Calcutta High Court (Appellete Side)
Devender Kumar Chaudhry vs State Of W. B. & Anr on 23 April, 2014
Author: R. K. Bag
Bench: R. K. Bag
139 23.04.2014 GB Court No.33 CRR 815 of 2014 Devender Kumar Chaudhry ......Petitioner Vs. State of W. B. & Anr.
Mr. Tapan Dutta Gupta Mr. Kashiswar Ghosal .......For the petitioner The petitioner is directed to serve a copy of the application along with all its annexures on the O. P. No.2 by speed post with acknowledgement due and on the O. P./State through the learned Public Prosecutor within a period of four weeks and to file an affidavit of service on the next date of hearing.
There will be stay of further proceeding of C/646 of 2006 pending in the court of learned 6th Judicial Magistrate, Alipore, South 24 Parganas for a period of eight weeks or until further order whichever is earlier.
The matter will appear under the heading "Contested Application" after expiry of six weeks.
Urgent Photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible.
( R. K. Bag, J. )