Citation : 2022 Latest Caselaw 6200 Cal
Judgement Date : 31 August, 2022
31.08.2022 ct no. 13 SL. 868 ap
WPA 16150 of 2013
Krishna Dey
-Versus-
State of West Bengal & Ors.
Ms. Nibedita Karmakar.
...For the petitioner.
A detailed hearing, on the same subject
matter as in this writ petition, has been
concluded in W.P.A. No. 523 of 2013 (Badal
Chandra Bhunia - Vs. - The State of West
Bengal & Ors.). Judgment has been reserved.
The decision in W.P.A. No. 523 of 2013
(Badal Chandra Bhunia - Vs. - The State of
West Bengal & Ors.) shall also govern this writ
petition.
All parties shall act on the server copy of
this order duly downloaded from the official
website of this Court.
(Rajasekhar Mantha, J.)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!