Calcutta High Court (Appellete Side)
Tapan Kumar Das vs The State Of West Bengal & Anr on 3 July, 2019
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 03.7.201912
Ct-42 ar C.R.R 2229 of 2018 with CRAN 172 of 2019 Tapan Kumar Das Vs. The State of West Bengal & Anr.
None appears for the petitioner when the matter is called on for hearing.
No accommodation is prayed for.
In order to give one more chance hearing is adjourned for the day.
(Md. Mumtaz Khan,J.)