Subhas Chandra Basu @ Subhas Basu vs State Of West Bengal & Ors
2023 Latest Caselaw 4918 Cal

S/L 10
09.8.2023
Court No.26
SD
                                WPA 11408 of 2022
                                      With
                                 CAN 2 of 2023
                                   (Assigned)

                         Subhas Chandra Basu @ Subhas Basu
                                         Vs.
                             State of West Bengal & Ors.

              Mr. Chittaranjan Panda
              Mr. Nirmalya Ghosh
                                                      ... for the Petitioner.
              Ms. Ipsita Banerjee
              Ms. Rajyashree Mukherjee
                                                           ... for the State.
              Mr. Sarvapriya Mukherjee
              Mr. Biswajit Kumar
                                              ... for the Respondent No.3.

Mr. Pratik Dhar Mr. Pappu Adhikari Mr. Samir Halder Mr. Aritra Roy Chowdhury ... for the Respondent No.4.

Heard counsel appearing on behalf of the petitioner.

Counsel appearing on behalf of the petitioner relied on a Supreme Court judgment in Himalayan Co- operative Group Housing Society vs. Balwan Singh & Ors. reported in AIR 2015 SC 2867 to buttress his argument that a concession made by the counsel without the consent of the principal, is not binding upon the principal. He relies on paragraphs 28, 32 and 33 of the above judgment for the same.

Counsel appearing on behalf of the respondents seeks some time to revert.

Accordingly, this matter is adjourned and shall be taken up on August 14, 2023.

(Shekhar B. Saraf, J.)