Abdul Halim Sardar & Anr vs State Of West Bengal & Anr
2022 Latest Caselaw 7470 Cal

10.11. 2022 item No.12 n.b.

ct. no. 551 CRR 195 of 2018 with CRAN 1 of2021

Abdul Halim Sardar & Anr.

Vs.

State of West Bengal & Anr., Mr. Jayanta Narayan Chatterjee, Ms. Jayashree Patra, Ms. Dipanwita Das, Ms. Pritha Sinha ..... for the Petitioners

Mr. Swapan Kumar Mallick, Ms. Priyanka Dutta, Ms. Sudeshna Das .....for the Opposite Party No.2 Mr. Saswata Gopal Mukherjee, P.P. Mr. Arijit Ganguly, Ms. Manisha Sharma ... for the State.

Mr. Arijit Ganguly, learned advocate appeared along

with Public Prosecutor, High Court Calcutta for the State.

Mr. Jayanta Narayan Chatterjee, learned advocate

appeared on behalf of the petitioners argued the matter at

length.

Learned Senior Advocate appears on behalf of the

opposite party no.2 also argued at length. During the course of

argument opposite party no.2 submitted a list of dates along

with written notes of argument and some judgments were also

annexed.

Opposite party no.2 is directed to serve copy of

written notes of argument to the petitioner along with copy of

judgment so relied upon.

Let the matter be fixed for reply on behalf of the

petitioner.

The Case Diary along with written notes of argument

be kept with the record.

List the matter on November 23, 2022.

The matter is heard in part.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

( Subhendu Samanta, J.)