Md. Nadim vs Unknown
2023 Latest Caselaw 4420 Cal

20.07.2023 3&4 cm

CRA 488 of 2006 With CRA 443 of 2006

In the matter of : Md. Nadim .... for the appellant in CRA 488 of 2006. In the matter of : Md. Saddique Zafar .... for the appellant in CRA 443 of 2006

Mr. Tarique Quasimuddin .... for the appellant in CRA 488 of 2006.

Mr. Avishek Sinha .... for the State.

In Re: CRA 488 of 2006

The appeal is ready for hearing.

The appellant has not received the paper book from the

Department.

The learned advocate for the State has not collected the

paper book from the Department.

In Re: CRA 443 of 2006

None appears for the appellant.

The learned Registrar Administration (L & OM) is

directed to serve administrative notice upon the appellant to

ensure his personal appearance before the Court on the next

date of hearing through the concerned police station.

Let the matter be fixed on 1st September, 2023.

The Department is to file a report whether Bhola Sharma

@ Hatpora has filed any appeal arising out of the judgment in

Sessions Case No. 9 of 2004 in Sessions Trial No. 1(7) of 2004.

Copy of the order be sent to the Department, concerned

police station through the learned Registrar Administration ( L

& OM) for due compliance.

(Ananya Bandyopadhyay, J.)