RASOMANJORI DAS Vs. STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2018-6-114
HIGH COURT OF CALCUTTA
Decided on June 20,2018

Rasomanjori Das Appellant
VERSUS
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. Sanjib 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.;


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