Calcutta High Court (Appellete Side)
Indrajit Dey vs The State Of West Bengal& Others on 17 September, 2018
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
17.09.2018
Item No.09
Court No.15
rpan W.P. No. 15157 (W) of 2018
Indrajit Dey
- Versus -
The State of West Bengal& Others
Mr. Phiroze Edulji,
Mr. B. Jha,
Mr. Ravi Ranjan Kumar
... for the petitioner.
Mr. Amitesh Banerjee
... for the State respondents.
Pursuant to the earlier order of this Court the Medical Superintendent - cum - Vice Principal, I.P.G.M.E.R. and S.S.K.M. Hospital, Kolkata has sent a memorandum dated 14th September, 2018 enclosing the second post-mortem report along with a compact disc and a letter dated 13th September, 2018 of Dr. B. N. Kahali, Professor & Head of the Department of Forensic and State Medicine, I.P.G.M.E.R. and S.S.K.M. Hospital, Kolkata to the learned Registrar General, Appellate Side, High Court, Kolkata. Let the same be kept on record.
Let photocopies of the memoranda dated 14th and 13th September, 2018 and the second post-mortem report be handed over to the learned advocates appearing for the respective parties.
List the matter for further consideration under the heading "TO BE MENTIONED"
on 25th September, 2018.
(Tapabrata Chakraborty, J.)