Shri Deoraj Dewan vs Unknown
2021 Latest Caselaw 6077 Cal

06.12.2021 Sl. No. 20.

Mithun Ct.No.42.

IA No: CRAN/4/2021 In CRA/108/2015

(Via Video Conference)

In the matter of : Shri Deoraj Dewan.

...Appellant.

Mr. Kalyan Kumar Chakraborty, Adv. Mr. K. Bhattacharya, Adv.

...for the appellant.

Ms. Shaila Afrin, Adv.

...Amicus Curiae.

Mr. Ranabir Roy Chowdhury, Adv. Mr. Ashok Das, Adv.

...for the State.

This is an application filed on behalf of the appellant

praying for recalling of the order dated 10th September, 2021.

It is found from the order dated 10 th September, 2021

that the learned Advocate for the appellant did not appear

before this Court and Mrs. Shaila Afrin, learned Advocate was

appointed as Amicus Curiae to assist the Court.

Even when the learned Advocate for the appellant has

appeared, Court can appoint an Amicus Curiae to assist the

Court in any matter on the question of law or fact involving in a

particular proceeding.

Therefore, I do not find any reason to recall the order

dated 10th September, 2021.

However, Mr. Kalyan Kumar Chakraborty, learned

Advocate for the appellant is permitted to represent the

appellant. The learned Amicus Curiae shall assist the Court on

overall facts and circumstances of the case and laws involved.

Accordingly, CRAN 4 of 2021 is dismissed.

Argument is heard.

Judgment is reserved.

( Bibek Chaudhuri, J. )