Rabin Malik vs Unknown
2023 Latest Caselaw 1018 Cal

                                   CRA 186 of 2001
                                         With
07.02.2023

S/L. 13 CRAN 2 of 2004 (Old No: CRAN 2011 of 2004) Court No.12 Sourav/ In the matter of: Rabin Malik Suvayan ....Appellant.

Ms. Jharna Biswas ... for the amicus curiae.

Ms. Zareen N. Khan Mr. Ashok Das ... for the State.

Judgment dictated in Court. Judgment follows.

The Secretary, High Court, Legal Services Committee is

directed to give fees at the appropriate scale to Ms. Jharna

Biswas, learned amicus curiae for the appellant in this appeal.

Department is directed to forward a copy of this order

to Secretary, Calcutta High Court Legal Services Committee

for doing the needful.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)