IN RE Vs. MD AFTAB ALAM ALIAS AFATAB ALAM ALIAS APTAB ALAM ALIAS REHAN
LAWS(CAL)-2017-8-95
HIGH COURT OF CALCUTTA
Decided on
August 25,2017
IN RE
Appellant
VERSUS
Md Aftab Alam Alias Afatab Alam Alias Aptab Alam Alias Rehan
Respondents
JUDGEMENT
Joymalya Bagchi, J. -
(1.) This application has been filed for recalling of the order dated 19.6.2017 and restoration of the revision petition.
(2.) Having considered the averments made in the application, being CRAN 2608 of 2017, order dated 19.6.2017 is recalled. The revision petition is restored to its original file and number.
(3.) The application for restoration being CRAN 2608 of 2017 is disposed of.In Re: C.R.R.2890 of 2017;
(2.) Having considered the averments made in the application, being CRAN 2608 of 2017, order dated 19.6.2017 is recalled. The revision petition is restored to its original file and number.
(3.) The application for restoration being CRAN 2608 of 2017 is disposed of.In Re: C.R.R.2890 of 2017;
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