CRA/363/2016
2022 Latest Caselaw 2751 Cal

11.5.2022

cm

CRA 363 of 2016 With CRAN 3 of 2022

In Re : Bistu Das .... the appellant.

Mr. Moinak Bakshi .... for the appellant.

Ms. Zareen. N. Khan Mr. Kutub Uddin ... for the State.

Perused report from the Department stating the order

dated 07.02.2022 was received by the Trial Court via speed

post (consignment EW199567565IN) on 21.02.2022. However,

report submitted by the Additional District & Sessions Judge,

Ranaghat, Nadia dated 2nd May, 2022 states the judgment and

order was received by the court on 11.03.2022. Report of

Additional District & Sessions Judge, Ranaghat, Nadia is

inconsistent with the report submitted by the Department

enclosing the track report of the consignment dispatched

through speed post. Under such circumstances, we call upon

the Additional District & Sessions Judge, Ranaghat, Nadia to

submit an explanation with regard to the aforesaid

discrepancy.

Report be filed on the adjourned date.

Department is directed to forthwith communicate this

order to the court below for necessary compliance.

Let this matter appear one week hence.

(Bivas Pattanayak, J.) (Joymalya Bagchi, J.)