MD. Jamiluddin Nasir v. State of West Bengal (S.C.)
BS641928
SUPREME COURT OF INDIA
Before:- Fakkir Mohamed Ibrahim Kalifulla and Shiva Kirti Singh, JJ.
CRLMP. 14533-14534 of 2014 in Crl. A. Nos. 1240-1241 of 2010 with Nos. 14373-14374 of 2014 in Crl. A. Nos. 1242-1243 of 2010. D/d.
1.9.2014.
MD. Jamiluddin Nasir - Appellant
Versus
State of West Bengal - Respondent
For the Appellants :- Manika Tripathy Pandey, AOR.
For the Respondents :- Anip Sachthey, AOR.
None.
[Para ]
ORDER
Call these matters after two weeks.
2. In the meantime, learned counsel for the applicants as well as for the respondent shall contact the concerned officer in the Registry and point out the mistakes with reference to the record and the office shall file a Report on that basis for passing appropriate orders.
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