Aditya Birla Finance Limited & Anr vs The State Of West Bengal & Ors
2021 Latest Caselaw 6202 Cal

07-12-2021
 ct no. 13
  Sl.1
    sp
                           WPA 17492 of 2021
                   Aditya Birla Finance Limited & Anr.
                               -Versus-
                    The State of West Bengal & Ors.
                        (Via Video Conference)


             Mr. Arijit Chakraborty,
             Mr. Amit Kumar Nag,
             Mr. Soumava Mukherjee
                                             ...for the petitioners

             Mr. Ashis Kumar Guha,
             Mr. N.G. Dastidar,
             Mr. S. Datta
                                                  ...for the State

             Ms. Jayati Chowdhury,
             Ms. Ranjana Seal
                                       ...for the respondent no.6

Mr. Manish Das, WBCS (EXE), Executive

Magistrate is present in Court today.

It is explained in the report dated December

6, 2021 that on the 27th October, 2021, he was

deployed to monitor the Bye Election to the 127-

Gosaba(SC) Legislative Assembly Constituency,

2021. It further appears that the said Mr. Das is

now engaged as a Municipal Returning Officer for

Municipal Elections to the Kolkata Municipal

Corporation.

It is further stated by Mr. Das that he would

be available to carry out the orders of the District

Magistrate on December 24, 2021 at about 11.30

am.

The Officer-in-Charge, Shakespeare Sarani

Police Station shall render all assistance to the

said Mr. Das to take possession of the secured

assets and carry out the order of the District

Magistrate on the abovementioned date and time.

It is submitted that the costs towards such

protection has already been deposited to the

police.

The report dated December 6, 2021 in the

form of instructions addressed to the learned

Government Pleader, is taken on record.

With the aforesaid observations, the writ

petition shall stand disposed of.

The personal presence of Mr. Das is

dispensed with.

There shall be no order as to costs.

Urgent photostat certified copy of this

judgment, if applied for, be given to the parties

upon compliance of all formalities.

(Rajasekhar Mantha, J.)