Melroy Sharpe & Anr vs Unknown
2023 Latest Caselaw 1251 Cal

     2
17.02.2023

Ct.238 AKG CRR 1958 of 2009 With IA no. CRAN 1/2010 ( Old No. CRAN 1165/2010)

In Re : An application under Section 482 of the Code of Criminal Procedure, 1973.

And

In the matter of: Melroy Sharpe & Anr.

... Petitioners

Mr. Dipanjan Dutta, Mr. Amitava Mitra ...for the Petitioner

Hearing of the case was concluded on August 25, 2022 after

hearing the petitioners only.

It has been subsequently noticed that though by an order dated

July 26, 2022, a direction was passed upon the petitioners to serve a

copy of the application upon the opposite parties, there was no

affidavit of service on record to suggest that the said order had been

complied with. It is necessary that the opposite parties should be

given an opportunity of hearing before the judgment is delivered.

The petitioners are directed to serve a copy of the application

upon the opposite parties, intimating that this matter shall be taken

up for hearing after two weeks and to file an affidavit of service to that

effect on the next date of hearing.

List this matter after two weeks under the same heading.

(Kausik Chanda, J.)