Shakuntala Devi Agarwal vs State Of West Bengal & Anr
2022 Latest Caselaw 491 Cal

10.02.2022

Court No.6.

S. De Through Video Conference

M.A.T. 604 of 2019

Shakuntala Devi Agarwal.

Vs State of West Bengal & Anr.

Mr. Sayantan Bose, ...for the appellant.

Mr. Amitesh Banerjee, Ld. Sr. Standing Counsel, Mr. Tarak Karan, ...for the State.

The writ petition was dismissed by the learned

Single Judge by a judgment and order dated January

30, 2019.

Learned advocate for the appellant fairly states

that there is no scope for passing any interim order

and hence no stay application has been filed.

Let informal Paper Book be filed incorporating

all papers that were available before the learned Single

Judge, within a week from date. Let a copy of such

Paper Book be made available to learned advocate-on-

record for the State.

List the matter on 21.02.2022.

(Kausik Chanda, J.) (Arijit Banerjee, J.)