Pradip Kumar Naiya vs State Of West Bengal & Others
2023 Latest Caselaw 4826 Cal

07.08.2023
rpan/02-5
                             WPA 10737 of 2018
                             Pradip Kumar Naiya
                                   Vs.
                       State of West Bengal & Others
                                   With
                                FMA 488 of 2004
                                     +
               IA No.: CAN 1 of 2004 (Old No.: CAN 4080 of 2004)
                                                  [Not found]
                                   With
                             WPA 11142 of 2021
                                   With
                            WPA 18548 of 2018

                  Mr. Indrajeet Dasgupta,
                  Ms. Puspita Bhowmick
                                    ... for the Petitioner
                                      [in all the matters].
                  Mr. Joydeep Kar,
                  Mr. Sukanta Chakrabarty
                              ... for the High Court Admn.


                  In spite of repeated calls and despite receipt of

             notice, none has turned up to represent the State

             respondents. Finding no other alternative, the matter

was taken up for final hearing even in the absence of

representative of the State respondents.

Mr. Dasgupta, learned advocate appearing for

the petitioner and Mr. Chakraborty, learned advocate

appearing for the High Court Administration have

concluded their arguments.

Judgment reserved.

(Partha Sarathi Chatterjee, J.)