Subir Bose vs The State Of West Bengal & Ors
2022 Latest Caselaw 4813 Cal

    10
26.07.2022
 Ct. No.23
     pg.


                      IN THE HIGH COURT AT CALCUTTA
                     CONSTITUTIONAL WRIT JURISDICTION
                              APPELLATE SIDE

                               WPA 20402 of 2021

                                    Subir Bose
                                        Vs.
                          The State of West Bengal & Ors.


                    Mr.   Srinjay Sengupta
                    Mr.   Saurav Roy
                    Mr.   Narattam Acharyya
                    Mr.   Ankush Ghosh
                                  ... For the petitioner

                    Ms. Anwari Quraishi
                    Ms. Zainab Tahur
                               ... For the State

                    Ms. Deblina Chattaraj
                    Mr. Rohan Chatterjee
                               ... For WBTC


                    On behalf of the petitioner, it is submitted that the
             case of the petitioner is now required to be looked into in
             the light of the judgment and order dated 22nd July, 2022
             passed by an Hon'ble Division Bench in a bunch of
             appeals, being APO 139 of 2021 to APO 143 of 2021. The
             petitioner has affirmed a supplementary affidavit on 26th
             July, 2022 to bring on record the subsequent events.

                    Let such supplementary affidavit be taken on
             record. A copy of the supplementary affidavit has already
             been served on the learned advocates for the respondents.

After hearing the parties, the matter is adjourned till 16th August, 2022.

(Arindam Mukherjee, J.)