayan Chowdhury, Adv.
Mrs. Priyanka Chowdhury, Adv.
For the applicant The Court : This election petition seems to have been dismissed by an order dated 16th April, 2014 being annexure - G to this application. The petitioner has prayed for leave to file this application before this Court in as much as electronic voting machines in respect of BU1419 and CU1421 used in the election are to be returned to the Chief Electoral Officer (petitioner).
Such leave is granted. The petition is accepted. The petitioner has served a copy of this general application upon the original petitioner. He has filed affidavit- of-service which is taken on record. Affidavit-of-service does not disclose that other parties in the said election petition have been served.
In such circumstances, the petitioner is directed to serve copies of the general application upon all the parties in the original petition by registered speed post and to file affidavit of service on the returnable date.
Let this matter appear monthly list of February, 2018.
(SAHIDULLAH MUNSHI, J.) A Dey