Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Calcutta High Court (Appellete Side)

Srimanta Charan Manna vs The State Of West Bengal & Ors on 23 September, 2019

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

                                                             1


23.09.2019

.

rc Item No.117 W.P. No. 14978(W) of 2018 Srimanta Charan Manna Versus The State of West Bengal & Ors.

Mr. Satyajit Mondal Mr. Ratul Ghosh ... For the Petitioners Nobody appears on behalf of the State. The petitioners are represented. The petitioner is directed to serve a notice upon the learned Government Pleader, High Court, Calcutta informing him that the matter will be taken up on October 31, 2019 and to file an affidavit of service to such effect on the next date of hearing.

Let this matter appear in the daily supplementary cause list on October 31, 2019. Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.

(Ravi Krishan Kapur, J.)