Shyamali Maity vs State Of West Bengal &
2022 Latest Caselaw 105 Cal

                                    W.P.A. 25396 of 2017
16    17.01.2022
      Ct.15
                                      (IA NO: CAN 1/2022)
rkd
                                    (Through Video Conference)
                                        Shyamali Maity
                                               -vs-
                                   State of West Bengal &
                                              Ors.
                   Mr. Surendra Kumar Sharma
                                                          ....for the petitioner.
                   Mr. Biswabrata Basu Mallick,
                   Mr. Sayan Ganguly
                                                               ....for the State.
                            Affidavit-of-service filed in Court is taken on

                   record.

                             The application being CAN 1/2022 is taken

                   up for hearing in presence of the learned advocates

                   representing      the    petitioner   as   well     as    State

                   respondents. During course of hearing on behalf of

the respondents judgment of the Division Bench

has been relied upon which was passed in MAT 546

of 2019 with CAN 4244 of 2019 (The State of West

Bengal -vs- Abida Khatun Sk. & Ors.) dated 6th

January, 2020.

Mr. Sharma, learned advocate representing

the writ petitioner prays for time to come prepared

in this matter.

Hearing of this application stands

adjourned till next Monday, 24th January, 2022

when it will appear under the same heading.

(Saugata Bhattacharyya, J.)