Calcutta High Court (Appellete Side)
(Sanjoy Mondal vs State Of W.B. ) on 14 January, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1
C.R.A. 106 of 2010
1.19. No.47 n No. 35 (Sanjoy Mondal Vs. State of W.B. ) No one appears for the parties when the matter is taken up for hearing.
Let an administrative notice be issued to the appellant by the office informing him that the matter will be taken up for hearing within a period of four weeks from date.
(Rajarshi Bharadwaj, J.)