The State Of West Bengal & Ors vs Deepmala Shaw
2022 Latest Caselaw 6688 Cal

16.09.2022
Court No.12
 S/L. No. 2
  Suvayan/
  Sourav
                               MAT 167 of 2016
                                     With
               IA No. CAN 1 of 2016 (Old No. CAN 1300 of 2016)
                                     With
               IA No. CAN 2 of 2016 (Old No. CAN 1301 of 2016)

                           The State of West Bengal & Ors.
                                         Vs.
                                   Deepmala Shaw


              Mr. Susovan Sengupta
              Mr. Subir Pal
                                                 ...for the State/appellant.

              Mr. Debabrata Saha Roy
              Mr. Pingal Bhattacharyya
              Mr. Subhankar Das
                                 ...for the respondent/writ petitioner.

Heard Mr. Susovan Sengupta, learned Counsel

appearing for the appellant/State and Mr. Debabrata

Saha Roy, learned Counsel appearing for the

respondent/writ petitioner.

In obedience to the earlier order passed in

Court, Mr. Sengupta, learned Counsel for the

appellant has filed a report in Court today, the report

be accepted on record.

Mr. Saha Roy, learned Counsel for the

respondent files a supplementary affidavit in Court

today, the same also be accepted on record for

consideration at the time of hearing.

Having heard the learned Counsel for the parties

on the limited point whether the matter is covered by

the judgment of co-ordinate Division Bench, we think

it proper to take of hearing on the said issue alone.

Heard in-part.

List this matter on November 1, 2022

peremptorily.

(Chitta Ranjan Dash, J.)

(Partha Sarathi Sen, J.)