Calcutta High Court (Appellete Side)
(Sanjoy Ketan Ghose vs The State) on 29 August, 2018
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 29-08-2018 Sl. no.298 Ct. No. 35 aks..
C.R.R. 1355 of 1984 (Sanjoy Ketan Ghose Vs. The State) No one appears for the parties when the matter is taken up for hearing.
This revisional application has been filed challenging the impugned order.
I do not wish to interfere with the same. The revision petition is dismissed.
Rule, if issued, stands discharged.
( Rajarshi Bharadwaj, J.)