Sukhendu Singh And Ors vs The State Of West Bengal And Ors
2023 Latest Caselaw 3473 Cal/2

Calcutta High Court

Sukhendu Singh And Ors vs The State Of West Bengal And Ors on 14 December, 2023

Author: Debangsu Basak

Bench: Debangsu Basak

ORDER SHEET

                                 IA GA 1 of 2023 with
                                 WPO 2439 of 2022
                                 APO 132 of 2023
                        IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                ORIGINAL SIDE


                      SUKHENDU SINGH AND ORS
                              Versus
                    THE STATE OF WEST BENGAL AND ORS.

  BEFORE:

  The Hon'ble JUSTICE DEBANGSU BASAK

  The Hon'ble JUSTICE MD. SHABBAR RASHIDI

  Date : 14th December, 2023.
                                  Mr. Amit Kumar Pan, Adv.
                                  Mr. Syed Julfikar Ali, Adv.
                                  Mr. Manabendra Prasad Gupta, Adv.
                                  Ms. Bishalaxmi Ghosh, Adv.
                                        ...for the appellants
                                  Ms. Ipsita Banerjee, Adv.
                                        ...for the State
                                  Mr. Debabrata Saha Roy, Adv.
                                  Mr. Subhankar Das, Adv.
                                  Mr. Sankha Biswas, Adv.
                                        ...for private respondents

The Court : The appeal is directed against the order dated July

28, 2023 passed in WPO 2439 of 2022.

Stay was not granted initially on October 12, 2023.

Subsequently, on a further application of stay being IA GA 2 of 2023 being

filed, stay prayed for was also not granted in view of the fact that, the

matter was fixed on November 23, 2023.

Court is informed on behalf of the State that steps are being

taken pursuant to the impugned judgment and order.

State and the private respondent are represented.

We dispose of IA GA 1 of 2023 by permitting the appellants to

file informal paper books incorporating all the documents that were used

before the Learned Single Judge. Paper Books be filed by December 22,

2023.

All other formalities are dispensed with.

The steps taken by the State pursuant to the impugned

judgment and order will abide by the result of the appeal.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

TR/