State Of West Bengal & Ors vs Suphal Chandra Pramanik & Ors
2023 Latest Caselaw 2664 Cal

18.04.2023
Sl. 239
Ct.No. 3
Amalranjan
             IN THE HIGH COURT AT CALCUTTA
              CIVIL APPELLATE JURISDICTION
                     APPELLATE SIDE

                       FMA 1313 of 2021

                State of West Bengal & Ors.
                            Vs.
              Suphal Chandra Pramanik & Ors.


              Mr. Kamalesh Bhattacharya
              Ms. Papiya Chattopadhyay
                      ...for the writ petitioner/respondent no.1

This appeal engaged the attention of the

court for more than half an hour.

Learned counsel for the respondent no. 1/

writ petitioner was present and apprises the

court of the facts of the case and the impugned

judgment and order in great detail. Although,

repeated communications were made learned

counsel for the respondent no.1 with learned

counsel for the appellant/State by telephone, he

could not make himself present in court. His

junior left the court room to call him but never

reappeared.

In those circumstances, we conclude

hearing of the appeal.

The appellants are at liberty to file written

submission before the ACO attached to this

court by 25th April, 2023.

The advocate on record for the

respondent/writ petitioner is to communicate

the gist of the order to the appellants advocate

on record.

( Biswaroop Chowdhury,J. ) ( I. P. Mukerji,J. )