Dilip Kumar Singh vs Unknown
2022 Latest Caselaw 1574 Cal

     10
28.3.2022
    sb
ct. no. 35

                                    CRA 595 of 2005


             In the matter of : Dilip Kumar Singh
                                                           .....Appellant



                   The appeal has been preferred against a judgment and

             order of conviction in connection with Railway Property(unlawful

             possession) Act.

                   None appears for the appellant and for the respondents.

Administrative notice was served upon Mr. Subhasish

Pachhal, learned advocate for the appellant, and also upon Mr.

Dilip Kumar Singh but none has appeared. Last opportunity is

given to the Union of India to adequately represent the

appellant.

Let administrative notice be issued to the learned

Additional Solicitor General.

Let the matter be adjourned and listed on 13.4.2022 for

hearing.

(Ananda Kumar Mukherjee, J.)