Ahmed vs Unknown
2023 Latest Caselaw 6682 Cal

03.10.2023

cm

CRA 446 of 2002

In the matter of : Ahmed.

.... appellant.

Mr. Sabir Ahmed Mr. Tasnim Ahmed ..... for the appellant.

The Department has filed a report stated that the paper book is

being prepared along with a statement that the appeal being CRA

447 of 2002 arising out of the self-same judgment.

The Department is directed to tag CRA 447 of 2002 along with

the instant appeal.

None appears for the State. Mr. Avishek Sinha, usually appears

for the State. He is requested to conduct the case. His appointment

may be regularized.

Department is directed to prepare the paper book and serve the

same upon the learned advocate for both the parties.

Let the matter be fixed on 19th December, 2023.

Copy of this order be sent to the Department for compliance.

(Ananya Bandyopadhyay, J.)