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Rabindranath Banua vs The State Of West Bengal & Ors
2022 Latest Caselaw 1932 Cal

Citation : 2022 Latest Caselaw 1932 Cal
Judgement Date : 8 April, 2022

Calcutta High Court (Appellete Side)
Rabindranath Banua vs The State Of West Bengal & Ors on 8 April, 2022
 08.04.2022
Court No. 19
Item no.09
   sn
                               W.P.A. No. 16851 of 2021

                                 Rabindranath Banua
                                         Versus
                            The State of West Bengal & Ors.


               Mr.   Bhaghbat Chowdhury
               Mr.   Lal Ratan Mandal
               Mr.   Avik Kumar Das
               Mr.   Dilip Kumar Sadhu
                                            ...for the Petitioner.

               Mr. S. Ray
               Mr. Ritam Chowdhury

                                        ...for the respondent no. 8.

Mr. Jahar Lal De Mr. Shamim-ul-Bari ....for the State.

Mr. Prabhat Kumar Srivastava

...for the Respondent Nos.9-15.

Affidavit-in-opposition filed on behalf of the

respondent No.15 and reply thereto are taken on

record. Affidavit-in-reply to the affidavit-in-opposition

filed on behalf of respondent No.8 is also taken on

record.

Hearing is concluded and the judgment is

reserved.

(Shampa Sarkar, J.)

 
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