Gurupada Das vs State Of West Bengal & Ors
2022 Latest Caselaw 4030 Cal

1 06.7.2022
Sc Ct. no.12
                                      MAT 842 OF 2022
                                             with
                                   I.A. No. CAN 1 OF 2022
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Gurupada Das Vs.

State of West Bengal & Ors.

Mr. Debabrata Saha Roy Mr. Neil Basu.

..... For the Appellant

Mr. Bhaskar Chandra Manna

..... For the Respondent

Heard Mr. Debarabra Saha Roy, learned counsel for

the appellant.

Inspite of sufficient notice on the last occasion

regarding posting of the appeal today for final disposal,

Mr. Sushovan Sengupta, learned counsel for the State is

absent on call.

Mr. Saha Roy has placed reliance on the judgment

rendered on 19th February, 2014 in the case of Samar

Das -vs.- State of West Bengal & Ors. [W.P. 34215 (W) of

2013] to substantiate his case and also relied on some

judgments of the Hon'ble Supreme Court on the law of

precedent and executive action.

Mr. Saha Roy is directed to file written notes of

argument by 12th July, 2022. A copy of the written notes

of argument be served upon Mr. Sushovan Sengupta,

learned counsel for the State and if he wants to file any

written notes of argument on behalf of the State, may file

by 12th July, 2022.

ACO List this matter on 12th July, 2022 for submission

of written notes of arguments.

It is made clear that no further scope of hearing

shall be given to any of the parties.

(Chitta Ranjan Dash, J.)

(Aniruddha Roy, J.)