Arup Kumar Ghosh vs The State Of West Bengal And Ors
2025 Latest Caselaw 1857 Cal/2

Calcutta High Court

Arup Kumar Ghosh vs The State Of West Bengal And Ors on 19 June, 2025

OD-2
                                       ORDER SHEET
                          IN THE HIGH COURT AT CALCUTTA
                            Constitutional Writ Jurisdiction
                                   ORIGINAL SIDE

                                  WPO/1223/2024

                             ARUP KUMAR GHOSH
                                     VS
                      THE STATE OF WEST BENGAL AND ORS
     BEFORE:
     The Hon'ble JUSTICE OM NARAYAN RAI
     Date : 19th June, 2025
                                                                                  Appearance:
                                                               Mr. Debabrata Chakrabarti, Adv.
                                                                          ... for the petitioner.

                                                                        Mr. Amal Kr. Sen, Adv.
                                                                              ... for the State.
        The Court :- Mr. Chakrabarti, learned Advocate appears and seeks an

adjournment on the ground that learned Advocate appearing for the petitioner is

out of station for personal reasons. Mr. Sen, learned Advocate appearing for the

State respondent submits that the prayer made in this writ petition is in effect, a

prayer for implementation of the order passed in WPO/781/2024 which has been

challenged in appeal being APOT 117 of 2025 before the Hon'ble Division Bench.

It is submitted that the said appeal has been finally heard and judgment has

been reserved on June 11, 2025. Mr. Sen, learned Advocate submits that any

judgment passed in the said appeal would have a bearing on this writ petition

and as such hearing of this case should await the outcome of the appeal being

APOT/117/2025. He hands up a copy of the order dated June 11, 2025 passed

in APOT/ 117/2025. The same is taken on record.

In view of the aforesaid, let this matter be adjourned and be listed again for

hearing on 3rd July, 2025.

(OM NARAYAN RAI, J.) mg