Sabitabrata Guha Roy vs Unknown
2021 Latest Caselaw 5345 Cal

Court No.

CRR 2121 of 2018 Item 73 tbsr

04.10.

In the matter of:- Sabitabrata Guha Roy

Mr. Kalyan Chakraborty .....for the petitioner

Mr. Tanmoy Basu .....for the opposite party

Learned counsel for the petitioner submits that due

to inadvertence no copy of the judgment and order of

conviction and sentence passed by the learned trial court

was annexed with the revision petition. He submits that

his client would like to file supplementary affidavit

incorporating a copy of the same and he prays for time

till after the ensuing puja vacation for doing so.

Learned counsel appearing on behalf of the

complainant opposite party submits that his client is

suffering as the revisional application is pending. He

further submits that there is not interim order of stay

granted in this case.

It appears that the same prayer was made by the

petitioner for filing supplementary affidavit along with a

copy of the learned trial court's order as far back as on

25.11.2019.

The petitioner is granted a last opportunity to file

supplementary affidavit along with the copy of the

learned trial court's order within one week from the

ensuing puja vacation.

Let this matter appear in the list under the same

heading on 15th November, 2021.

It is clarified that no interim order of stay has been

granted in this case.

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.)