Pradip Kumar Nag vs The State Of West Bengal & Ors
2025 Latest Caselaw 1280 Cal/2

Calcutta High Court

Pradip Kumar Nag vs The State Of West Bengal & Ors on 25 February, 2025

OD-3
                                 ORDER SHEET

                               WPO/637/2018
                             IA No.: GA/3/2023

                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                             ORIGINAL SIDE


                          PRADIP KUMAR NAG
                                 VS.
                   THE STATE OF WEST BENGAL & ORS.


BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
Date : 25th February, 2025.
                                                                                Appearance
                                                                     Mr. Debashis Das, Adv.
                                                                          ...for the petitioner

                                                          Mr. Niladri Bhattacharya, Adv. (VC)
                                                                  Ms. Deblina Chattaraj, Adv.
                                                            ...for the respondent Corporation

The Court: Mr. Debashis Das, learned Advocate, submits that the

learned Advocate Mr. Partha Ghosh has been engaged in another Court and,

therefore, could not attend this Court for hearing.

Heard submissions of the learned Advocate representing the

respondent Corporation who has also cited two judgments of the Hon'ble

Division Bench of this Court.

Hearing concluded.

Reserved for judgment.

(ANANYA BANDYOPADHYAY, J.)

sg.