Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

Calcutta High Court (Appellete Side)

Tapan Kumar Das vs The State Of West Bengal & Anr on 9 July, 2019

Author: Md. Mumtaz Khan

Bench: Md. Mumtaz Khan

                                       1




09.7.2019
10

Ct-42 ar C.R.R 2229 of 2018 with CRAN 172 of 2019 Tapan Kumar Das Vs. The State of West Bengal & Anr.

Learned advocate Mr. Shraman Sarkar prays for adjournment for one day on the plea that the learned advocate on record Mr. Abdur Rakib has fallen sick.

Accordingly, hearing is adjourned for the day.

(Md. Mumtaz Khan,J.)