The State Of West Bengal & Ors vs Sri Birendra Nath Ghosh & Ors
2023 Latest Caselaw 6251 Cal

18.09.2023
Item No.49 with 50ML
Ct. No.5
CHC

                                       M.A.T.1183 of 2023

                              The State of West Bengal & ors.
                                            Vs.
                              Sri Birendra Nath Ghosh & ors.
                                           With
                                    M.A.T.1184 of 2023
                                    IA NO: CAN/2/2023
                                    Nadia Zilla Parishad
                                            Vs.
                              Sri Birendra Nath Ghosh & ors.


                       Mr. S. N. Mookherjee, Ld. Advocate General
                       Mr. Sirsanya Bandopadhyay,
                       Mr. Arka Kumar Nag
                                        ...for the State/appellants

                       Mr. Tulsi Das Ray,
                       Mr. Tapan Ray
                                   ...for the writ petitioner/respondent

no.1 in both the appeals

Mr. Kishor Duitta, Sr. Advocate Mr. Nilotpal Chatterjee, Mr. Vivekananda Bose, Mr. Ratikanta Pal, Mr. Subhajit Das, ...for the respondent no.2 in MAT 1183 of 2023 and appellants in MAT 1184 of 2023

By an order dated July 3, 2023 we directed

stay of the impugned judgment and order for a period

of six weeks from such date or until further orders,

whichever is earlier.

The appeals are ready for hearing.

Parties seek adjournment, which is

considered and allowed.

List both the appeals on September 25,

2023.

Interim order granted on July 3, 2023 will

continue till October 31, 2023 or until further

orders, whichever is earlier.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)