Tania Mukherjee And Ors vs The State Of West Bengal And Ors
2022 Latest Caselaw 453 Cal

09.02.2022
 KC(SL1)



                               M.A.T. 146 of 2022
                            Tania Mukherjee and Ors.
                                     -versus-
                        The State of West Bengal and Ors.
                                       With
                                  CAN 1 of 2022

                            (Through Video Conference)



             Mr. Pratik Dhar,
             Mr. Kartik Kumar Roy...............For the appellants.

             Mr. Samrat Sen,
             Mr. Nilotpal Chatterjee..............For the State.

             Mr. D.N. Maity.........................For the respondent

no. 6.

Mr. Indranil Roy Mr. Sunil Kumar Roy................For the respondent no. 9.

List the appeal and the connected application as

the first matter in the list on 10th February, 2022, to be

taken up before Original Side matters, subject to the

undertaking given by the advocate on record for the

appellants/petitioners to file a supplementary

memorandum of appeal incorporating the server copy of

the impugned judgment and order dated 8th February,

2022, if available.

We record that the appeal and the injunction

application could not be taken up today on the

submission that the impugned judgment and order had

not been uploaded in the server.

We also record the statement of learned counsel

for the State, on instruction, that the second counseling

will not be held tomorrow.

(I.P. MUKERJI, J.)

(ANIRUDDHA ROY, J.)