Smt. Tanushree Halder (Mondal) vs The State Of West Bengal & Ors
2023 Latest Caselaw 7802 Cal

Calcutta High Court (Appellete Side)

Smt. Tanushree Halder (Mondal) vs The State Of West Bengal & Ors on 14 December, 2023

Author: Aniruddha Roy

Bench: Aniruddha Roy

Court No. 22            IN THE HIGH COURT AT CALCUTTA
14.12.2023               Constitutional Writ Jurisdiction
(Item No. 135)
                                Appellate Side

(AB)
                               W.P.A. 10016 of 2018
                        Smt. Tanushree Halder (Mondal)
                                      VS
                        The State of West Bengal & Ors.

                       Mr. Ekramul Bari
                                 ..... for the petitioner
                       Md. Manwar Ali
                                 ..... for the State

                           On the prayer of Mr. Manwar Ali, learned State

                 counsel appearing for the respondent Nos. 1 to 3, time

to file affidavit-report stands extended till today. The

report filed on behalf of the respondent No. 2, affirmed

on December 4, 2023 filed today in Court is taken on

record.

Mr. Ekramul Bari, learned counsel appears for

the petitioner submits that, the petitioner shall not file

any exception thereto as it is not required because the

question of law only involved.

Mr. Ekramul Bari, learned counsel appears for

the petitioner has commenced his submissions and

proceeded substantially. He shall relay upon few

judgments.

Mr. Manwar Ali, learned State counsel appears

for respondents Nos. 1 to 3.

Mr. Bari shall resume his argument on the

next day.

The writ petition shall appear under the heading "For Orders" on December 19, 2023.

(Aniruddha Roy, J.)