Kameshwar Narayan Singh vs The State Of West Bengal & Ors
2023 Latest Caselaw 6095 Cal

12.09.2023
 Sl. No.104 & 105.
  Mithun
 Ct.No.42.                         WPA 7553 of 2008
                           Kameshwar Narayan Singh
                                        Vs.
                         The State of West Bengal & Ors.
                                       With
                                WPA 9021 of 2007
                           Rita Singh (Mitra) & Anr.
                                        Vs.
                         The State of West Bengal & Ors.



                     Ms. Subhanwita Ghosh
                      ...for respondent No.5 & 6 in WPA 7553 of 2008.

Ms. Subhanwita Ghosh ...for the petitioner in WPA 9021 of 2007.

The instant writ petition was kept part heard

because of the fact that the learned Senior Counsel on

behalf of the petitioner wanted to file written notes of

argument in these two writ petitions. Written notes of

argument have been filed.

Therefore, argument on behalf of both the parties

is concluded.

Judgment is reserved.

(Bibek Chaudhuri, J.)