Sasanka Sekhar Das vs The State Of West Bengal & Others
2023 Latest Caselaw 3108 Cal

01.05.2023 Item no.12 Court No.6.

AB M.A.T. 1471 of 2019 With I A CAN 1 of 2019 (Old CAN 10294 of 2019)

Sasanka Sekhar Das Vs The State of West Bengal & Others

Mr. Sankar Prasad Dalapati, Mr. Safik Dewan, Mr. Sourav Mondal ....for the Appellant.

Mr. Partha Pratim Roy, Mr. Ram Chandra Guchhait .....for the State.

A judgment and order dated April 8, 2019,

whereby the appellant's writ application being W. P.

No.3888(W) of 2014 was dismissed with costs assessed

at Rs.2,000/-, is under challenge in this appeal.

Instead of holding multiple hearings, we propose

to hear out the appeal.

Let requisite number of informal paper books be

prepared by the appellant incorporating all papers that

were available before the learned Single Judge within

two weeks from date. All formalities are dispensed

with. Since the State is represented, Notice of Appeal

is deemed to have been waived.

The order imposing costs is stayed till the

disposal of the appeal.

The stay application being CAN 10294 of 2019

stands disposed of.

However, copy of the stay application be

included in the informal paper book along with

Memorandum of Appeal.

Let the appeal be listed under the heading

"Hearing" on June 7, 2023.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)