Jayanta Chowdhury vs The State Of West Bengal & Ors
2023 Latest Caselaw 5304 Cal

      3.
18-08-2023
  debajyoti
 (Ct. no.06)
                              MAT 1105 of 2023
                                    +
                             IA NO:CAN/1/2023
                                    +
                                CAN/2/2023

                            Jayanta Chowdhury
                                    Vs.
                       The State of West Bengal & Ors.

               Mr. Supratim Dhar,
               Mr. Dhananjay Nayak
                                  ... For the Appellant.
               Mr. Somnath Ganguli, learned A.G.P.,
               Ms. Priyamvada Singh
                                  ... For the State.
               Mr. Ayan Banerjee,
               Mr. Subhajit Das
                                  ... For Respondent Nos.2 & 3.

Mr. Piush Chaturvedi, Mr. Suman Basu, Mr. Abdul Murshid, Ms. Debanwita Pramanick ... For the added respondent. Mr. Kallol Basu, Mr. Gaurav Dutta ... For the added respondent.

The appeal is defective.

Leave is granted to withdraw the appeal with liberty to file afresh on the selfsame cause of action.

The appeal and the connected applications are, accordingly, dismissed.

Department is directed to return the certified copy of the impugned judgment and order to the appellant upon keeping a photocopy of the same.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)