Bijol Kumar Dutta & Ors vs Unknown
2022 Latest Caselaw 5028 Cal

02.08.2022 Item No.174 Ct. No.21 Saswata CRR 1027 of 2018

In re : An application under Section 482 read with Section 408 of the Code of Criminal Procedure, 1973.

In the matter of : Bijol Kumar Dutta & Ors.

... ... petitioners

Mr. Prabir Kumar Mitra Ms. Piya Goswami ... ... for the petitioners Mr. Swapan Kumar Banerjee Mr. Suman De ... ... for the State

Let affidavit of service filed in Court today be kept

with the records.

Despite service, opposite party no. 2 is not

represented.

Heard Mr. Prabir Kumar Mitra, learned advocate

for the petitioners and Mr. Swapan Banerjee, learned

advocate appearing for the State.

A copy of the case diary is retained with the

records of this case.

Learned advocate for the petitioners shall file the

compilation of the judgments relied upon by petitioners.

List this matter after one week under the same

heading.

(Kausik Chanda, J.)