Kuntal Sinha vs The State Of West Bengal & Ors
2021 Latest Caselaw 466 Cal

22.01.

28 to
 33      2021
AG                                    MAT 786 of 2020
 M                                         With
Ct                                     CAN 1 of 2020
02                                         With

MAT 788 of 2020 With CAN 1 of 2020 With MAT 789 of 2020 With CAN 1 of 2020 With MAT 790 of 2020 With CAN 1 of 2020 With MAT 791 of 2020 With CAN 1 of 2020 With MAT 792 of 2020 With CAN 1 of 2020

Kuntal Sinha vs The State of West Bengal & Ors

Mr. Debabrata Saha Roy, Mr. Subhankar Das, Mr. Neil Basu, ... For the Appellant.

Mr. Kishore Dutta, Ld. Advocate General Mr. Susovan Sengupta, Mr. Subir Pal, ... For the State.

The learned Advocate General completes his argument. Mr. Debabrata Saha Roy, learned counsel appearing for the appellant prays for an accommodation to consider the judgment cited by the learned Advocate General.

In view of the above, let this matter be fixed on Thursday, i.e. 28th January, 2021 at 2 p.m.

(Harish Tandon, J)

(Kausik Chanda , J)