State Of West Bengal And Anr vs Dilip Kumar Saha
2021 Latest Caselaw 1405 Cal/2

                             APO/95/2021
                                 With
                              AP/89/2015
                   IN THE HIGH COURT AT CALCUTTA
                    CIVIL APPELLATE JURISDICTION
                            ORIGINAL SIDE


                  STATE OF WEST BENGAL AND ANR.
                              VERSUS
                         DILIP KUMAR SAHA

BEFORE :

THE HON'BLE JUSTICE T.S. SIVAGNANAM
         And
THE HON'BLE JUSTICE HARISH TANDON

Date : 9th November, 2021

                                   Appearance:-
                                   Mr. S. N. Mookherjee, Sr. Adv., AG,
                                   Mr. Anirban Ray, Adv., GP.,
                                   Mr. Paritosh Sinha, Adv.
                                   Mr. Arindam Mondl, Adv.
                                               ... for State/Appellant.
                                   Mr. Utpal Bose, Sr. Adv.
                                   Ms. Hashnuhana Chakrbaorty, Adv.
                                   Mr. Sarajit Mitra, Adv.
                                   Mr. Dilip Kumar Saha, Adv.
                                                ... for Respondent No.1

The Court : Hearing concluded. Judgment reserved.

The interim order granted by the Division Bench dated 9th

August, 2021 and extended from time to time shall continue till

judgment is delivered in the matter.

(T.S. SIVAGNANAM, J.)

(HARISH TANDON, J.)

SN/As.

AR(CR)