The State Of West Bengal & Ors vs Anup Kumar Mondal & Anr
2022 Latest Caselaw 5281 Cal

   D/L
 Item No. 3
10.08.2022
 KOLE
                               MAT 607 of 2022
                                    With
                             IA No. CAN 1 of 2022
                                    With
                             IA No. CAN 2 of 2022

                       The State of West Bengal & Ors.
                                    -Vs.-
                         Anup Kumar Mondal & Anr.


              Mr. Supratim Dhar,
              Mr. D. Nayek,
                                                         ... for the appellants.

              Mr. Amit Kr. Pan,
              Mrs. T. Santra,
                                      ... for the writ petitioners/respondents.

Although today the State was supposed to file copies

of its direct purchase policy, it is not in a position to do so.

Mr. Pan, Learned Advocate, representing the writ

petitioners/respondents has very kindly provided copies of

the direct purchase policy which are taken on record.

Hearing is concluded. Judgment is reserved.

(Arijit Banerjee, J.)

(Rai Chattopadhyay, J.)