Sk. Samual Hossen & Ors vs State Of West Bengal & Ors
2022 Latest Caselaw 4192 Cal

Court No. 11 13.07.2022 MAT 498 of 2021 G.S.Das With CAN 1 of 2021 Sk. Samual Hossen & Ors.

-Vs-

State of West Bengal & Ors.

Mr. Jayanta Samanta Ms. Karunamoyee Samanta ... for the Appellants

Mr. Siddharha Banerjee Ms. Jyoti rauth Mr. Soumajit Majumder ... for the High Court Administration

Mr. Pantu Deb Roy Mr. Anand Farmania ... for the State of West Bengal

Party/Parties is/are represented in the order of

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

In terms of the previous Order of this Court

dated 20th June, 2022, the matter appears under the

heading 'To Be Mentioned' today.

Also, in compliance of the previous Order of this

Court dated 20th June, 2022, the parties have filed

their respective Summary of Arguments.

Copies of the respective Summary of Arguments

have been exchanged by the parties. Let the same be

retained with the record.

Judgment stands Reserved.

All parties to act on a server copy of this order

duly obtained from the official website of the Hon'ble

High Court, Calcutta.

(Lapita Banerji, J.) (Subrata Talukdar,J.)