Hans Raj Jain @ Hansraj Jain & Ors vs The State Of West Bengal & Anr
2023 Latest Caselaw 5904 Cal

04.09.2023 Item No.01-03 Ct.No.35 Sayandeep

C.R.R. 196 of 2016 With CRAN CRAN 8 of 2018(OLD CRAN 607 of 2018), CRAN 13 of 2000(Old CRAN 1155 of 2020) with CRR 197 of 2016 with CRAN 8 of 2018(Old No. CRAN 608 of 2018), CRAN 13 of 2020(Old CRAN 1156 of 2020) with CRR 278 of 2016 with CRAN 1 of 2016(Old CRAN 1721 of 2016), CRAN 14 of 2020(Old CRAN 1154 of 2020)

Hans Raj Jain @ Hansraj Jain & Ors.

versus The State of West Bengal & Anr. Mr. Ayan Bhattacharjee Mr. Aditya Ratan tiwary Mr. Suman Majumder ... For the Petitioners. Mr. Imran Ali Ms. Debjani Sahu .....for the State

Mr. Ayan Bhattacharjee, learned advocate

who has been representing the petitioner and has

submitted a copy of the Judgment in the case of

Ashok Shewakramani & Ors. vs. State of Andhra

Pradesh & Anr. reported in 2023(10) SCALE 632,

as according to him, it is the latest Judgment

regarding points involved in the present case which

he wants to rely on, before judgment is delivered in

this case.

Learned counsel appearing for the opposite

party has raised strong objections as to the filing of

any new Judgment after conclusion of hearing.

Let a copy of the Judgment as above

submitted by Mr. Bhattacharjee be kept with the

record.

(Rai Chattopadhyay, J.)