PRITHWIS RAY Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-2-204
HIGH COURT OF CALCUTTA
Decided on February 24,2012

Prithwis Ray Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

DEBASISH KAR GUPTA,J. - (1.) Let affidavits-of-service be kept on record.
(2.) None appears on behalf of the State-respondents when the matter is called on.
(3.) Mr. Pantu Deb Roy, the learned Senior Government Advocate, High Court, Calcutta, is directed to enter appearance in this matter on behalf of the State-respondents with a junior of his choice.;


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