Smt. Chhabi Chowdhury vs The State Of West Bengal & Ors
2023 Latest Caselaw 4921 Cal

09.08.2023
Item No.4
Ct. No.5
CHC

                             M.A.T.1456 of 2023
                             IA NO: CAN/1/2023


                          Smt. Chhabi Chowdhury
                                     Vs.
                       The State of West Bengal & ors.




               Mr. Debasish Chattopadhyay,
               Mr. Tirthankar Basu
                                ...for the appellant

               Mr. Sirsanya Bandhopadhyay,
               Mr. Arka Kumar Nag
                                ...for the State


                     The     appeal   is     directed     against   the

             judgement and order dated July 12, 2023 passed in

             W.P.A.8152 of 2016 by which, the writ petition was

             dismissed.

                     State is represented.

                     The application for stay is disposed of by

             directing the appellant to file informal paper-book

             within a fortnight from date. Since the writ petition

             was dismissed, there is no question of grant of stay of

             the impugned judgment and order.

                     Since   the   respondents      are    represented,

notice of appeal need not be served.

Appellant will, however, serve the copy of the

informal paper-book upon the respondents.

List the appeal three weeks hence.

The application being CAN 1 of 2023 is

disposed of.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)