Dr. Pabitra Biswas @ Pabitra Kumar ... vs The State Of West Bengal & Anr
2022 Latest Caselaw 7088 Cal

27.09.2022

Court No.35 Item No. 3 CRR 3649 of 2016 With d.g. CRAN 8 of 2022

Dr. Pabitra Biswas @ Pabitra Kumar Biswas Vs.

The State of West Bengal & Anr.

Mr. Biswajit Manna.

... For the petitioner

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

... for the State

In re:- CRAN 8 of 2022 Learned Advocate appearing on behalf of the petitioner, moves petitioner's prayer made in the application being CRAN 8 of 2022. The petitioner has prayed for interim order of stay of operation of the impugned judgment and order of the Trial Court dated 20th July, 2016. It is submitted and rightly so, that, initially this Court had granted interim order of stay, which was extended from time to time. But ultimately the same has expired in July, 2021. It is submitted that the case is otherwise ready for hearing.

Learned Advocate appears on behalf of the State and is also ready for hearing of the case, with the case diary.

Let the matter come under the heading "For Hearing" on 16th November, 2022.

In the meantime, there shall be an order of stay of operation of the impugned judgment and order of the Trial Court dated 20th July, 2016.

CRAN 8 of 2022 is disposed of.

(Rai Chattopadhyay, J.)