Kartik De & Anr vs Unknown
2022 Latest Caselaw 489 Cal

10.2.2022 S.D.

02.

C.R.R. 290 of 1989

In the matter of: Kartik De & Anr.

......Petitioners.

Mr. Jayanta Narayan Chatterjee Mrs. Moumita Pandit Ms. Nandini Chatterjee Mr. Nazir Ahmed Ms. Jayashree Patra Ms. Ritushree Banerjee Ms. Pritha Sinha Ms. Sarda Sah ...for the Petitioners. Mr. Anand Keshri .....for the State.

Learned advocates for the petitioners and opposite party/State are

present.

The revision is listed today for hearing. Affidavit of service has

been filed by learned advocates for the petitioners in CRAN No. 4 of

2022. None appears for opposite party no. 2 despite service of notice.

The revision is taken up for hearing. A copy of the Case Diary is

produced by learned advocate for the State. Let the same be retained.

Heard learned advocates for the petitioners and opposite

party/State in full.

Considered.

The judgment stands reserved.

(Ananda Kumar Mukherjee, J.)