Manas Bose vs The State Of West Bengal & Ors
2023 Latest Caselaw 158 Cal/2

OD-1
                                    APO/25/2020
                                        WITH
                                   WPO 67 OF 2015
                         IN THE HIGH COURT AT CALCUTTA
                             Civil Appellate Jurisdiction
                                   ORIGINAL SIDE

                                  MANAS BOSE
                                      -VS-
                        THE STATE OF WEST BENGAL & ORS


      BEFORE:
      The Hon'ble JUSTICE I. P. MUKERJI

The Hon'ble JUSTICE BISWAROOP CHOWDHURY Date : 16th January, 2023.

Appearance:

Mr. Golam Mohammad, Adv.

Mr. Rahul Sengupta, Adv.

Mr. Niladri Bhattacharjee, Adv.

Ms. A. Dutta, Adv.

The Court : Mr. Rahul Sengupta, learned advocate for the appellant,

submits, on instruction, that there are certain technical defects in the

appeal. His client wants to withdraw the same and file a fresh appeal against

the impugned judgment and order.

Having appreciated those submissions, leave is granted to the appellant

to withdraw the appeal and to file a fresh one against the same impugned

judgment and order on the same grounds and also any additional ground

that the appellant may take.

In the records of this court, the appeal be treated as dismissed as

withdrawn with the aforesaid liberty.

(I. P. MUKERJI, J.)

(BISWAROOP CHOWDHURY, J.)

cs.