Triparna Sarkar (Haldar) vs State Of West Bengal & Ors
2021 Latest Caselaw 4392 Cal

   07
24.08.2021.
   d.p.


                         In The High Court At Calcutta
                        Constitutional Writ Jurisdiction
                                Appellate Side


                               W.P.A 7170 of 2021
                              (Via Video Conference)

                            Triparna Sarkar (Haldar)
                                     -versus
                           State of West Bengal & Ors.


                       Mr. Debasis Kar,
                       Mr. Arka Chakraborty.
                                    ...For the Petitioner.

                       Mr. Swapan Kumar Dutta.
                                   ...For the State.


                    Due to technical glitches the matter cannot be
              taken up for consideration today.


                    The learned advocate appearing for the petitioner
              is directed to supply either the judgments and/or
              citation of the judgments relied by him to the learned
              advocate representing the State respondents to come

prepared in the matter.

List the same once again on 1st September, 2021.

( Amrita Sinha, J.)