Arsalan Khan vs The Union Of India & Ors
2022 Latest Caselaw 3948 Cal

12 04-07-2022

AKG WPA 9345 of 2022 Ct. 21 Arsalan Khan Vs.

The Union of India & Ors.

Mr. Debashis Banerjee, Mr. Supreem Naskar ...For the Petitioner Mr. Indranil Roy, Mr. Sunit Kumar Roy ...For National Medical Commission Ms. Sanchita Barman Roy

...For the Union of India Mr. Swapan Kr. Dutta, Mr. Pradyut Kr. Das ...For the State Mr. D. N. Maiti ...For the W.B.U.H.S.

Affidavit of service filed by the petitioner be kept with

the records.

It has been submitted by the learned advocate

appearing for the petitioner that in view of the judgment

passed by a Co-ordinate Bench of this Court in WPA 8033

of 2022 (Sagnik Manna -Vs.-Union of India & Ors.), the

petitioner does not want to press this application.

Accordingly, WPA 9345 of 2022 is dismissed as not

pressed.

(Kausik Chanda, J.)