Wbsedcl & Anr vs Rabi Besra & Ors
2021 Latest Caselaw 5272 Cal

1
Court
No. 11   30.9.2021               MAT 1156 of 2019
G.S.Da
s                                       With
                     CAN 1 of 2019 (Old No. CAN 9607 of 2019)
                     CAN 2 of 2019 (Old No. CAN 10307 of 2019)
                                  CAN 3 of 2020

                                              WBSEDCL & Anr.
                                                      -Vs-
                                              Rabi Besra & Ors.

                                                     With


                                             MAT 1396 of 2019
                                                     With
                              CAN 1 of 2019 (Old No. CAN 10259 of 2019)
                              CAN 2 of 2019 (Old No. CAN 10262 of 2019)


                                          The State of West Bengal
                                                      -vs-
                                                  Rabi Besra
                                           (Via Video Conference)

                     Mr. L. K. Gupta
                     Mr. Sujit Sankar Koley
                                     ... for the appellants in MAT 1156 of 2019

                     Mr. Subhabrata Datta
                     Mr. Debasish Sarkar
                                   ... for the appellants in MAT 1396 of 2019

                     Mr. Nandalal Singhhania
                     Mr. Sankar Sarkar
                                    ... for the UOI in both the appeals.

                     Mr. Ambar Majumder
                     Mr. Ashirbad Sarkar
                                   ... for the writ petitioners/respondents

Party/Parties is/are represented in the order of

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

Mr. Datta, Learned State Counsel, completes his

reply.

Mr. Gupta, Learned Senior Counsel, also

completes his reply.

Mr. Singhhania, Learned Counsel, appears for

the respondents/UOI.

Mr. Majumdar, Learned Counsel, appearing for

the writ petitioners/respondents, completes his

submissions.

Hearing stands concluded.

Judgment stands Reserved.

All parties to act on a server copy of this order duly

obtained from the official website of the Hon'ble High Court,

Calcutta.

(Saugata Bhattacharyya,J.) (Subrata Talukdar,J.)