Pratap Basu vs The State Of West Bengal & Ors
2021 Latest Caselaw 19 Cal

04/01/2021 Item No.19 DL AB/S DE Through Video Conference

W.P.A. (P) 15 of 2020

Pratap Basu

-Vs-

The State of West Bengal & Ors.

Mr. Sabyasachi Chatterjee, Ms. Dona Ghosh, Mr. Akashdeep Mukherjee, Ms. Debolina Sarkar ...for the Petitioner.

Mr. Rabindranath Bag, Mr. Ajay Choubey ...for the Respdt. 5.

After arguing this matter for quite sometime and

after noticing the contents of the judgment delivered

by the Hon'ble Supreme Court, which is exhibited as

Annexure "P-2", and deliberating quite deeply into

different aspects of the issues attempted to be raised,

learned Counsel for the petitioner very persuasively

sought leave to withdraw the writ petition.

Leave, as sought for, is granted.

In the result, the writ petition is dismissed as

withdrawn.

(Thottathil B. Radhakrishnan, C.J.)

( Arijit Banerjee, J.)