Golam Gaus Mondal vs Unknown
2022 Latest Caselaw 104 Cal

17.01.2022.

Ct.No.29.

AS.

2.

C.R.R. 328 of 2010

In the matter of : Golam Gaus Mondal.

... Petitioner.

Mr. Madhusudan Sur, ld. A.P.P., Mr. Dipankar Paramanick.

...for the State.

Learned Advocate on behalf of the State appears.

Proper authority is requested to regularize the appointment

of Mr. Madhusudan Sur and Mr. Dipankar Paramanick, learned

Advocates.

In compliance with the direction of this Court, learned

Registrar (Judicial Service) submitted the report and that of the

learned Judicial Magistrate, 3rd Court, Burdwan.

On careful perusal of the report submitted by the learned

Magistrate, it appears that original Misc. Exe. Case No.29 of

2004 arising out of Misc. Case No.250 of1990 has already been

disposed of in full satisfaction on 15.7.2011.

This revisional application is against the judgment and

order dated 27.11.2009. From the case record particularly in the

order dated 9th February, 2009, it is seen that the petitioner was

directed to take all the arrears due and prayed for extension of

the interim order. It was further directed to file affidavit of

service.

From the record, I do not find any such compliance in the

record. Furthermore, I have gone through the judgment and

order dated 27.11.2009 and I do not find any irregularity

therein.

Thus the instant revisional application stands disposed of.

Copy of the order be sent down to the Court of the learned

Judicial Magistrate, Purba Burdwan.

(Bibhas Ranjan De, J.)