Calcutta High Court (Appellete Side)
Sankar Sarkar vs Subharaj on 21 September, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
137 21.09.2016
rkd Ct. No.28 C.R.R. 3108 of 2016
Sankar Sarkar
-vs-
Subharaj
Ms. Dona Ghosh,
Mr. Pratip Mukherjee
.....for the petitioner.
Mr. Pawan Kumar Gupta
.....for the State.
State be added as a party/respondent.
Let copy of the revision petition be served upon the opposite party No.1 through registered speed post with acknowledgement due and upon the added State respondent through the learned Public Prosecutor, High Court, Calcutta and affidavit of service be filed on the next date of hearing.
Let this matter appear under the heading "Contested Application" one week After Vacation Certified copy of this order, if applied for, be given to the parties on priority basis.
(Joymalya Bagchi, J.) 2