Ruma Roy vs State Of West Bengal & Ors
2021 Latest Caselaw 3687 Cal

   20
09.07.2021.
   d.p.
                                 W.P.A 17273 of 2019
                                (Via Video Conference)


                                       Ruma Roy
                                        -versus
                              State of West Bengal & Ors.


                        Ms. Tapati Samanta.
                                     ...For the State.



                    None appears on behalf of the petitioner at the
              time of call.


                    The learned advocate appearing for the State
              respondents submits that the writ petition has become

infructuous in view of the judgment delivered by the Hon'ble Division Bench of this Court on 4th May, 2018 in the matter of Pradip Kumar Karak & Ors -vs- The State of West Bengal & Ors. in M.A.T. No. 36 of 2001 with C.O.A. No. 384 of 2006.

Let the matter appear in the list once again on 16th July, 2021 under the heading "For Orders".

The learned advocate for the State respondents shall communicate this order to the learned advocate for the petitioner.

It is made clear that in the event the learned advocate for the petitioner is not present on the next date of hearing, the matter will be dealt in his absence.

( Amrita Sinha, J.)