Dr. Anupam Mitra vs State Of West Bengal & Ors
2021 Latest Caselaw 6611 Cal

23rd December.
    2021
    AK
     13

                          W.P.A. No. 5592 of 2020
                                    with
                          IA No. C.A.N. 1 of 2020
                       (Old No. C.A.N. 3346 of 2020)

                             Dr. Anupam Mitra
                                   -vs.-
                        State of West Bengal & Ors.


                  Mr. Gazi Faruque Hassain,
                  Ms. Priyanka Mondal
                                    ...for the petitioner
                  Mr. Indranil Roy,
                  Mr. Sunit Kumar Roy
                            ...for the National Medical Commission

                  Mr. Saibalendu Bhowmick,
                  Mr. Biplab Guha,
                  Mr. Rajsekhar Basu
                                  ...for the WBMC


                    Written notes of arguments filed by the West

            Bengal Medical Council and the National Medical

            Commission be kept on record.

                    It is submitted by learned counsel appearing for

            the said respondents that the writ petition, for all

practical purposes, has become infructuous in view of

the entire process of counselling being over.

It is submitted that the last extended date as

per the blanket order of extension passed by the

Division Bench of this court and the Supreme Court last

expired on August 31, 2020.

As such, it is submitted that the writ petition

ought to be dismissed as infructuous.

Learned counsel appearing for the petitioner,

controverts such submission and submits that since the

counselling is going on, it cannot be said that the matter

has become infructuous.

However, such contention is controverted on

facts by learned counsel for the National Medical

Commission and the WBMC, who submit that the

counselling was long over.

Hearing concluded.

Judgment is reserved.

(Sabyasachi Bhattacharyya, J.)