Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

(Ab) vs The State Of West Bengal & Ors
2021 Latest Caselaw 6363 Cal

Citation : 2021 Latest Caselaw 6363 Cal
Judgement Date : 15 December, 2021

Calcutta High Court (Appellete Side)

(Ab) vs The State Of West Bengal & Ors on 15 December, 2021

Court No. 24                W.P.A. 18537 of 2021
15.12.2021

(via video conference) (Item No. 46) Pradip Hauli & Ors.

(AB) VS The State of West Bengal & Ors.

Mr. Sudipta Dasgupta Mr. Bikram Banerjee Mr. Arka Nandi ........... For the petitioner

The learned advocate for the petitioner submits

that the issue in question has already been heard

extensively by a co-ordinate Bench and judgment has

been reserved. A prayer has been made for adjourning

the matter for the time being.

On such prayer, let the writ petition be

delisted.

Liberty to mention.

(Amrita Sinha, J.)

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs