Ramraj Choudhury vs The State Of West Bengal
2022 Latest Caselaw 7545 Cal

14.11.2022

Court No.35 Item No. 9 CRR 1082 of 2016 With d.g. CRAN 23 of 2022

Ramraj Choudhury Vs.

The State of West Bengal

Mr. Sujash Ghosh Dastidar, Ms. Maheswari Sharma, Ms. Tulika Banerjee.

... For the petitioner

Mr. Madhusudan Sur, Ld. APP., Mr. Dipankar Paramanick.

... for the State

Affidavit-of-service filed in Court today is taken on record. Hearing of the case is concluded. Let the matter be reserved for judgment. On the prayer made on behalf of the petitioner, let the interim order of stay of execution of the warrant of arrest earlier granted on 13th May, 2016 be extended till the date of delivery of the judgment.

CRAN 23 of 2022 with the same prayer is, thus disposed of. Case diary be kept with the record.

(Rai Chattopadhyay, J.)