Gauhati High Court
Sankar Biswas vs The State Of Assam And Anr on 13 February, 2019
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/2
GAHC010031012017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet. 605/2017
1:SANKAR BISWAS
S/O SRI KALIPADA BISWAS, R/O VILL- POST OFFICE PARA, UNDER P.O.
BADKULLA, P.S. TAHERPUR IN THE DIST. OF NADIA, WEST BENGAL.
VERSUS
1:THE STATE OF ASSAM and ANR.
REP. BY THE LD. PUBLIC PROSECUTOR TO THE GOVT. OF ASSAM, IN THE
GAUHATI HIGH COURT.
2:M/S PODDAR TYRE AND TREAD
A PARTNERSHIP FIRM
SITUATED AT MG ROAD
MACHKHOWA
GUWAHATI
UNDER P.O. MACHKHOWA
P.S. BHARALUMUKH IN THE DIST. OF KAMRUP
ASSA
Advocate for the Petitioner : MR. G CHOUDHURY
Advocate for the Respondent : PP, ASSAM
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
13-02-2019.
The learned counsel for the petitioner is present.
Page No.# 2/2 Today the learned counsel for the respondent No.2 has entered appearance. Let the matter be listed for admission hearing after two weeks. The interim order will continue till then.
JUDGE Comparing Assistant