Avneet Bedi vs The State Of West Bengal & Anr
2022 Latest Caselaw 7718 Cal

21.11.2022 S/L No.24 KS

C.R.R. 1781 of 2021 With IA No. CRAN 6 of 2022 [Not Found] Avneet Bedi

-Vs.-

The State of West Bengal & Anr.

Mr. Ayan Bhattacharya Mr. R. Mantha ..... For the Petitioner

Mr. Bhattacharya, learned advocate appearing for the petitioner

intends to use Written Notes of Argument, however, oral arguments are

complete.

Let the Written Notes of Argument be filed by 24 th November,

2022.

Accordingly, hearing concluded and judgment reserved.

All parties are directed to act on the server copy of this order

downloaded from the official website of this Hon'ble Court.

(Tirthankar Ghosh, J.)