Santanu Mukherjee vs Unknown
2021 Latest Caselaw 125 Cal

03   11.01.2021                           CRR 3462 of 2018
NB

                  In the matter of:- Santanu Mukherjee                         ...petitioner



                                  Mr. Santanu Mukherjee
                                              ...for the petitioner (in person).

                                  Ms. Sayanti Santra.
                                              ...for the State.

At the time of writing the judgment, it was found that some

clarifications were required from the petitioner. Accordingly, the matter was

taken up for hearing under the heading 'To Be Mentioned'.

First, no certified of the latest order sheet of the Learned Trial

Court is available. Secondly, the petitioner needs to appraise the Court

about the details of the dismissal of his earlier application for transfer by

this Court.

The petitioner appearing in person submits that he would like to

file a supplementary affidavit incorporating a certified copy of the latest

order sheet of the learned Trial Court and also that of an order passed in

the contempt application that was initiated before this Court against the

petitioner and another in respect of the impugned proceeding. He prays for

three weeks time to do so.

Let the petitioner file a supplementary affidavit within three weeks

from this date. A copy of the same along with an intimation about the next

date of hearing shall be served upon the learned Counsel for the State and

upon the private opposite party by speed post with acknowledgment due,

within a week. An affidavit of service to that effect shall be filed on the next

date of hearing.

Let this matter appear as a 'Contested Application' on 8 th

February, 2021.

Urgent photostat certified copy of this order be supplied to the

parties expeditiously, if applied for.

(Jay Sengupta, J.)