Calcutta High Court (Appellete Side)
Pincon Spirit Limited vs State Of West Bengal on 17 January, 2018
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 S/L.208. C.R.R. No.189 of 2018 January 17, 2018 Bpg. In the matter of : Pincon Spirit Limited Versus State of West Bengal.
Mr. Milon Mukherjee, Mr. P. Bhattacharya, Mr. Rana Mukhopadhyay.
...for the petitioner.
The petitioner is, thus, directed to serve a copy of the application along with the annexures thereof upon the opposite party/State through learned Public Prosecutor, High Court, Calcutta within a period of one week from date.
List the matter under the heading "Adjourned Motion" on February 1, 2018.
(Debi Prosad Dey, J.) 2