Subhra Chaudhuri vs State Of West Bengal & Ors
2022 Latest Caselaw 8491 Cal

17    19.12.2022
      Ct.15
                                      W.P.A. 21987 of 2013
rkd

                                     Subhra Chaudhuri
                                           -vs-
                                State of West Bengal & Ors.

                   Mr. S. M. Ali,
                   Ms. Tanuja Basak
                                                         ....for the petitioner.
                   Mr. Santanu Kumar Mitra
                                                             ....for the State.


                            The matter is taken up for consideration in

                   presence of the learned advocates representing the

                   petitioner and the State respondents. Matter is

heard so some length when Mr. Mitra, learned

senior Government advocate representing the State

respondents has relied upon the judgment of the

Hon'ble Division Bench dated 5th April, 2019 on a

intra Court appeal being FMA 2368 of 2015 (State

of West Bengal & Ors. -vs- Gautam Ghosh & Ors.).

Mr. Ali, learned advocate representing the

petitioner has prayed for time to come prepared.

List the matter in the Monthly combined

list of January, 2023 under the same heading.

(Saugata Bhattacharyya, J.)