SEFALI CHATTERJEE Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2017-6-251
HIGH COURT OF CALCUTTA
Decided on June 21,2017

Sefali Chatterjee Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

ARIJIT BANERJEE,J. - (1.) Affidavit-of-service filed in Court today be kept with the record.
(2.) In spite of service nobody appears on behalf of the respondent.
(3.) The material facts of the case are supported by records and hence I have not called for affidavits.;


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