IN RE., ASRAF ALI MUNSI Vs. STATE
LAWS(CAL)-2012-1-184
HIGH COURT OF CALCUTTA
Decided on January 02,2012

In Re., Asraf Ali Munsi Appellant
VERSUS
STATE Respondents

JUDGEMENT

KANCHAN CHAKRABORTY,J. - (1.) The petitioner herein Asraf Ali Munsi is present personally and submits that he suffering for last one and half year as his Advocate is not co-operating him and, as such, he wants to make submission personally.
(2.) Leave is granted.
(3.) Mr. Shyama Prasad Purkeit, learned Advocate appearing on behalf of the opposite parties are present. Mr. Ghosh, learned Advocate appearing on behalf of the State is also present.;


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