SANDHYA PAL Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2018-1-332
HIGH COURT OF CALCUTTA
Decided on January 05,2018

Sandhya Pal Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Samapti Chatterjee, J. - (1.) Affidavit-of-service filed in Court today be kept with the record.
(2.) Despite service of notice, none appears on behalf of the respondents.
(3.) Mr. Jaladhi Das, learned advocate, who usually appears on behalf of the State, is present in Court today. He is directed to appear in this matter. His appointment be regularised by the office of the Legal Remembrancer. ;


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