Sekhar Satyanarayan Halder vs Unknown
2022 Latest Caselaw 4816 Cal

26.07.2022 Court No.42

TN CRR No.158 of 2022 IA No: CRAN 1 of 2022 CRAN 2 of 2022 CRAN 5 of 2022

In the matter of: Sekhar Satyanarayan Halder ....Petitioner.

Mr. Sabir Ahmed, Adv.

Mr. Abdur Rakib, Adv.

Mr. Mujibar Ali Naskar, Adv. Mr. Apan Saha, Adv.

... for the petitioner

Mr. Sabyasachi Banerjee, Adv. Mr. Aafreen Parveen, Adv. Mr. Vivek Sharma, Adv.

....for the opposite party no.2

Written notes of arguments filed by the learned Advocates for

the petitioner and the opposite party be taken on record. Be it

recorded that the opposite party has also filed some annexures

along with the written note of argument.

Since the matter is heard at length and the learned Advocates

for the parties have already filed written notes of arguments,

judgment is reserved.

(Bibek Chaudhuri, J.)