N vs 40. State Of West Bengal & Ors
2021 Latest Caselaw 2829 Cal

20.4. W.P.A 23651 of 2019 BR/ 2021 Mithu Deonath Prasad n -vs-

40. State of West Bengal & Ors.

( Via Video Conference )

Mr. Rananeesh Guha Thakurta.

.... for the petitioner.

The petitioner is present. He has intimated this

Court that he has complied with the order passed by this

Court on 24th March, 2021 by supplying of two judgments

as has been mentioned in the said order. Those two

judgments have been supplied to the learned Advocate for

the State.

Learned Advocate for the State is not present today.

Therefore, I adjourn this matter till 18 th May, 2021 when it

will be taken up for further hearing.

It will appear on that day at 2 P.M.

( Abhijit Gangopadhyay, J. )