Dr. Nirmal Maji vs Dr Kunal Saha
2022 Latest Caselaw 4683 Cal

22.07.2022 Item No.08.

D/L.

Mithun Ct.42 IA No:CRAN/1/2022 In CRR 1086 of 2022 Dr. Nirmal Maji Vs.

Dr Kunal Saha

Mr. Saibalendu Bhowmick, Adv. Mr. Biplab Guha, Adv.

Mr. Avik Ghatak, Adv.

Mr. Rajsekhar Basu, Adv. Mr. Soham De Dhara, Adv.

...for the petitioner. Mr. Saikat Banerjee, Adv. Ms. Juin Dutta Chakraborty, Adv. Mr. U.K.Roy, Adv.

...for High Court Administration.

Mr. Saswata Gopal Mukherjee, Ld.P.P. Mr. Imran Ali, Adv.

Ms. Debjani Sahu, Adv.

...for the State.

[ [

Leave is granted to amend the cause title of

the revisional application in terms of the order dated

18th May, 2022 passed by a Co-ordinate Bench of this

Court.

The matter is heard at length. Judgment is

reserved.

In the meantime, learned Advocate for the

learned Registrar (Judicial Service), High Court,

Calcutta is requested to furnish the information as to

the total number of Magistrate triable cases

transferred to the Special Designated Court of the

learned Additional Sessions Judge to deal with cases

filed against the M.P.s and M.L.A.s. in the State of

West Bengal and the Union Territory of Andaman on

29th July, 2022.

Matter be listed under the heading 'To Be

Mentioned' on 29th July, 2022.

(Bibek Chaudhuri, J.)