(Bd) vs The State Of West Bengal & Ors
2021 Latest Caselaw 3957 Cal

26th July
 2021                         WPA 11107 of 2021


                           (Through Video Conference)

(18)                               Saikat Ghosal
(BD)                                     -vs-
                              The State of West Bengal & Ors.

                               Mr. Kapil Chandra Sahoo
                                         ... for the petitioner.

                               Dr. Sutanu Kumar Patra
                               Mrs. Supriya Dubey
                                         ... for the SSC

                 Affidavit of service filed in court today be kept with
            the record.

                  Learned advocate for the petitioner submits that
            this matter is covered by a judgment delivered by this
            Court in WPA 10789 of 2021 (Abhijit Ghosh Vs. State of
            West Bengal & Ors.) on 9th July, 2021. However, I have
            been told that in this matter there is an appeal court's
            judgment dated 20th July, 2021. Therefore, this judgment
            and order delivered by me on 9th July, 2021 does not have
            any separate an independent existence after passing of
            the appeal court's judgment in MAT No. 638/2021.

                 In view of the above the petitioner has the liberty to
            follow the appeal court's judgment as has been stated
            above.

                 With these observations this writ application is
            disposed of.




                                          (Abhijit Gangopadhyay , J.)
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                              45




     The affidavit of service showing that the service on
the respondent no............ has been served. The affidavit

of service is kept on record. The tracking report showing service on the respondent no. 2 has not been received by the petitioner as on date.

(Moushumi Bhattacharya J.)