Raja Bhadra vs The State Of West Bengal & Anr
2022 Latest Caselaw 8217 Cal

12.12.2022 Item No.26 Suman Ct.42

CRR 4386 of 2022 Raja Bhadra Vs.

The State of West Bengal & Anr.

Mr. Ayan Bhattacharya Mr. Jakir Hossain Mr. M. A. Zamal Mr. P. Khan ...for the petitioner

The petitioner has filed the instant revision

challenging the legality, validity and propriety of the

order dated 9th June, 2022 and 29th September, 2022

passed by the learned District Consumer Disputes

Redressal Commission, South 24 Parganas, Baruiput in

Execution Application No.EA/30/2019 arising out of

Complaint Case No. CC/158/2016 in view of a judgment

passed by this Court in CRR 2955 of 2022.

I have perused the impugned order.

The impugned order per se is against the

directions made by this Court in CRR 2955 of 2022.

Considering such circumstances, the instant

revision be admitted.

The petitioner is directed to serve notice upon the

private opposite party under registered speed post with

A/D and file affidavit of service within three weeks from

the date of this order.

The State of West Bengal be served through the

learned Public Prosecutor, High Court, Calcutta.

In the meantime, the operation of the impugned

order dated 9th June, 2022 and 29th September, 2022 be

stayed for a period of six weeks.

(Bibek Chaudhuri, J.)