Calcutta High Court (Appellete Side)
Habibar Rahaman Sk vs The State Of West Bengal & Anr on 19 June, 2013
Author: Tarun Kumar Gupta
Bench: Tarun Kumar Gupta
1
16.
19.06.2013
F.B. CRR No. 916 of 2013 CRAN 1458 of 2013 Habibar Rahaman Sk.
Vs. The State of West Bengal & Anr.
Mr. Prosenjit Mukherjee ..... For the Petitioner.
The petitioner files affidavit-of-service showing service of notice upon the opposite party-wife.
However, on call none appears for the opposite party- wife.
Let the matter appear under the heading "For Orders" on 2nd July, 2013.
Let the interim order be extended till that date.
The application being CRAN 1458 of 2013 stands disposed of accordingly.
Criminal Section is directed to supply urgent Photostat certified copy of this order to the petitioner, if applied for, upon compliance of all necessary formalities.
2( Tarun Kumar Gupta, J. )