LAWS(CAL)-2022-1-116

FARID MOLLAH Vs. STATE OF WEST BENGAL

Decided On January 18, 2022
Farid Mollah Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Affidavit of service filed by the petitioner is taken on record.

(2.) Learned counsel for the State prays for 2 days time to obtain instruction.

(3.) List on 21/1/2022.