Tanuja Begum Laskar vs The State Of West Bengal & Ors
2023 Latest Caselaw 3385 Cal

  3 & 4.
12-05-2023
 debajyoti
(Ct. no.06)
                                MAT 468 of 2022
                                       +
                               IA NO:CAN/1/2022
                                      +
                                  CAN/2/2022
                                       +
                                  CAN/3/2022

                              Tanuja Begum Laskar
                                        Vs.
                          The State of West Bengal & Ors.
                                    WITH
                               MAT 486 of 2022
                                      +
                               IA NO:CAN/1/2022
                                      +
                                 CAN/2/2022

                             Nemai Sardar & Ors.
                                      Vs.
                        The State of West Bengal & Ors.

                Mr. Arun Kumar Maiti,
                Mr. Ushananda Jana,
                Mr. Rishiraj Mohanty,
                Mr. Ali Afzal Chand,
                Ms. Iqra Rahaman,
                Mr. Shivam Saha,
                Ms. Snigdha Ghosh
                                     ... For the Appellant.
                Mr. Lalit Mohan Mahato, learned A.G.P.,
                Mr. Prasanta Behari Mahata
                                    ... For the State.
                Mr. Saptansu Basu,
                Mr. Sudarshan Ghosh,
                Ms. Suman Agarwal
                                   ... For Respondent Nos.7 to 15.

Mr. Swarup Banerjee, Mrs. Kaberi Sengupta (Maiti), Ms. Komal Shaw ... For the Intervenor.

This matter was listed at our instance, as we needed some clarifications from learned counsel for the parties. Such clarifications have been obtained.

Hearing is concluded. Judgment is reserved.

(Rai Chattopadhyay, J.) (Arijit Banerjee, J.)