The State Of West Bengal & Ors vs Abhijit Saha
2022 Latest Caselaw 10 Cal

     04.01.22
18   Ct. No.11
      Sws.M
                                       MAT 168 of 2016
                                             With
                                    IA. No. CAN 1 of 2016
                                 (Old No. CAN 1298 of 2016)
                                             with
                                        CAN 2 of 2016
                                 (Old No. CAN 1299 of 2016)
                                        (Not in the file)

                               The State of West Bengal & Ors.
                                             vs.
                                         Abhijit Saha


                                    (Via Video Conference)


                     Mr. Sushovon Sengupta
                     Mr. Subir Pal
                                   ......for the appellants

                     Mr.   Debabrata Saha Roy
                     Mr.   Pingal Bhattacharyya
                     Mr.   Subhankar Das
                     Mr.   Neil Basu
                                     ....for the respondents

Party/Parties is/are represented in the order of

their name/names as printed above in the cause-title.

The State is the appellant before this Court.

The appeal is directed against a common

Judgment and Order dated 27th July, 2015 of the

Hon'ble Single Bench decided four analogous writ

petitions with their connected applications.

The writ petitioner in one of the analogous writ

petitions is the respondent in this appeal and

represented by Mr. Saha Roy, learned Counsel with

Mr. Subhankar Das, learned Advocate.

Mr. Sengupta, learned Senior Government

Advocate appearing for the State with Mr. Pal, learned

Advocate, submits that since the writ petitions were of

2014 and the appeal is of 2016 against the order of

the Hon'ble Single Bench dated 27th July 2015, in view

of the lapse of time the appellant is in requirement of

copies of the appeal along with the connected

application.

The submission of learned State Counsel

appears to be reasonable to this Court.

In view of the undertaking given by the

respondent/writ petitioner that copies of the appeal

and the connected application which are available

with the respondent shall be supplied to learned

Advocate for the State appellant within the course of

this week, let such service be effected on learned State

Advocate by the writ petitioner/the respondent to this

appeal.

The writ petitioner/the respondent also submits

that it will be necessary to bring subsequent

developments connected to this appeal to the notice of

this Court.

Accordingly, leave is granted to the writ

petitioner/the respondent to file a Supplementary

Affidavit incorporating such subsequent

developments.

Let copies of the Supplementary Affidavit be

served on learned State Advocate well in advance of

the next date.

Let the matter appear next under the same

heading 'Application' (Group - VIII) on 19th

January, 2022.

All parties to act on a server copy of this order

downloaded from the official website of this Court.

(Krishna Rao, J.) (Subrata Talukdar, J)