Dulal Sarkar vs Unknown
2021 Latest Caselaw 1467 Cal

18.02.2021

Sdas

C.R.R. No. 850 of 2007 (via video conference)

In the matter of : Dulal Sarkar ..... petitioner

Mr. Sourav Chatterjee Mr. Soumya Nag ..... for the petitioner Mr. Bidyut Roy Ms. Rita Dutta ..... for the State

Let affidavit-of-service filed by the learned Counsel

appearing for the petitioner be taken on record.

None appears on behalf of the opposite party no. 2 despite

service of notice.

Matter is pending for a pretty long time. In view of the

same, let notice be served upon the petitioner and the opposite

party no. 2 by the State through Officer-in-Charge, Naxalbari

Police Station, intimating them next date of hearing and report be

filed to that effect on the next date of hearing.

It is made clear that the revisional application is likely to be

disposed of on the adjourned date even in the absence of the

opposite party no. 2.

Let this matter appear on 11th March, 2021.

Let a copy of this order be also served upon opposite party

no. 2 in the meantime.

Urgent certified website copy of this judgment, if applied

for, be supplied expeditiously after complying with all necessary

legal formalities.

(Suvra Ghosh, J.)