Shri Prasanta Mondal & Anr vs The State Of West Bengal & Ors
2022 Latest Caselaw 3763 Cal

   D/L
Item No. 1
29.06.2022

KOLE MAT 434 of 2022 With CAN 1 of 2022

Shri Prasanta Mondal & Anr.

-Vs.-

The State of West Bengal & Ors.

Mr. Sudipto Maitra, Sr. Adv. Mr. V. Verma, Mr. D. Biswas, ... for the appellants.

Mr. Sandipan Banerjee, Mr. A. Surekha, Mr. S. Majumdar, ... for the HMC.

Mr. Sanghamitra Nandy, Mr. P. Goswami, ... for the State.

On June 15, 2022, hearing of this matter was

concluded and judgment was reserved.

Today, the matter has been listed once again at the

instance of Mr. Banerjee, Learned Advocate representing the

Howrah Municipal Corporation. Further submissions have

been made by Mr. Banerjee as well as by Mr. Maitra,

Learned Advocate appearing for the appellants.

Hearing is concluded. Judgment is reserved.

The interim order shall continue till the disposal of

the appeal.

(Arijit Banerjee, J.)

(Rai Chattopadhyay, J.)