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Tania Mukherjee And Others vs The State Of West Bengal & Ors
2021 Latest Caselaw 5961 Cal

Citation : 2021 Latest Caselaw 5961 Cal
Judgement Date : 30 November, 2021

Calcutta High Court (Appellete Side)
Tania Mukherjee And Others vs The State Of West Bengal & Ors on 30 November, 2021
30th November, 2021
     (D/L No.45)
      (SKB)

                                W.P.A. 17775 of 2021
                                 (Via Video Conference)

                              Tania Mukherjee and others
                                         Versus
                            The State of West Bengal & Ors.


                            Mr. Pratik Dhar,
                            Mr. Kartik Kumar Roy
                                                   ... for the petitioners.

                            Mr. Indranil Roy,
                            Mr. Sunit Kumar Roy
                                ... for the National Medical Commission.

                            Mr. Samrat Sen,
                            Mr. Bhaskar Prasad Vaisya,
                            Mr. Suman Dey
                                                          ... for the State.

                            Mr. Debu Chowdhury
                                             ... for respondent no.7.

Learned counsel for the petitioner, the State and

the National Medical Commission are represented.

Learned counsel for the petitioner has placed the

relevant notifications of February and October, 2020 in

the backdrop of the Supreme Court judgment dated 31st

August, 2020.

List this matter on 6th December, 2021 for further

hearing.

(Moushumi Bhattacharya, J.)

 
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