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Bpg vs Nani Gopal Giri And Another
2022 Latest Caselaw 3941 Cal

Citation : 2022 Latest Caselaw 3941 Cal
Judgement Date : 4 July, 2022

Calcutta High Court (Appellete Side)
Bpg vs Nani Gopal Giri And Another on 4 July, 2022
 D/L31                               C.R.A. No.203 of 2019
July 4,
 2022
                                       Tarit Kumar Dey
    Bpg.
                                          Versus
                                       Nani Gopal Giri and another


                      Ms. Minoti Gomes.
                                    ...for the appellant.

                     Mr. Anwar Hossain,
                     Ms. Manisha Sharma.
                                    ...for the State.


                      Records reflect that Ms. Minoti Gomes, learned advocate,

           appeared on 12.06.2019 on behalf of the appellant.

                      The subject matter of the appeal relates to a judgment

           and order of acquittal in respect of a case under Section 138 of the

           Negotiable Instruments Act.

                      A copy of the paper book is handed over to Ms. Gomes,

           learned advocate for the appellant who would continue with the

           hearing of the present appeal.

                      Ms. Gomes is requested to represent the appellant at the

           time of hearing of the appeal.

                      None appears on behalf of the respondent no.1.

Accordingly, Mr. Hossain, learned advocate, who

ordinarily appears on behalf of the State, is directed to represent the

State. His appointment may be regularised by the concerned

authorities.

Learned advocate for the State is directed to

communicate with the Officer-in-Charge of the concerned Police

Station who would depute a police personnel of his choice for

effecting service upon the respondent no.1, obtain an

acknowledgement, inform the respondent no.1 the next date for

hearing and submit a report to this Court on the next date fixed for

hearing.

List this matter under the heading "To Be Mentioned" on

22nd July, 2022.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)

 
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