TRIPTI CHAKRABORTY Vs. THE STATE OF WEST BENGAL AND ORS.
LAWS(CAL)-2018-7-263
HIGH COURT OF CALCUTTA
Decided on July 03,2018

Tripti Chakraborty 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. 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.;


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