For The vs Pradeep Kumari &
2022 Latest Caselaw 452 Cal

03 & 04
09.02.2022
Ct. No. 10
b. das

                              WPA 12926 of 2021
                                    With
                              WPA 15297 of 2021

             Mr. Tapan Kumar Rakshit,
             Mr. Surojit Roy,
                               ...for the petitioners in WPA 12926/21.
             Mr. Puspendu Chakraborty,
             Mr. Arkadip Sengupta
                               ... for the petitioner in WPA 15297/21.
             Mr. Puspendu Chakraborty,
                                    ...for the BPCL in WPA 12926/21.
             Mr. Susovan Sengupta,
             Mr. Manas Sadhu,
                                    ....for the State in WPA 12926/21.
             Mr. Soumitra Bandyopadhyay
             Mr. Priyabrata Batabyal,
                                      ...for the State in WPA 15297/21.
             Mr. Tapan Kumar Rakshit,
             Mr. Surojit Roy,
                                ...for the respondent nos. 5 to 11 in

WPA 15297/21.

The matter has appeared in the list under the heading "To Be Mentioned" at the instance of the petitioner.

Learned counsel for the petitioner places reliance on the judgments of the Hon'ble Supreme Court in Union of India & Anr. Vs. Pradeep Kumari & Ors. reported in AIR 1995 SC 2259 and submits that the Larger Bench of the Hon'ble Supreme Court has set aside the judgment in Babua Ram & Ors. vs. The State of U.P. & Anr. reported in (1995) 2 SCC 689 which has been relied upon by this Court in its order dated 2nd February, 2022.

Learned counsel for the respondents intend to respond to the said contention of the petitioner.

Let the matter appear under the same heading on 16th February, 2022.

(Suvra Ghosh, J.)