Calcutta High Court (Appellete Side)
Mrigendra Jalan vs The State Of West Bengal & Anr on 12 October, 2023
38 jks 12.10.2023 CRR 3340 of 2013 With CAN 1 of 2014 (Old CAN 155 of 2014) Mrigendra Jalan Vs. The State of West Bengal & Anr.
Mr. Sourav Chatterjee Mr. Debapratim Guha ... ... for the petitioner Mr. Narayan Prasad Agarwala Mr. Pratick Bose ... ... for the State Mr. Ayan Bhattacharjee Mr. Anand Keshari Ms. Ayesha Sultana Mr. Suman Majumder ... ... for the opposite party no.2 Heard the submission of learned advocates of the petitioner as well as opposite party no.2. The report submitted by the Branch Manager, SBI through the City Sessions Court, Calcutta requires further clarification with regard to the amount of Rs.9,17,799/- and Rs.2,64,823/- to have been categorized as fixed deposit interest as well as the interest accrued out of the savings account.
Learned advocate for the State is to request the Branch Manager, State Bank of India High Court Branch to be present before this Court on the next date of hearing with proper explanation to the above.
Next date be fixed on 11th December, 2023.
(Ananya Bandyopadhyay, J.)