Sri Ashutosh Das vs The State Of West Bengal & Ors
2023 Latest Caselaw 1953 Cal

23.03.2023 Item No. 6+7

PG

W.P.A. 7135 of 2010

Sri Ashutosh Das Vs.

The State of West Bengal & Ors.

With W.P.A. 2700 of 2018 With I.A. No. CAN 1 of 2020 (Old CAN 955 of 2020)

Sri Ashutosh Das Vs.

The State of West Bengal & Ors.

Mr. Arabinda Chatterjee, Sr. Adv. Mr. Arkadipta Sengupta......for the petitioner

Mr. Pantu Deb Roy Mr. Anand Fermania....for the State in WPA 7135 of 2010 Mr. Jahar Lal De Mr. Shamim ul Bari....for the State in WPA 2700 of 2018

In Re: W.P.A. 7135 of 2010

It has been submitted by Mr. Deb Roy, learned

advocate representing the State in W.P.A. 7135 of 2010

that this writ petition has become infructuous in view of

certain subsequent events, which took place during the

pendency of the writ petition.

Such submission of Mr. Deb Roy is, however, not

disputed by Mr. Chatterjee, learned senior advocate

appearing for the petitioner.

In view thereof, W.P.A. 7135 of 2020 stands

dismissed as infructuous.

In Re: W.P.A. 2700 of 2018 With I.A. No. CAN 1 of 2020 (Old CAN 955 of 2020)

Heard Mr. Chatterjee, learned senior

advocate for the petitioner and Mr. De, learned senior

counsel representing the State.

Hearing stands concluded. Judgment stands

reserved.

(Hiranmay Bhattacharyya, J.)