ASHIM KUMAR DAS Vs. SANJIB ROY
LAWS(CAL)-2007-7-14
HIGH COURT OF CALCUTTA
Decided on July 24,2007

ASHIM KUMAR DAS Appellant
VERSUS
SANJIB ROY Respondents

JUDGEMENT

- (1.) THIS is an application under section 401 read with section 482 of the Code of Criminal Procedure.
(2.) LET affidavit-of-service filed in Court today be kept with the record.
(3.) IN spite of service none appears for the opposite party No. 2.;


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