Arijeet Dass Mullick & Anr vs Government Of West Bengal
2026 Latest Caselaw 1665 Cal/2

Calcutta High Court

Arijeet Dass Mullick & Anr vs Government Of West Bengal on 9 March, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

                                                                                     2022:CHC-OS:8340

OD 15,16,18

                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE
                           IA NO. GA/13/2024
                             In CS/216/2016

                       ARIJEET DASS MULLICK & ANR.
                                     Vs
                       GOVERNMENT OF WEST BENGAL
                                    WITH
                             IA NO. GA/14/2024
                              In CS/216/2016

                       ARIJEET DASS MULLICK & ANR.
                                     Vs
                       GOVERNMENT OF WEST BENGAL
                                    WITH
                             IA NO. GA/15/2025
                              In CS/216/2016

                       ARIJEET DASS MULLICK & ANR.
                                   Vs
                       GOVERNMENT OF WEST BENGAL


BEFORE :
The Hon'ble JUSTICE SUGATO MAJUMDAR

Date:9th March, 2026

Appearance:

Mr. Meghnad Dutta, Adv.

Mr. Suman Kumar Dutt, Sr. Adv.

Ms. Nilanjana Adhya, Adv.

Mr. Paritosh Sinha, Adv.

Mr. Arindam Mandal, Adv.

Ms. Swagata Ghosh, Adv.

...for the State

The Court:- Mr. Dutta, learned Senior Counsel for the defendant craves

leave to file affidavit-in-opposition in GA No. 15 of 2025. Leave is granted. Time

2022:CHC-OS:8340

is extended to file affidavit-in-opposition within two weeks from date; affidavit-

in-reply, if any, within one week thereafter.

Let these matters appear in the list on 1st April, 2026.

This direction is made peremptory.

(SUGATO MAJUMDAR, J.)

s.chandra