GAUTAM KUMAR SARANGI Vs. SABYASACHI SHEE
LAWS(CAL)-2019-4-293
HIGH COURT OF CALCUTTA
Decided on April 01,2019

Gautam Kumar Sarangi Appellant
VERSUS
Sabyasachi Shee Respondents

JUDGEMENT

- (1.) This is an appeal against the judgement and order dated 22nd February, 2019..
(2.) The appellant-private respondent was the holder of a Temporary Inter-state Stage Carriage permit between a destination in Odisha and one in West Bengal.
(3.) A temporary stage carriage permit had been granted to the appellant under Section 88(7) of the Motor Vehicles Act, 1988.;


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