Sabita Pradhan vs The State Of West Bengal & Anr
2023 Latest Caselaw 4290 Cal

18.07.2023 Serial no.18 Aloke

CRR 923 of 2020

Sabita Pradhan Vs.

The State of West Bengal & Anr.

The present revision of the year 2020 is against a

judgment and order dated 27.12.2019 passed by the learned

Judicial Magistrate, First Class, Second Court, Contai, Purba

Medinipur in connection with Misc. Case No. 28 of 2015 and T.R.

No. 53 of 2015.

As none appears for the petitioner in spite of repeated

calls since the date of listing, the revisional application stands

dismissed for default.

All connected application, if any, stands disposed of.

Interim order, if any, stands vacated.

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

for compliance and to proceed with the trial in accordance with

law.

(Shampa Dutt (Paul), J.)