Md. Humayun Kabir vs State Of West Bengal & Ors
2022 Latest Caselaw 7596 Cal

06.   16.11.2022
      Ct. No.6
      Tanmoy


                                      MAT 1692 of 2022

                                     Md. Humayun Kabir
                                           -Versus-
                                 State of West Bengal & Ors.

                                             With
                                     IA No: CAN/1/2022



                       Mr. Milan Ch. Bhattacharjee, Ld. Sr. Adv.,
                       Ms. Sulagna Bhattacharya, Adv.

                                                 ...for the appellant/
                                                  writ petitioner.

                       Md. T.M. Siddiqui, Ld. AGP,
                       Mr. N. Chatterjee, Adv.,
                       Mr. D. Gomes, Adv.

                                                 ...for the State.



                        The appellant's writ petition was dismissed by the

                   impugned judgment and order. Having heard Mr.

                   Bhattacharjee, learned Senior Advocate appearing for

                   the appellant/writ petitioner, we are of the view that

                   instead of having multiple hearings, we should hear out

                   the appeal.

                        We are told that all papers that were there before

                   the learned Single Judge have been annexed to the stay

                   petition. On the basis of such papers, we propose to hear

                   out the appeal. All formalities including the filing of

                   paper books are dispensed with. Since the respondents

are represented, notice of appeal is deemed to have been

waived.

List the appeal and the connected stay application

under the heading 'Hearing' within the first three items

on November 23, 2022.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)