Milan Kumar Datta vs Unknown
2021 Latest Caselaw 1328 Cal

01   10.02.2021                         CRR 705 of 2018
NB

CRAN 1 of 2020 (Old No. CRAN 547 of 2020)

In the matter of:- Milan Kumar Datta ...petitioner

Mr. Ayan Basu, Mr. D. N. Maity.

...for the petitioner.

Ms. Sujata Das.

....for the State.

At the time of writing the judgment, certain anomalies were

detected. That is why the matter was placed under the same heading 'To

Be Mentioned' to seek clarifications.

It appears that a copy of the letter subsequently written by one

Amal Kumar Bose withdrawing his allegations, as annexed with the revision

petition, does not find a place in the copy of the case diary produced by the

State.

The copy of the case diary is returned to the learned counsel for

the State. The State is directed to produce the original case diary on the

next date of hearing.

Learned Counsel for the State is also requested to take

instruction from the opposite party no.2 about receipt of any such letter.

Let this matter appear for further hearing under the same

heading 'To Be Mentioned' on 1st March, 2021.

The impugned proceeding shall remain stayed till 12 th March,

2021.

Urgent photostat certified copy of this order may be supplied to

the parties expeditiously, if applied for.

(Jay Sengupta, J.)