Anisur Rahaman vs Jahar Sha & Ors
2021 Latest Caselaw 3193 Cal

1
Court
No. 11   11.6.2021
G.S.Da
s                                         MAT 550 of 2021
                                                   With
                                               CAN 1 of 2021
                                             Anisur Rahaman
                                                    -Vs-
                                               Jahar Sha & Ors.

                                          (Via Video Conference)


                     Mr. Kalyan Bandyopadhya
                     Mr. Atarup Banerjee
                     Mr. Abu Sohel
                                                           ... for the appellant

                     Mr. Kishore Dutta
                                                           ... for the State

                     Mr. Partha Sarathi Bhattacharya
                     Mr. Soumik Ganguli
                     Mr. S. Nandy
                                                    ... for the Respondent No.1

Mr. Sudipto Maitra Mr. Rajdeep Majumder Mr. Bilwadal Bhattacharyya Mr. Sourav Chatterjee Mr. Mayukh Mukherjee Mr. Aniruddha Bhattacharyya ... for the Respondent No.6

Party/Parties is/are represented in the order of

their name/names as printed above in the cause title.

Mr. Bandopadhya, Learned Senior Counsel,

appears in support of the appeal and the connected

application with Learned Advocates.

The primary answering respondent no.6 in the

appeal is represented by Mr. Sudipto Maitra, Learned

Senior Counsel assisted by Learned Advocates.

The State-respondents are represented by Mr.

Kishore Dutta, Learned Advocate General.

The respondent no.1/the original writ petitioner

is represented by Mr. Partha Sarathi Bhattacharjee,

Learned Senior Counsel and assisted by Learned

Advocates.

The names of the Learned Senior Counsel

assisted by their respective Learned Advocates appear

in the order of their appearance as printed above in

the cause-title.

All the appearing parties place their respective

submissions for and against the appeal and the

connected application. The submissions purely turn

on points of law.

Parties having completed their exhaustive

submissions, arguments stand thus completed. Since

no other point is urged by any of the parties, the

appeal also stands finally heard and such is

pronounced to all the parties.

Hearing is thus concluded.

The matter stands Reserved for Judgment and

Final Order.

All parties to act on a server copy of this order

duly obtained from the official website of the Hon'ble

High Court, Calcutta.

(Kausik Chanda, J.) (Subrata Talukdar,J.)