Calcutta High Court (Appellete Side)
Ct No. 2 vs P.M. The State Of West Bengal & Ors on 4 January, 2023
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
WPA 28291 OF 2022 04.01.2023
Sl no. 21 Indranil Mukherjee Ct no. 2 - Vs -
P.M. The State of West Bengal & Ors.
Mr. Mukul Lahiri, Sr. Adv.
Mr. Samrat Dey Paul ... For the Petitioner.
Mr. Pradip Kumar Roy, Mr. Prabir Roy Mr. Joydeep Roy ... For the State.
Heard learned Advocates appearing for the parties.
Mr. Lahiri, learned senior advocate appearing for the petitioner fairly submits that the purpose of this writ petition has already been served in view of appointment of arbitrator by the Joint Registrar, Co- operative Society by its letter dated 20th September, 2022, a copy of which has been filed in Court which may be kept with the record.
It is expected that learned arbitrator shall expedite the matter without granting any unnecessary adjournment to the parties.
With this observation and direction this writ petition being WPA 28291 of 2022 is disposed of.
(Md. Nizamuddin, J.)