Shipra Dey vs State Of West Bengal & Ors
2023 Latest Caselaw 1062 Cal

08.02.2023
    01 + 02
AN/Ct. No.25
                                    WPA 13315 of 2018
                                        Shipra Dey
                                            vs.
                               State of West Bengal & ors.
                                           with
                                     CRR 1868 of 2018
                              Sushamoy Dey @ Chanchal Dey
                                            vs.
                               State of West Bengal & anr.


               Mr. Jayanta Narayan Chatterjee
               Ms. Jayashree Patra
               Ms. Sreeparna Ghosh
                                            ... for the petitioner
                                              (in WPA 13315 of 2018)
                                              for the respondent

(in CRR 1868 of 2018)

Mr. O. Elahi ... for the petitioner (in CRR 1868 of 2018)

Mr. Subhabrata Datta Mr. Debasish Sarkar ... for the State (in WPA 13315 of 2018)

In Re: CRR 1868 of 2018

Pursuant to the order dated 03.02.2023, the writ

petitioner already served a notice upon the learned counsel

who was representing the petitioner in CRR 1868 of 2018.

Today when CRR 1868 of 2018 is called on, learned

counsel for the petitioner in CRR 1868 of 2018 submits

that he has received instructions from the petitioner not

to press CRR 1868 of 2018. He further submits that this

is a changed brief and he is yet to file the Vakalatnama in

CRR 1868 of 2018.

In view of the above, CRR 1868 of 2018 stands

released from this Bench as WPA 13315 of 2018 has

already been disposed of by judgment dated 24.01.2023.

The petitioner in CRR 1868 of 2018 will be at liberty to

take appropriate steps in this regard.

Affidavit of service filed today is taken on record.

(Hiranmay Bhattacharyya, J.)