CRR/421/2010
2021 Latest Caselaw 4836 Cal

14.09.2021 tkm/ct 29 sl no. 13 C.R.R. No. 421 of 2010 (Via video conference)

In Re : Sk. Mustak Ali .....petitioner

Mr. Pravas Bhattacharya ............. for the State

The matter is listed today for hearing as Contested

Application.

On call, none appears for the petitioner/revisionist as well as

OP no. 2.

Mr. Pravas Bhattacharya, learned advocate appears for the

State. Concerned authority is requested to regularize his

appointment in the matter.

It is submitted on behalf of the prosecution that in matters

where revision has been preferred against the judgment and order

confirming the conviction of the petitioner, notice may be directed

to be issued by the department upon the petitioner and the private

opposite party for proper representation at the time of hearing.

In view of such submission, department is directed to issue

notice upon the petitioner and OP no. 2 and report regarding

service of notice.

Let this matter appear under the heading "Contested

Application" after vacation.

(Ananda Kumar Mukherjee, J.)