Nurul Hudah Mondal vs Sahara Bibi
2022 Latest Caselaw 907 Cal

28.02.2022 S/L No.13 KS (Via Video Conference) C.R.R. 97 of 2015

Nurul Hudah Mondal

-Vs.-

Sahara Bibi

On call none appears for the petitioner.

This revisional application is listed today for hearing as contested

application.

The petitioner has challenged the judgment and order dated

21.11.2014 passed by Learned Sessions Judge, Nadia in Criminal Motion

No.78 of 2014 in connection with M.R. Case No.206 (IV) of 2013. There

is no indication if order dated 06.07.2015 has been complied by the

petitioner, the matter be adjourned and fixed up for hearing on

08.04.2022 as contested application.

The petitioner is directed to come ready, in default, the interim

order of stay shall be vacated and matter shall be disposed of in

accordance with law.

(Ananda Kumar Mukherjee, J.)