Calcutta High Court (Appellete Side)
Sri Anjan Chakraborty vs The State Of West Bengal & Anr on 16 September, 2014
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 79 16.09.2014
sm In the High Court at Calcutta Criminal Revisional Jurisdiction Appellate Side C.R.R.No.297 of 2014 Sri Anjan Chakraborty v.
The State of West Bengal & Anr.
Mr.Suranjan Mandal .. for the petitioner.
Hearing concluded and matter stands C.A.V. (Ashim Kumar Roy, J.) 74 16.09.2014 2 sm In the High Court at Calcutta Criminal Revisional Jurisdiction Appellate Side C.R.R.No.2416 of 2014 Saikat Sarkhel v.
The State of West Bengal & Anr.
Mr.Ranjan Roy .. for the petitioner.
Let the matter be come up for hearing as a contested application eight (8) weeks after the reopening of the court after the Puja vacation.
In the meantime, a copy of this application be served upon the State through the learned Public Prosecutor, High Court, Calcutta and also a copy of the application be served upon the private opposite party under registered speed post with A/D affidavit-of-service be filed on the next date fixed for hearing.
Urgent photostat certified copy of this order, if applied for, be given to the parties at an early date.
(Ashim Kumar Roy, J.) 3