Maharom Mondal @ Antu @ Maharam ... vs The State Of West Bengal
2022 Latest Caselaw 5438 Cal

12.08. 2022 item No.36 n.b.

ct. no. 34 CRA 37 of 2019

Maharom Mondal @ Antu @ Maharam Mondal Vs.

The State of West Bengal

Mr. Sourav Chatterjee .....for the appellant.

Mr. Saswata Gopal Mukherjee, P.P., Ms. Anasuya Sinha, Mr. Pinak Kr. Mitra .....for the State

Mr. Sourav Chatterjee, learned advocate appears on

behalf of the appellant and submits his written notes of

argument along with the judgments which he intends to rely

upon. Let the written notes of argument be kept with the

record.

Ms. Sinha, learned advocate appears on behalf of the

State.

The subject matter in this appeal relates to the issues,

which have been addressed in CRA 189 of 2017. This appeal

may be tagged along with CRA 189 of 2017.

Accordingly, let the matter appear under the heading

"For Orders" on August 26, 2022.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

( Tirthankar Ghosh, J.)