Jayanta Chowdhury vs Unknown
2021 Latest Caselaw 5647 Cal

Court No.

CRR 555 of 2011 Item 56 tbsr

10.11.

In the matter of:- Jayanta Chowdhury

No one appears on behalf of the petitioner when the

matter is called on for hearing. No accommodation is

sought.

On the last few occasions that is on 16.09.2021,

04.10.2021 and 08.11.2021, when the matter was called

on for hearing, no one represented the petitioner or

prayed for any adjournment.

However, the present revisional application

pertains to a judgment and order of conviction and

sentence.

Therefore, let the Registry issue an administrative

notice to the petitioner intimating him about the next

date of hearing and directing him to appear before this

Court on the next date, failing which an ex parte order

would be passed in this case.

The notice is made returnable on 14th December,

2021.

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.)