Amar Kumar Jana & Ors vs The State Of West Bengal & Ors
2022 Latest Caselaw 3093 Cal

                                     W.P.A. 12318 of 2016
101   07.06.2022
BD    Ct.15
                                Amar Kumar Jana & Ors.
                                          -vs-
                             The State of West Bengal & Ors.

                                  Mr. Sadananda Ganguli
                                  Mr. Kallol Kumar Maiti
                                           ... for the petitioners.

                                  Ms. Chaitali Bhattacharya
                                  Mr. Kartic Chandra Kapas
                                           ... for the State.


                           The writ petition is taken up for hearing in

                   presence of the learned advocates representing the

                   petitioners and the State respondents. After the

hearing has progressed to some length the learned

advocate representing the petitioners has prayed

for time to produce the copies of the Judgments

which are being relied upon on behalf of the

petitioners.

Hearing of this matter stands adjourned for

two weeks in order to enable the learned advocate

representing the petitioners to come prepared.

Affidavit in opposition filed on behalf of the

respondent no. 5 today is taken on record.

(Saugata Bhattacharyya, J.)