Sankar Jana vs The State Of West Bengal & Ors
2022 Latest Caselaw 351 Cal

  19
07.02.2022.
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               IN THE HIGH COURT AT CALCUTTA
              CONSTITUTIONAL WRIT JURISDICTION
                       APPELLATE SIDE

                     W.P.A. No. 20377 of 2021

                            Sankar Jana
                                 -vs.-
                   The State of West Bengal & Ors.


              Mr. Kaushik Sarkar
                                     ...for the petitioner

              Ms. Sanghamitra Nandy,
              Mr. Rajaram Banerjee
                                   ...for the State


                    Supplementary affidavit and further affidavit-of-

              service filed in Court today be kept on record.

                    Learned counsel appearing for the petitioner

              seeks to rely on a previous judgment of this Court

              passed in a different matter between the same parties.

              It is submitted that the issues involved in the said

              matter are similar to the present case.

                    Hence, learned counsel for the petitioner is

              requested to furnish photocopies of the certified copy

              of the said judgment, passed by this Court previously,

              on the next occasion when the matter is called on for

              hearing and to give copies thereof to his counterpart

              appearing for the State respondents as well at the time

of next hearing of the matter.

The matter shall next be taken up for hearing

tomorrow, that is, February 08, 2022.

(Sabyasachi Bhattacharyya, J.)