Santi Byapari vs Unknown
2021 Latest Caselaw 2119 Cal

BR   18.3.
1    2021
                              CRA 573 of 2018
                                    With
             IA No. CRAN 1 of 2018 (Old No. CRAN 3130 of 2018),

             .

In the matter of : Santi Byapari .... Petitioner

Mr. Debapratim Guha, Mr. Priyanjit Kundu,

...... for the petitioner

Mr Debapratim Guha, learned advocate appears on behalf of the appellant on the strength of fresh Vakalatnama.

Mr. Guha, learned advocate submits that he will hold power executed by the appellant and the appellant has not taken no objection from him.

The instant appeal arises out of a judgment and order of conviction passed by the learned Additional Sessions Judge , 5th Court, Malda. Therefore, Debapratim Guha learned advocate is requested to take instruction from the appellant and if the appellant does not wish to conduct the appeal through learned advocate on record he will endorse no objection in the Vakalatnama filed by Mr. Kar.

Let the matter be listed on 30th March, 2021.

( Bibek Chaudhuri, J. )