Samar Das vs Unknown
2022 Latest Caselaw 1221 Cal

15.03.2022

Srimanta Ct.No.42

CRA/374/2021

(Via Video Conference)

In Re : An application under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

In the matter of : Samar Das.

...appellant.

Ms. Afreen Begum, Adv.

...for the appellant.

It is submitted by Ms. Afreen Begum, Learned Advocate for the appellant under instruction that the appellant is not willing to proceed with the instant appeal. Accordingly, the appeal be dismissed as withdrawn.

The Learned Advocate-on-record is permitted to get back the certified copy of the impugned judgment by replacing the same with the photostat copy of the said judgment.

( Bibek Chaudhuri, J. )