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Sephali Mukherjee (Begam) vs State Of West Bengal & Ors
2022 Latest Caselaw 6202 Cal

Citation : 2022 Latest Caselaw 6202 Cal
Judgement Date : 31 August, 2022

Calcutta High Court (Appellete Side)
Sephali Mukherjee (Begam) vs State Of West Bengal & Ors on 31 August, 2022

31.08.2022 ct no. 13 SL. 854 ap

WPA 15938 of 2013

Sephali Mukherjee (Begam)

-Versus-

State of West Bengal & Ors.

Md. Manuwar Ali.

...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.)

 
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