Bishnu Chandra Rajak vs Unknown
2023 Latest Caselaw 7673 Cal

Calcutta High Court (Appellete Side)

Bishnu Chandra Rajak vs Unknown on 11 December, 2023

11.12.2023

cm

CRR 3904 of 2014

In the matter of : Bishnu Chandra Rajak .... petitioner.

Mr. Pradip Roy .... for the petitioner.

While going through the records, it came to the notice that the

impugned judgment was passed by this Court while discharging the

functions as District & Sessions Judge, Uttar Dinajpur, Raiganj and

accordingly this Court declines to take up this matter.

On the last occasion on 20.09.2023, the learned advocate for

the petitioner as well as for the State did not bring to notice of the

Court that this Court will not be able to proceed with the hearing of

this instant revisional application.

Under such circumstances, the order 20.09.2023 to allow the

restoration application i.e. 03/2019 (Old CRAN 4503/2019) and the

application for condonation of delay i.e. CRAN 4/2020 (Old No.

CRAN 157/2020) are recalled. Earlier order passed by this Court on

29.08.2019 is sustained.

The matter is released from the list and be placed before the

Hon'ble Chief Justice, High Court at Calcutta, for appropriate

direction.

(Ananya Bandyopadhyay, J.)