Madhusudan Das vs State Of West Bengal & Ors
2022 Latest Caselaw 8115 Cal

06.12.2022
Item No. 10
Ct. 14
cm
                          In The High Court At Calcutta
                         Constitutional Writ Jurisdiction
                                 Appellate Side


                                   W.P.A. 2206 of 2013


                                 Madhusudan Das
                                      -versus
                            State of West Bengal & Ors.


                         Mr. Abirlal Chakraborty
                                          .... for the petitioner
                         Mr. Rezaul Hossain
                         Mr. Bipin Ghosh
                                          .... for the State.

                         Md. Sanwar Jahan
                         Mr. Asif Mehdi
                         Mr. S. Noor Thander
                                        ...for the respondent No. 8.

The writ petition is taken up for further hearing. I have heard learned counsels appearing for the parties at length.

Hearing stands concluded. Judgment is reserved.

(Rabindranath Samanta, J.)