CRA (DB)/46/2022
2022 Latest Caselaw 6362 Cal

07.09.2022
Serial no.106 to 109
  Dd


                                       CRA (DB) 46 of 2022
                                     (IA No. CRAN 1 of 2022)
                                               with
                                       CRA (DB) 67 of 2022
                                     (IA No. CRAN 2 of 2022)
                                               with
                                       CRA (DB) 73 of 2022
                                               with
                                       CRA (DB) 81 of 2022
                                     (IA No. CRAN 2 of 2022)


                           Mr. Prasenjit Debnath, Advocate
                           Ms. Punam Basu, Advocate
                                                        ... ... For the Appellant
                                                              in CRA (DB) 46 of 2022
                           Mr. Anindya Lahiri,
                           Mr. Argha Chowdhury, Advocates
                                                        ... ...For the Appellant
                                                       in CRA (DB) 67 of 2022
                          Mr. Y.J.Dastoor, Sr. Adv.
                          Mr. Prabir Majumder, Advocate
                                                          ... ... For the Appellant
                                                           in CRA (DB) 73 of 2022
                          Ms. Kaberi Mukherjee , Advocate
                                                        ... ...For the Appellant in
                                                            CRA (DB) 81 of 2022
                          Mr. Madhusudan Sur, ld. APP
                          Mr. Dipankar Paramanick, Advocate
                                                            ... ... For the State
                          Mr. Apalak Basu, Advocate
                          Mr. Tirthankar Dey, Advocate
                                      ... ... For the de facto complainant/respondent no. 2

Four appeals emanate from the same judgment and order. Appellant in one of the appeals was heard. The other appellants are seeking adjournments on one pretext or the other.

List the appeals on September 8, 2022. The other appellants are put on notice that in the event they are not represented on the next date of hearing, the Court will proceed to appoint amicus curiae.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)