Nabin Sardar vs Unknown
2023 Latest Caselaw 983 Cal

                                   CRA 450 of 2003
                                         With
06.02.2023

M/L. 2 CRAN 3 of 2011 (Old No: CRAN 1828 of 2011) Court No.12 Sourav/ In the matter of: Nabin Sardar Suvayan ....Appellant.

Mr. Asim Kumar Niyogi Mr. Sumanta Chakraborty ... for the amicus curiae.

Mr. Prasun Kumar Datta, Ld. APP Ms. Faria Hossain Md. Kutubuddin ... for the State.

Judgment dictated in Court. Judgment follows.

The Secretary, The Calcutta High Court, Legal Services

Committee is directed to give fees at the appropriate scale to

Mr. Asim Kumar Niyogi, learned amicus curiae and Mr.

Sumanta Chakraborty, learned amicus curiae for the

appellant in this appeal.

Department is directed to forward a copy of this order

to Secretary, High Court Legal Services Committee for doing

the needful.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)