Citation : 2022 Latest Caselaw 7719 Cal
Judgement Date : 21 November, 2022
21.11.2022
Ct. 30 Sd./16 CRR 1491 of 2019
Mr. S. Moitra Mr. S. Chatterjee ..For the petitioner.
Mr. S.G. Mukherjee Mr. A. Ganguli Mr. S.K. Dan ..For the State.
Heard learned counsels for all the parties.
Certified copy of the case diary filed be kept with
the record.
Learned counsel for the petitioner files the list of
judgments relied upon and the learned counsel for the
opposite party no. 2 files written notes of arguments.
Learned counsels for the petitioner submit that they do
not wish to file any affidavit of reply. There is a general
denial on behalf of the petitioner.
Heard all the parties in full.
The matter is made CAV.
( Shampa Dutt (Paul), J. )
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