Tapas Kumar Naskar vs State Of West Bengal
2023 Latest Caselaw 7413 Cal

17.11.2023

IA No.:CRAN/3/2018 (Old No.:CRAN/2657/2018 In CRA/722/2016 Tapas Kumar Naskar

-Vs.-

State of West Bengal with CRA 703/2016 Ram Kumar Yadav

-Vs.-

State of West Bengal with IA No.:CRAN/1/2016 (Old No.:CRAN/4836/2016) in CRA/705/2016 Sujit Mondal & Anr.

-Vs.-

State of West Bengal

Mr. Milan Mukherjee, Sr. Adv., Mr. Suman De, Adv.

...for the appellant in CRA 722/2016.

Mr. Niladri Sekhar Ghosh, Adv., Ms. Samparna Chatterjee, Adv.

...for the appellant in CRA 703/2016.

Mr. Krishnendu Bhattacharya, Adv., Mr. Tapodip Gupta, Adv., Ms. Priyankar Ganguly, Adv., Ms. Shalini Bairagi, Adv.

...for the appellant in CRA/705/2016.

Mr. Ranabir Roy Chowdhury, Adv., Ms. Mainak Gupta, Adv.

...for the State.

The record of the case was not placed before me by

the Department after conclusion of argument. Therefore, I

had no opportunity to deliver the judgment in these three

appeals.

In the meantime, Presidential notification of my

transfer to Patna High Court is received. Therefore, I am

not in position to deliver judgment in the instant appeal

and accordingly, the record of the appeals be sent down to

the Department.

(Bibek Chaudhuri, J.)