Mainak Sirkar vs State Of West Bengal & Ors
2022 Latest Caselaw 2934 Cal

17.05.2022

rpan/ 17

MAT 370 of 2017 + IA No.: CAN 1 of 2017 [Old No.: CAN 2761 of 2017] And IA No.: CAN 2 of 2017 [Old No.: CAN 2762 of 2017]

Mainak Sirkar Vs.

State of West Bengal & Ors.

None appears on behalf of the parties.

The present appeal has been preferred against a

judgment dated 13th May, 2015 by which a group of writ

petitions including the writ petition filed by the appellant

herein, being WP No.37304 (W) of 2013 were dismissed.

Another appeal being FMA 2755 of 2015 preferred

against the said judgment dated 13 th May, 2015 appeared

before this Court and by an order dated 30 th March, 2022

the same was released since other appeals challenging

the said judgment had already been assigned to the

Hon'ble Bench presided over by the Hon'ble Justice

Subrata Talukdar.

In view thereof and to avoid the risk of conflicting

decisions, the matter stands released from our list.

The appellant would be at liberty to take appropriate

steps for assignment.

(Sugato Majumdar, J.) (Tapabrata Chakraborty, J.)