District Inspector Of Schools ... vs Buddhiswar Pramanik & Ors
2022 Latest Caselaw 4987 Cal

          02.08.22
175,176   Ct. No.11
          Sws.M
                                         MAT 327 of 2022
                                              With
                                       IA. No. CAN 1 of 2022

                             District Inspector of Schools (SE) Nadia
                                                vs.
                                   Buddhiswar Pramanik & Ors.

                                                With
                                          MAT 475 of 2022
                                                with
                                        IA No. CAN 1 of 2022


                             District Inspector of Schools (SE) Nadia
                                                Vs.
                                        Bharat Ghosh & Ors.


                          Mr. Tapan Mukherjee
                          Mr. Rezaul Hossain

                                                ....for the appellant in
                                                  MAT 327 of 2022 &
                                                  MAT 475 of 2022
                          Mr. Subir Sanyal
                          Mr. Arunava Banerjee
                          Ms. Mamata Dutta

                                            ....for the respondents/

writ petitioners in both the appeals Mr. Piush Chaturvedi Mr. Subrata Mukherjee

in MAT 475 of 2022

Mr. Supriyo Chattopadhyay Mr. Samaresh Chandra Dhara

& 10 MAT 327 of 2022

Party/Parties is/are represented in the order of

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

Parties file their respective Synopsis of

Arguments in terms of the previous order of this

Court dated 19th July, 2022. The appellant however

seeks extension of time till the end of this week to file

its Synopsis of Arguments.

Extension of time to file Synopsis of Arguments,

as prayed for by the appellant stands granted.

Hearing stands thus concluded.

Reserved for Judgment.

All parties to act on a server copy of this order

downloaded from the official website of this Court.

(Lapita Banerji, J.) (Subrata Talukdar, J)