Munir Ahmed Farooqui vs State Of West Bengal & Anr
2022 Latest Caselaw 1282 Cal

16.03.2022 S/L No.11 KS

CRR 2226 of 2014 + IA No.: CRAN/4/2016 (Old No. CRAN No. 1956 of 2016) [Not Found] + IA No.: CRAN/5/2016 (Old No. CRAN No. 4551 of 2016)[ Not Found] + IA No.: CRAN No. 11 of 2021

Munir Ahmed Farooqui Vs.

State of West Bengal & Anr.

Mr. Amarta Ghosh Mr. Samrat Kumar Das Mr. Pran Gopal Das Mr. Sujan Chatterjee .....For the Petitioner Mr. Javed Kumar Sanwarwala .....For the O.P. No.2 Mr. Imran Ali .....For the State

The revisional application is listed today for hearing.

Learned advocate for the petitioner filed an affidavit of service in

respect of application, IA No.: CRAN No. 11 of 2021. The same is taken on

record.

Heard argument advanced by learned advocates for the

petitioner, opposite party no.1 and 2.

Learned advocate for the petitioner seeks accommodation to file

some judgments which he wants to rely on behalf of the petitioner.

Prayer is considered and allowed.

Let the matter be listed on 23.03.2022 for further hearing.

(Ananda Kumar Mukherjee, J.)