Sri Subhash Mahato vs State Of West Bengal & Ors
2022 Latest Caselaw 8334 Cal

20   14.12.2022
Sc   Ct. no.22
                                        WPA 10911 OF 2020
                                               --------------

Sri Subhash Mahato Vs.

State of West Bengal & Ors.

Mr. Sougata Mitra Ms. Ankita Dey Mr. Rameswar Sinha ....For the Petitioner Mr. Pinaki Dhole Mr. Pinaki Bhattacharyya.

....For the State

Affidavit-of-service, filed in Court today, is taken on

record.

Mr. Sougata Mitra, learned counsel appearing for

the petitioner has concluded his submission.

Mr. Pinaki Dhole, learned State counsel appearing

for the respondent nos. 1 to 6 has also concluded his

submission.

Mr. Sougata Mitra, learned counsel then replied to

the submission made on behalf of the State.

ACO Hearing stands concluded, judgment is reserved.

(Aniruddha Roy, J.)