Anil Aggarwal vs The State Of West Bengal& Anr
2022 Latest Caselaw 5070 Cal

Form J(1)         IN THE HIGH COURT AT CALCUTTA
                     Criminal Revisional Jurisdiction
                               Appellate Side
Present :
The Hon'ble Justice Bibek Chaudhuri

                         C.R.R. 2538 of 2022

                              Anil Aggarwal
                                   Vs.
                     The State of West Bengal& Anr.

For the petitioner       : Mr. Manjit Singh, Adv.

For the respondents : Mr. Sandipan Ganguly, Sr. Adv.
                      Mr. Nikunj Barlia, Adv.
                      Mr. Rachit Lakmani, Adv.

Heard on                 : 03.08.2022

Judgment On              : 03.08.2022.


Bibek Chaudhuri, J.

The learned Advocate for the petitioner is requested to file

fresh Vokalatnama which has already been executed by the petitioner

in the department.

It is submitted by Mr. Manjit Singh, learned Advocate for the

petitioner that the petitioner does not want to proceed with the

instant revision and the petitioner may be permitted to withdraw the

same with liberty to file a fresh revision on the self-same cause of

action.

Prayer is considered and allowed.

The instant revision is disposed of being not pressed with

liberty to file a fresh revision, if any, on the self-same cause of action.

The certified copies of the impugned orders be handed over to

the learned Advocate on record on replacing of the said certified

copies by photostat copies of the same.

(Bibek Chaudhuri, J.)

Mithun De/ A.R. (Ct).

Sl No.158.

D/L.