Netai Charan Giri vs The State Of West Bengal & Ors
2021 Latest Caselaw 2996 Cal

    03
27.04.2021

Ct. No.23 pg.

IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURISDICTION APPELLATE SIDE (Through Video Conference)

WPA 1712 of 2020

Netai Charan Giri Vs.

The State of West Bengal & Ors.

Mr. Arnab Mukherjee ... For the petitioner

Mr. Srijib Chakraborty ... For the State

Since the matter is required to be heard on a

preliminary point of maintainability and had been

adjourned for such purpose on a previous occasion, let

this matter appear on 11th May, 2021 for further

consideration.

The advocates for the parties are directed to file

with the court record the photocopies of the judgments

they intend to rely at the hearing on or before the

returnable date.

(Arindam Mukherjee, J.)