In Re : Bacchu Mir vs In Re : Abdul Sakur Fakir
2022 Latest Caselaw 6261 Cal

05.09.2022 tkm/ct 28 CRA 756 of 2012 sl no. 62-65 with CRA 52 of 2013 with CRA 740 of 2012 with CRA 744 of 2012 In Re : Bacchu Mir ....appellant in CRA 756/12 and In Re : Abdul Sakur Fakir ....appellant in CRA 52/13 and In Re : Anwar Hossain Fakir @ Bato Fakir ....appellant in CRA 740/12 and In Re : Bishnu Mondal ....appellant in CRA 744/12

Mr. Ayan Basu Mr. Pritom Roy Mr. Sumit Routh ... for the appellant in CRA 756 of 2012

Mr. Avishek Sinha Ms. Anasuya Sinha ... for the appellant in CRA 744 of 2012

Nobody appears for the appellant in CRA 52 of 2013 and CRA 740 of 2012.

Mr. Ranadeb Sengupta, learned advocate empanelled with the High court Legal Services Authority is requested to represent the appellant. Copy of the paper book be handed over to him.

Secretary, HCLSA is requested to regularize his appointment. Mr. Sourav Chatterjee appearing for the appellant Toton Dey in CRA 738 of 2012 submits that the appeal preferred by his client relates to self-same judgment and order.

List CRA 738 of 2012 along with the other appeals. Paper books prepared in the present appeals will be used to dispose of CRA 738 of 2012. Copy of the paper book be handed over to Mr. Chatterjee, learned lawyer for the appellant in CRA 738 of 2012 List these appeals for further hearing on 13.09.2022.

(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)