Swapan Kapri vs Sri Achintya Mondal & Anr
2021 Latest Caselaw 4729 Cal

09.09.2021 item No.31 n.b.

ct. no. 34

CRR 1417 of 2012

(via video conference)

Swapan Kapri

-Vs-

Sri Achintya Mondal & Anr.

None appears on behalf of either of the parties. Ms. Saryati Dutta, learned advocate who is empanelled with the Legal Aid Services Authority is directed to represent the petitioner as the subject matter of the revisional application relates to judgment and order of conviction.

Mr. Sandip Chakrabory, learned advocate is directed to appear and represent the State. His appointment may be regularized by the concern authorities.

In view of the subject matter of the case let the L.C.R. be called for.

Registrar Judicial Service, High Court Kolkata is directed to monitor regarding the arrival of the records before this court.

Department is directed to communicate this order to the learned court below within three days from the date .

List the matter under the same heading on October 4, 2021.

All parties shall act on the server copy of this order duly downloaded from the official website of this Court.

( Tirthankar Ghosh, J.)