Tapan Halder vs The State Of West Bengal & Ors
2022 Latest Caselaw 409 Cal

Item No.114


                            In The High Court At Calcutta
                           Constitutional Writ Jurisdiction
                                (via video conference)
08.02.2022

Ct-24 WPA 21419 of 2021 Tapan Halder v.

The State of West Bengal & Ors.

Mr. Shiladitya Barma Ms. Sujatna Mukherjee ... for the petitioner.

Mr. Ratul Biswas ... for the Board.

Learned advocate for the petitioner submits that

an identical matter bearing WPA 60 of 2021 is pending

for judgment before a co-ordinate Bench of this Court.

Prayer has been made for de-listing the matter till

the judgment is delivered in the aforesaid petition.

In view of the prayer made hereinabove, let the

writ petition be de-listed at present.

Liberty to mention.

   Sh                                             (Amrita Sinha, J.)