Sri Panchanan Sasmal vs Unknown
2022 Latest Caselaw 41 Cal

05.01.2022 S.D./Sayandeep

14.

C.R.R. 2044 of 2012

In the matter of: Sri Panchanan Sasmal ......Petitioner.

Mr. Bidyut Kumar Roy Mr. Pratick Bose ...for the State.

Mr. Bidyut Kumar Roy, learned advocate along with Mr. Pratick

Bose, learned advocate appears for the State. The concerned authority is

requested to regularize their appointment in this case.

Lower Court Records have been received from the Trial Court and

the First Appellate court.

On call none appears for the petitioner. Since the matter is pending

from the year 2012, it is deemed appropriate to hear the revision in

presence of amicus curiae to assist the Court on behalf of the petitioner.

Mr. Samrat Pal, learned advocate is appointed as amicus curiae to assist

the Court.

Let the matter be taken up at 2-00 p.m. today for hearing.

(Ananda Kumar Mukherjee, J.)

Later:

Mr. Bidyut Kumar Roy, learned advocate appears for the State

along with Mr. Pratick Bose. Mr. Samrat Pal, learned advocate appears as

amicus curiae to assist the Court on behalf of the petitioner. The hearing

of the revision is taken up at 2-00 p.m.

None appears for opposite party no. 2.

Heard learned advocates for both sides in full. Considered.

Let the matter be listed tomorrow (6-1-2022) under the heading "For

Judgment".

(Ananda Kumar Mukherjee, J.)