- (1.) G.A. No. 268 of 1999 is filed by the applicant- respondent No.1 in the appeals inter alia, praying for a direction to the Judicial Magistrate to hold an enquiry into the alleged offence of perjury committed by the respondent No. 5 and her constituted attorney and for trying them in accordance with law.
(2.) The above relief has been founded on the ground that after the appeals being APO No. 504 of 1992 and APO No. 555 of 1992 were disposed of by the Division Bench presided over by Ruma Pal, J. by a Common judgement and decree dated 22.5.97, an application being G.A. No. 2208 of 1998 was filed by the present applicant herein praying for rectification of the said decree dated 22.5.97.
(3.) The added respondent No. 5 filed an application being G.A. No. 3797 of 1998, affidavit in support thereof was affirmed by her constituted attorney Mr. Amar Nath Mukherjee. In the said application prayers were made for release of the said appeals and all applications pending therein and for placing the said matters before the Hon'ble. The Acting Chief Justice for assignment.;