Tanuja Begum Laskar vs The State Of West Bengal & Ors
2022 Latest Caselaw 8332 Cal

01-02.   14.12.2022
         Ct. No.6
         Tanmoy


                                         MAT 468 of 2022

                                      Tanuja Begum Laskar
                                             -Versus-
                                 The State of West Bengal & Ors.

                                               With
                                       IA No: CAN/1/2022
                                               With
                                       IA No: CAN/2/2022
                                               With
                                       IA No: CAN/3/2022

                                              With
                                         MAT 486 of 2022

                                      Nemai Sardar & Ors.
                                             -Versus-
                                 The State of West Bengal & Ors.

                                               With
                                       IA No: CAN/1/2022
                                               With
                                       IA No: CAN/2/2022


                      Mr. Arun Kumar Maiti, Adv.,
                      Mr. Pradip Sardar, Adv.,
                      Mr. Ushananda Jana, Adv.,
                      Mr. Mohit Gupta, Adv.,
                      Mr. R.R. Mohanty, Adv.,
                      Ms. Diya Bain, Adv.

                                        ...for the appellants.

                      Mr. Lalit Mohan Mahata, Ld. AGP,
                      Mr. Raja Saha, Ld. Sr. Govt. Adv.,
                      Ms. Tanusri Chanda, Adv.

                                        ...for the State.

                      Mr. Saptansu Basu, Ld. Sr. Adv.,
                      Mr. Sudarshan Ghosh, Adv.,

                                        ...for the respondent nos. 7 to 15.

Mr. Swarup Banerjee, Adv., Ms. Kaberi Sengupta Mohanty, Adv., Mr. Arindam Chatterjee, Adv., Ms. Komal Shaw, Adv.

...for the interveners.

Written notes of arguments filed on behalf of the

State be kept with the records.

Hearing is concluded.

Judgment is reserved.

(Rai Chattopadhyay, J.) (Arijit Banerjee, J.)