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Tarapada Bhowmick vs The State Of West Bengal
2023 Latest Caselaw 2625 Cal/2

Citation : 2023 Latest Caselaw 2625 Cal/2
Judgement Date : 14 September, 2023

Calcutta High Court
Tarapada Bhowmick vs The State Of West Bengal on 14 September, 2023

OD-19 CS/369/1990 IA No.GA/4/2023

IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE

TARAPADA BHOWMICK

-Versus-

THE STATE OF WEST BENGAL BEFORE The Hon'ble Justice SUGATO MAJUMDAR Date: 14th September, 2023 APPEARANCE:

Mr. Sankarsan Sarkar, Adv. Mr. Soumyajit Ghosal, Adv.

...for the plaintiff.

Mr. Priyankar Saha, Adv. Mr. Paritosh Sinha, Adv. Mr. Arindam Mondal, Adv. Mr. Joydep Roy, Adv.

Mr. Sourjya Samanta, Adv. ...for the defendant.

The Court: Learned counsel appearing for the State

wants to rely on some judgment to fortify his argument that

written statement may be allowed to be filed after lapse of

more than 30 years.

Only on that point, the matter may be heard.

Let the matter appear on 21st September, 2023.

Affidavit-in-opposition may be filed within the

returnable date.

(SUGATO MAJUMDAR, J.) A/s.

 
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