Rahul Kothari vs State Of West Bengal & Ors
2025 Latest Caselaw 2061 Cal/2

Calcutta High Court

Rahul Kothari vs State Of West Bengal & Ors on 2 April, 2025

Author: Amrita Sinha

Bench: Amrita Sinha

OD-4
                                ORDER SHEET

                             WPO No.197 of 2025
                       IN THE HIGH COURT AT CALCUTTA
                         CONSTITUTIONAL WRIT JURISDICTION
                                 ORIGINAL SIDE


                                RAHUL KOTHARI
                                    VERSUS
                                STATE OF WEST BENGAL & ORS.

BEFORE
THE HON'BLE JUSTICE AMRITA SINHA
Date : 2nd April, 2025.


                                                     Appearance:
                                               Mr. Srijib Chakraborty, Adv.
                                               Mr. Pankaj Agarwal, Adv.
                                               Ms. Muskan Agarwal, Adv.
                                                                       For the petitioner.

                                               Mr. Somnath Ganguli, AGP Adv.
                                               Ms. Pratiti Das, Adv.
                                               Mr. Paritosh Sinha, Adv.
                                                               For the State-respondents.

Mr. Atarup Banerjee, Adv.

Mr. Rajdeep Pramanick, Adv.

...For Respondent No.2.

Mr. Joydip Kar, Sr. Adv.

Mr. Neil Basu, Adv.

Mr. Rahul Kumar Singh, Adv.

Mr. Sankha Biswas, Adv.

For the Respondent Nos.5,9,10 & 11.

1. The judgment dated 22nd January, 2025 passed by the West

Bengal Clinical Establishment Regulatory Commission is

impugned in the instant writ petition.

2. Learned advocate representing the Institution, i.e., Institute of

Human Reproduction, Kolkata being the respondent no.5 and the

respondent nos. 9, 10 and 11 seeks time for filing affidavit-in-

opposition in the matter.

3. It appears that the matter cannot be decided without granting the

respondents opportunity to file affidavit.

4. Let affidavit-in-opposition be filed within a period of four weeks

from date. Reply thereto, if any, be filed within two weeks

thereafter.

5. Liberty to mention the matter for hearing.

6. Respondent no.5 is directed to properly maintain the records of

all the patients and the processes undergone by the patients in

the said Institute until further order.

(AMRITA SINHA, J.) nm