Smt. Bithika Dey vs The State Of West Bengal & Ors
2022 Latest Caselaw 4199 Cal

10   13.7.2022
Sc   Ct. no.22
                                        WPA 7913 OF 2015

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Smt. Bithika Dey Vs.

The State of West Bengal & Ors.

Mr. Tarapada Das Mr. Chandan Dutta.

... For the Petitioner Mr. Somraj Dhar ... For the State

The issue involved in the writ petition is now well

settled by the Larger Bench of this Court even after

travelling up to the Hon'ble Supreme Court. There are

judgments of the coordinate Benches following the same.

In course of the argument, the learned State

counsel prayed for an accommodation to come ready with

the matter after going through those judgments.

Photocopies of the judgments have duly been made over

to the learned State counsel today in Court.

As prayed for by the learned State counsel, the writ

petition shall appear under the heading "For Orders (Old

Matters)" on July 20, 2022.

It is made clear that in the event the State is not

represented on the adjourned day, hearing may be

proceeded in their absence since the law is well settled by

this time.

(Aniruddha Roy, J.)