SRI GOPAL CHANDRA PATNA Vs. STATE OF WEST BENGAL & OTHERS
LAWS(CAL)-2004-4-87
HIGH COURT OF CALCUTTA
Decided on April 29,2004

Sri Gopal Chandra Patna Appellant
VERSUS
State of West Bengal and Others Respondents

JUDGEMENT

Pratap Kr. Ray, J. - (1.) :-Rule 26 of the Appellate Side Rules is dispensed with.
(2.) Leave is granted to move the unlisted motion.
(3.) Heard the learned Advocate appearing for the petitioner.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.