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Kishalay Hazra & Ors vs The State Of West Bengal & Ors
2023 Latest Caselaw 4465 Cal

Citation : 2023 Latest Caselaw 4465 Cal
Judgement Date : 24 July, 2023

Calcutta High Court (Appellete Side)
Kishalay Hazra & Ors vs The State Of West Bengal & Ors on 24 July, 2023
10.    24.07.2023
       Court No.6
      Tanmoy Ghosh


                                       MAT 550 of 2023

                                    Kishalay Hazra & Ors.
                                           -Versus-
                                The State of West Bengal & Ors.

                                              With
                                       IA No: CAN/1/2023

                           Mr. Manas Kr. Ghosh, Adv.,
                           Ms. Susmita Dey (Basu), Adv.
                                             ...for the appellants.

                           Mr. Amal Kr. Sen, Ld. AGP,
                           Mr. Lalmohan Basu, Adv.
                                             ...for the State.

                           Mr. S.K. Haldar, Adv.,
                           Mr. A.K. Sarkar, Adv.
                                             ...for the respondent no.4

In Re: IA No: CAN/1/2023

This is an application for condonation of delay of

twenty eight (28) days in presenting the appeal, as noted

by the Stamp Reporter. Causes shown being sufficient,

the delay is condoned. The application being IA No:

CAN/1/2023 is accordingly disposed of.

In Re: MAT 550 of 2023

This appeal is directed against a judgment and

order dated January 25, 2023, whereby the writ petition

of the appellants herein, being WPA 603 of 2023, was

dismissed by a learned Single Judge.

Learned Advocate for the appellants says that some

time may be granted for the appellants to file an

application for appropriate orders annexing thereto all

papers as were available before the learned Single Judge.

Let this matter stand adjourned and be listed again

on August 1, 2023.

In the meantime, if any application is filed by the

appellants, the same shall also be listed along with the

appeal. Copies of the application, if filed, be served on

learned Advocates for the respondents.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)

 
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