STATE OF WEST BENGAL Vs. SAMIR GHOSH
LAWS(CAL)-2007-6-67
HIGH COURT OF CALCUTTA
Decided on June 15,2007

STATE OF WEST BENGAL Appellant
VERSUS
SAMIR GHOSH Respondents

JUDGEMENT

- (1.) HEARD the learned Advocate appearing for the parties. The very nature of the stay application is such that in adjudicating the same, the entire appeal could be decided.
(2.) IN that view, we are treating the appeal as on day's list. Appeal and the application both are taken up for hearing.
(3.) ALL formalities are dispensed with.;


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