(Ad) vs The State Of West Bengal & Ors
2023 Latest Caselaw 5989 Cal

ML-34
                                WPLRT 42 of 2019
06.09.2023
Court No.5        Booster Merchandise Private Limited & Ors.
(AD)
                                     Vs.
                       The State of West Bengal & Ors.



                   Mr. Saktinath Mukherjee, Ld. Sr. Advocate
                                           (Via Video Conference)
                   Mr. Debayan Bera
                   Mr. Ayan Banerjee
                   Ms. Debasree Dhamali
                   Mr. Shubrojyoti Mookherjee
                                                  ... for the petitioners.

                   Mr. S. N. Mookherjee, Ld. Advocate General
                   Md. T.M. Siddiqui, Ld. Addl. Government Pleader
                   Mr. S. Adak
                                                   ... for the State.


                   Affidavit of service filed by the petitioners be taken

             on record.

                   Affidavit of service shows that, private respondents

received service through post. Additionally, publication

was made in the newspaper.

Written notes on argument submitted on behalf of

the petitioners be taken on record.

List of dates filed on behalf of the State be taken

on record.

Hearing concluded. Judgment reserved.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)