Calcutta High Court (Appellete Side)
Tapas Ghosh & Anr vs The State Of West Bengal & Ors on 29 July, 2016
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1 29.07.2016
. R.V.W. 192 of 2015
dc.
Tapas Ghosh & Anr.
versus
The State of West Bengal & Ors.
Seen the office report dated 4th July, 2016.
None appears for the petitioners/applicants when the matter is called on.
This is a defective review application. The petitioners/applicants were directed to rectify the defects in the review application in the light of the report of the Additional Stamp Reporter on repeated occasions. No step has yet been taken to rectify those defects. However, for the ends of justice, two weeks' time is granted to the petitioners/applicants for rectification of such defects.
In default, put up for final order.
(JYOTIRMAY BHATTACHARYA, J.) ( ISHAN CHANDRA DAS, J. )