Calcutta High Court (Appellete Side)
State Of West Bengal & Anr vs Sri Atish Chandra Sinha & Ors on 10 February, 2012
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
1
49.
10.02.2012.
d.d.
FAT No.364 of 1997
(CAN 533 of 2012)
State of West Bengal & Anr.
Vs.
Sri Atish Chandra Sinha & Ors.
Mr. Rammohan Pal
...... For the Appellants.
Mr. Jiban Ratan Chatterjee
...... For Respondent No.3.
Re : CAN 533 of 2012 This is an application for reconstruction of the application for stay being CAN 689 of 1999.
We have heard the learned Counsel for the parties.
On going through the application, it is directed that the said application being CAN 689 of 1999 be reconstructed. Learned Counsel for the appellants/petitioners is directed to file a copy of the said application along with necessary papers/annexures within a fortnight from date before this Court. The learned Counsel for the appellants/petitioners is further directed to serve copies of the same upon the respondents within two weeks from date.
The application being CAN 533 of 2012 is thus disposed of.
2Let the matter appear in the list after two weeks.
( Pinaki Chandra Ghose, J. ) ( Dr. Mrinal Kanti Chaudhuri, J. )