Falguni Mukherjee vs The State Of West Bengal & Ors
2022 Latest Caselaw 7209 Cal

29.09.2022
Item No.2.
Court No.6.
    AB
                                 M.A.T. 1025 of 2022
                                         With
                                  I A CAN 1 of 2022

                                Falguni Mukherjee
                                        Vs
                          The State of West Bengal & Ors.


                       Mr. Sabyasachi Chatterjee,
                       Mr. Subhas Chandra Atha,
                       Mr. Sayan Banerjee,
                       Ms. Payel Paramanik,
                       Mr. Badrul Karim       ...for the Appellant.

                       Mr. Subhabrata Dutta,
                       Mr. Sanatan Panja,
                       Mr. Aranya Saha ...for the Respondent No.8.

Mr. Lalit Mohan Mahata, Mr. Prasanta Behari Mahata ....for the State.

Mr. Debnath Ganguly, Mr. Supriyo Dutta Ms. Aishwarya Pratihar Ganguly ....for the Respondent No.10.

In this matter, hearing was concluded and

judgment was reserved on 27.09.2022. Yesterday, this

matter was mentioned on behalf of the respondent

no.10 at whose instance we have listed the matter

today.

Learned Advocate for the respondent no.10

made further submission in the matter.

Hearing is finally concluded. Judgment is

reserved.

As already indicated in the order dated

September 27, 2022, the subsisting interim order shall

continue till the disposal of the appeal.

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