Abdul Latif vs Santosh Kr. Banerjee
2022 Latest Caselaw 3090 Cal

07.06.2022 sayandeep

WPCRC 36 of 2013 In WPA 15518 of 2003

Abdul Latif

-Versus-

Santosh Kr. Banerjee

Mr. Biswaroop Bhattacharya Mr. Anindya Bose Mr. Diptendu Mandal Mr. Nikhil Kr. Gupta .... for the petitioner Mr. Tapan Kr. Mukherjee Ms. Debdooti Dutta ..... for the State

Learned counsel appearing for the State takes a

point of determination. This point hence should be

dealt with, first. By an order dated 20.09.2019 in CAPN

1999 of 2012, similar matters involving the same point,

namely, an order passed by a learned Judge, as His

Lordship then was on 24.12.2010, were made part

heard by consent of parties. The determinations

circulated by the Hon'ble the Chief Justice on

06.06.2022, in note 1 at page-13 clarifies this point.

Hence, this matter may be taken up for consideration.

Heard learned counsel appearing for the parties.

Hearing is concluded.

The matter is reserved for Judgment.

(Moushumi Bhattacharya, J.)