In Re: Kamal Chandra @ Chanda vs State Of West Bengal & Ors
2021 Latest Caselaw 4419 Cal

26.08.2021
Item No. 04
Court No.30
Krishnendu
                           MAT 693 of 2021
                              with
                          CAN 1 of 2021
                      (THROUGH VIDEO CONFERENCE)


                In re: Kamal Chandra @ Chanda
                                             Appellant
                              - Versus -
                     State of West Bengal & Ors.
                                                 Respondents

Mr. Ayan Bhattacharya Mr. Pawan Kumar Gupta Ms. Sofia Nesar For the Appellant Mr. Rajdeep Majumder Mr. Moyukh Mukherjee Mr. Shakti Halder For the Respondent no.5

In course of hearing, Mr. Majumder, learned

advocate appearing for the private respondent no. 5

submits that against the judgment impugned in the

present appeal, another appeal has been preferred by

the State respondents. The said appeal, preferred by

the State, has been mentioned for inclusion in the list

for hearing before the Bench presided over by Hon'ble

Justice Subrata Talukdar. Let the notice, as produced, be

kept on record.

In view thereof and to avoid any conflict in

decision, the present appeal stands released from our

list.

Let the matter be placed before the Hon'ble the

Chief Justice (Acting) for assignment.

(Subhasis Dasgupta, J.) (Tapabrata Chakraborty, J.)