Siraj Haque @ Nilu vs Unknown
2021 Latest Caselaw 1472 Cal

    07
18-02-2021

Ct. No.32 b.das CRR No. 2580 of 2018 (Via Video Conference)

In the matter of : Siraj Haque @ Nilu ....petitioner.

Mr. Siraj Haque @ Nilu .... Petitioner in Person.

Mr. Surajit Basu ...for the Opposite Party No.2.

Mr. Imran Ali Mr. M.F.A. Begg ...for the State.

Heard the petitioner appearing in person and the

learned advocate appearing on behalf of the opposite party

No.2.

Hearing is concluded. Judgment is reserved.

The impugned proceedings shall remain stayed till the

delivery of judgment.

CRAN No. 4 of 2019 (Old CRAN No. 3817 of 2019) is

disposed of.

Urgent photostat certified copies of this order may

be delivered to the learned Advocates for the parties, if applied

for, upon compliance of all formalities.

( Jay Sengupta, J. )