CRR/567/2022
2022 Latest Caselaw 879 Cal

25.02.2022

SB Ct. No.39 CRR 567 of 2022

In Re : Rajesh Hela

Mr. Santanu Deb Roy Mr. Dipankar Guha ... for the petitioner

Learned counsel appearing on behalf of the petitioner submits

that due to inadvertence no certified copy of either the Trial Court

judgment or the Revisional Court judgment has been annexed with

the revision petition. He submits that petitioner would like to file

supplementary affidavit incorporating certified copy of the same.

He prays for an adjournment for a week to do so.

Let the matter appear in the list under the heading 'Listed

Motion' after a week.

Urgent photostat certified copy of this order may be supplied to

the parties expeditiously, if applied for.

(Jay Sengupta, J.)