Ashis Mukherjee vs The State Of West Bengal & Ors
2023 Latest Caselaw 7175 Cal

   Ct. 36
Item No.10
16.10.2023
 (Suvendu)


                           WPA 7883 of 2020

                         Ashis Mukherjee
                                Vs.
                     The State of West Bengal & Ors.


                    Mr. Tarun Kumar Das
                                   ................for the petitioner

                    Mr. Anil Kumar Gupta
                                                ..........for the UGC


                    Mr. Tapas Kumar Mandal
                                          ............for the State


                     Adjournment is prayed for on behalf of
             learned counsel appearing for the State.
                     This is the second such adjournment
             sought for.
                     The State as well as the University should
             respond to the judgment passed by the coordinate
             Bench in WPA 22027 of 2022, which for one
             reason or the other, is not being done even though
             the judgment is of 19th September, 2023.
                     List this matter on 18th October, 2023.
                     It    is   made    clear   the   no   further
             adjournments shall be given to the respondents on

the returnable date.

(Moushumi Bhattacharya, J.)