Mahendra Kumar Jalan vs Anil Kumar J. Bavishi
2022 Latest Caselaw 2804 Cal

D/L21 C.R.R. No.1600 of 2017 May 12, With

CRAN 6 of 2018 (Old CRAN 3225 of 2018) Bpg.

With CRAN 18 of 2022

In Re: An application under Section 482 of the Code of Criminal Procedure, 1973;

Mahendra Kumar Jalan, @ M.K. Jalan Versus Anil Kumar J. Bavishi

Mr. Sekhar Basu, Mr. Sandipan Ganguly, Mr. Sabyasachi Banerjee, Mr. Ranajit Roy, Mr. Somopriyo Chowdhury, Ms. Ananya Das, Ms. Nairanjana Ghosh.

...for the petitioner.

Mr. Ayan Bhattacherjee, Mr. Kunal Ganguly, Mr. Tirupati Mukherjee.

...for the opposite party.

The compilation of judgments placed by Mr.

Bhattacherjee, learned advocate appearing for the opposite party is

already on records.

The petitioner intends to file his written notes of

argument/compilation of judgments on the next date fixed for

hearing and, as such, prays for an accommodation.

List the revisional application under the heading "For

Orders" on 13th June, 2022.

The petitioner would file his written notes of

argument/compilation of judgments on the said date with an

advanced copy being served upon the opposite party.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)