Manjura Khatun vs The State Of West Bengal & Ors
2023 Latest Caselaw 6501 Cal

05.    25.09.2023
       Court No.6
      Tanmoy Ghosh


                                         MAT 658 of 2023

                                        Manjura Khatun
                                             -Versus-
                                 The State of West Bengal & Ors.

                                               With
                                        IA No: CAN/1/2023

                         Mr. Syed Shamsul Arefin, Adv.
                                                     ...for the appellant/
                                                      Writ petitioner.

                         Mr. Somnath Ganguli, Ld. AGP.,
                         Mr. Sukalpa Seal, Adv.
                                                  ...for the State.

                         Mr. Md. Sarwar Jahan, Adv.,
                         Ms. Mousumi Mitra, Adv.
                                                  ...for the respondent no.7.

This appeal is directed against a judgment and order

dated March 14, 2023, whereby the appellant's writ

petition being WPA 10902 of 2022 was dismissed by a

learned Single Judge of this Court.

Mr. Arefin, learned Advocate appearing for the

appellant/writ petitioner, in his usual fairness says that

he is not pressing for any interim order. The appeal may

be heard out expeditiously.

Let requisite number of informal paper books be

prepared containing all papers that were available before

the learned Single Judge as also the stay petition and the

memorandum of appeal within two weeks from date

(09.10.2023).

All formalities are dispensed with. Since all the

respondents are represented, notice of appeal is deemed

to have been waived.

The application being IA No: CAN/1/2023 is

disposed of.

List the appeal under the heading "Hearing" three

weeks hence (16.10.2023).

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)