Calcutta High Court
Indrajit Roy vs Alakesh Das on 5 June, 2018
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
O-33
ORDER SHEET
GA 3778 of 2017
EP 2 of 2004
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
INDRAJIT ROY
Versus
ALAKESH DAS
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 5th June, 2018.
Appearance:
Mr. Dipayan Choudhury, Adv.
Mr. Soumo Bhattacharjee, Adv.
Mr. A. Dey, Adv.
Mr. R. Chakraborty, Adv.
The Court : This application has been filed by the Chief Electoral Officer, West Bengal for, inter alia, release of old EVMs in respect of 12-Nabadwip Parliamentary Constituency lying in the custody of District Magistrate, Nadia, Sub-divisional Officer, Ranaghat and Sub-divisional Officer, Kalyani.
Learned counsel appearing for the petitioner submits that nothing remains of Election Petition No.2 of 2004 by reason of default on the part of the petitioner which has been recorded in an order dated 16th April, 2014. However, since the affidavit-of-service shows that the last service was effected on the parties on 16th January, 2018 and no subsequent service has been done thereafter, the petitioner in this application is directed to serve a copy of this 2 application as well as inform the parties that this matter will be taken up for consideration on 28th June, 2018.
(MOUSHUMI BHATTACHARYA, J.) sp3