Calcutta High Court (Appellete Side)
Sc W. P. No. 19779 (W) Of 2014 Chanchal ... vs The State Of West Bengal on 14 August, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
1
18 14.8.15
Sc W. P. No. 19779 (W) OF 2014 Chanchal Kumar Patra
-vs.-
The State of West Bengal
& Ors.
with
W. P. No. 14553 (W) OF 2014 Ranjit Karmakar
-vs.-
The State of West Bengal
& Ors.
-----------------
Mr. Golam Mastafa Mr. Tarasankar Samanta.
....For the Petitioner in W.P. 19779 (W) OF 2014.
Mr. Ekramul bari Ms. Tanuja Basak.
....For the Petitioner in W.P. 14553 (W) OF 2014.
Mr. Biswarup Bhattacharya Mr. Atis Kumar Biswas.
.....For the Respondents No.5 & 9.
Mr. Debjit Mukherjee Mr. Susmita Chatterjee.
.....For the Respondent No.7.
Supplementary affidavit filed by the petitioner in W.P. No.19779 (W) of 2014 and the opposition thereto filed by the respondents 5 and 9 shall be retained with the records.
In course of hearing, it has been considered necessary by this Bench to look into the records of an earlier writ petition filed by the petitioner in W.P. No.14553 (W) of 2014 being W.P. No. 20927 (W) of 2000 (Ranjit Karmakar -vs.- State of West Bengal & Ors.).
Office Office is directed to produce the said writ file on 18th September, 2015 when these writ petitions shall be listed once again as part heard matters.
ACO Put up these writ petitions on that date.
Photostat copy of this order duly counter signed by the Assistant Court Officer shall be retained with the records of W.P. No. 14553 (W) of 2014.
(Dipankar Datta, J.) 2