Subhara Dasgupta vs The State Of West Bengal & Anr
2023 Latest Caselaw 3849 Cal

13.06.2023 Serial no.12 Aloke

CRR 1137 of 2019

Subhara Dasgupta Vs.

The State of West Bengal & Anr.

Mr. Partha Sarathi Das Mr. Ambu Bindu Chakraborty

In spite of due service of the administrative notice served

through the Court there is no representation on behalf of the

petitioner in the present case who has preferred this revision

against the judgment and order of conviction.

Accordingly, let Mr. Santanu Talukdar, learned counsel

in the panel of the Calcutta High Court Legal Services

Committee, be appointed to represent the petitioner in the

present case.

Learned counsel for the opposite party no. 2 is present.

Accordingly, let a copy of this order be sent to the

Secretary, Calcutta High Court Legal Services Committee for

information and necessary compliance.

Let the matter be fixed for hearing in the monthly list of

July, 2023.

(Shampa Dutt (Paul), J.)