Rajesh Sanei vs State Of West Bengal & Anr
2023 Latest Caselaw 114 Cal

04.01.2023

Ct. 30 Amalranjan IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE

CRR 159 of 2020

Rajesh Sanei Vs.

State of West Bengal & Anr.

In Re: Rajesh Sanei ...Petitioner

None appears for the petitioner on repeated calls

since the date of listing.

This is a case of the year 2020. This revisional

application against a judgment of the learned Chief Judge,

City Sessions Court at Calcutta rejecting an application

under Section 5 of the Limitation Act.

Considering the conduct of the petitioner, the matter

stands dismissed for default. All connected applications

stand disposed of.

Interim order, if any, stands vacated.

Let a copy of this order be sent to the learned trial

court for necessary compliance.

Liberty is granted to all parties to act in terms of a

copy of the order downloaded from the official website of this

court.

( Shampa Dutt (Paul),J. )