Citation : 2021 Latest Caselaw 2519 Cal
Judgement Date : 31 March, 2021
31.03.2021 KC(15) W.P.A.(P) 67 of 2021 Dipak Mishra
-versus-
The State of West Bengal and Ors.
With CAN 1 of 2021 With CAN 3 of 2021 With W.P.A.(P) 68 of 2021 Nilanjan Adhikary
-versus-
The State of West Bengal and Ors.
With CAN 1 of 2021 With CAN 2 of 2021 With CAN 4 of 2021
(Via Video Conference)
Mr. Sudipto Moitra, Mr. Rajdeep Majumdar, Mr. Sourav Chatterjee, Mr. Moyukh Mukherjee, Mr. Aniruddha Bhattacharya, Mr. Pritam Ray, Mr. Sarthak Mandal.....................For the applicants in CAN 1 of 2021 in W.P.A.(P) 68 of 2021.
Mr. Ayan Bhattacharya, Mr. Samik Kanti Chakraborty, Mr. Ayan Poddar..........................For the applicants in CAN 2 of 2021 in W.P.A.(P) 68 of 2021 and in CAN 1 of 2021 in W.P.A.(P) 67 of 2021 Mr. Krishnaraj Thaker, Ms. Shyantee Datta, Ms. Samaita Das Chowdhury........For the applicants in CAN 4 of 2021 in W.P.A.(P) 68 of 2021.
and in CAN 3 of 2021 in W.P.A.(P) 67 of 2021.
This public interest litigation is appearing in the
list of the regular bench for 5th April, 2021.
In view of the judgment and order of the Supreme
Court in Special Leave to Appeal (Crl.) Nos. 2669 - 2670
of 2021 in State of West Bengal and Ors. -vs- Dipak
Mishra on 26th March, 2021, we direct status quo, as of
today, with regard to the applicants before us shall be
maintained till 8th April, 2021 or until further orders,
whichever is earlier.
(I.P. MUKERJI, J.)
(ANIRUDDHA ROY, J.)
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