Calcutta High Court (Appellete Side)
Sister Lily vs The State Of West Bengal And Another on 17 July, 2015
Author: R.K. Bag
Bench: R.K. Bag
1 S/L.101. C.R.R. No.1367 of 2013 July 17, 2015 With Bpg. C.R.A.N.1715 of 2015 In the matter of : Sister Lily.
...petitioner.
Versus The State of West Bengal and another.
...opposite parties.
Mr. Sabir Ahmed.
...for the petitioner.
Mr. Anand Keshari.
...for the State.
Re: C.R.A.N. 1715 of 2015.
The affidavit-of-service filed on behalf of the petitioner is kept on record.
The petitioner/applicant has prayed for extension of the interim order passed by this Court on the ground that the revisional application has not yet been taken up for hearing till date.
I have heard learned counsel for the petitioner and learned counsel for the opposite party/State.
Mr. Anand Keshari, learned counsel appearing on behalf the State, has produced the report of the Inspector-in-Charge of Kotwali Police Station showing service of notice on the private opposite party. The report is kept on record.
Since the revisional application has not yet been taken up for hearing, the interim order passed by this Court on May 10, 2013 and extended from time to time is further extended for a period of eight weeks from date or until further order whichever is earlier.
2C.R.A.N.1715 of 2015 is, thus, disposed of.
List the revisional application for hearing under the heading "Contested Application" after expiry of four weeks.
Since another Hon'ble Bench has the determination to hear this revisional application, the matter is released from the list of this Court.
(R.K. Bag, J.)