Citation : 2023 Latest Caselaw 1815 Cal
Judgement Date : 17 March, 2023
17.03.2023
Court No.35
CRR 4039 of 2015 D.Hira With CRAN 13 of 2019 (Old No. CRAN 3369 of 2019)
Magma Fincorp Limited Vs.
The State of West Bengal & Anr.
Mr. Milon Mukherjee, ld. Senior Adv., Mr. Sandipan Ganguly, ld. Senior Adv., Mr. Debangan Bhattacharjee, Mr. Amitava Mitra, ... for the petitioner
Mr. Narayan Prasad Agarwala, Mr. Pratick Bose.
... for the State
Mr. Mukherjee, learned Senior Advocate has completed argument. On behalf of the petitioner, written notes of argument will be submitted within next seven days.
Affidavit-of-service filed in Court today is taken on record. Let the matter be reserved for judgment.
---x---
RAI Digitally signed by RAI CHATTOPADHYAY CHATTOPADHY Date: 2023.03.17 AY 16:33:16 +05'30' (Rai Chattopadhyay, J.)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!