Shaikh Nuru vs The State Of West Bengal & Anr
2022 Latest Caselaw 8647 Cal

22.12.2022 S/L No.38 KS

C.R.R. 720 of 2021 Shaikh Nuru

-Vs.-

The State of West Bengal & Anr.

Mr. Ayan Bhattacharjee Mr. Soumava Mukherjee Md. Zohaib Rauf .....For the Petitioner Mr. Swapan Banerjee Ms. Purnima Ghosh .....For the State Mr. Anindya Sundar Chatterjee Mr. Goutam Dinda .....For the K.M.C.

Interim order earlier granted is extended till the disposal of the

revisional application.

Written Notes of Arguments has been filed by the petitioner as

well as the opposite party no.2/K.M.C. The written notes of arguments

be kept with the record.

Mr. Banerjee, learned advocate appears on behalf of the State. He

is directed to retain the Case Diary with him.

Hearing concluded. Judgment reserved.

All parties are directed to act on the server copy of this order

downloaded from the official website of this Hon'ble Court.

(Tirthankar Ghosh, J.)