Dipta Kumar China & Anr vs The State Of West Bengal & Ors
2022 Latest Caselaw 7430 Cal

06     09.11.2022
tbsr   Ct. 39

                                      WPA 20951 of 2022

                                  Dipta Kumar China & Anr.
                                              VS.
                                The State of West Bengal & Ors.


                           Mr. Ashok Kr. Banerjee, Sr. Adv.
                           Mr. Ramesh Dhara
                           Ms. Mousumi Chaudhury
                                             .....for the petitioners

                           Mr. Susovan Sengupta
                                       .....for the State


                          Written notes filed on behalf of the petitioners is

                    taken on record.

                          Learned counsel appearing on behalf of the State

                    submits that he would not like to file any written notes

                    of submissions.

                          Hearing is concluded.

                          Judgment is reserved.

                          Any action taken by the respondent authorities in

the meantime shall abide by the decision in this writ

petition.

(Jay Sengupta, J.)