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Kameshwar Narayan Singh vs The State Of West Bengal And Ors
2023 Latest Caselaw 5428 Cal

Citation : 2023 Latest Caselaw 5428 Cal
Judgement Date : 22 August, 2023

Calcutta High Court (Appellete Side)
Kameshwar Narayan Singh vs The State Of West Bengal And Ors on 22 August, 2023
22.08.2023
Sl. No. 01 & 02
 Suman
Ct.No.42.

                                 WPA 7553 of 2008

                             Kameshwar Narayan Singh
                                         Vs.
                           The State of West Bengal and Ors.

                                        With
                                   WPA 9021 of 2007

                              Rita Singh (Mitra) and Anr.
                                          Vs.
                           The State of West Bengal and Ors.


                  Mr. Sadananda Ganguli
                  Ms. Usha Maiti
                       ..for the petitioner in WPA 7553 of 2008

                  Mr. Partha Bhattacharjee
                  Mr. Sharanya Chatterjee
                          ..for the private O.P. in WPA 7553 of 2008

                  Mr. Partha Bhattacharjee
                  Mr. Sharanya Chatterjee
                        ..for the petitioner in WPA 9021 of 2007

                  Mr. Gourav Kumar
                  Mr. Sakya Maity
                       ...for the Private respondent in WPA 9021 of 2007

Mr. Amrita Lal Chatterjee ..for the State

Argument of the above mentioned two writ

petitions was heard on 31st July, 2023. However, at

the time of writing judgment some issues regarding

devolution of interests upon Kameshwar Narayan

Singh, petitioner in WPA 7553 of 2008 and

consequent accrual of right of the above named

petitioner is required to be heard once again.

Therefore, the learned senior counsel on behalf of

the petitioner in WPA 7553 of 2008 is requested to

clear up the matter to enable this Court to deliver

proper judgment in both the writ petitions.

Under such circumstances, the instant writ

petition be listed on 28th August, 2023 at 12 noon

as a specially fixed matter.

(Bibek Chaudhuri, J.)

 
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