Sk. Mafijul vs Unknown
2023 Latest Caselaw 1500 Cal

                                          CRA 37 of 2003
28.02.2023

S/L. 17 In the matter of: Sk. Mafijul Court No.12 ....Appellant.

Sourav Mr. Partha Sarathi Bhattacharyya, Mr. Koustava Ratan Chatterjee ... Amicus Curiae.

Mr. Prasun Kumar Dutta, Ld. APP Ms. Zareen N. Khan Mr. Ashok Das ... for the State.

Judgment dictated and pronounced in Court.

Order follows.

The department is directed to send a copy of the judgment to

the Secretary, Calcutta High Court Legal Services Committee.

The Secretary, Calcutta High Court Legal Services Committee

is directed to pay fees to Mr. Partha Sarathi Bhattacharyya, learned

amicus curiae at Scale A as he is fairly a senior Counsel and Mr.

Koustava Ratan Chatterjee, learned amicus curiae who assisted Mr.

Bhattacharyya, shall be given fees at appropriate scale.

A copy of the order be transmitted to the Secretary, Calcutta

High Court Legal Services Committee.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)