In Re: The Court On Its Own Motion vs Registrar General on 17 May, 2019

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Calcutta High Court (Appellete Side)

In Re: The Court On Its Own Motion vs Registrar General on 17 May, 2019

Author: Biswanath Somadder

Bench: Biswanath Somadder

                                      1



17.05.2019
 Ct. No. 23
  ap/pg.


                                WP 9313 (W) of 2019
                                       with
                                 CAN 4814 of 2019
                                       with
                                  WP 150 of 2018


              In re: The Court on its own Motion
                                   And
              1. Registrar General, Calcutta High Court
              2. District Judge, Howrah
              3. Chief Judicial Magistrate, Howrah
              4. Union of India, represented by Additional Solicitor General,
              5. State of West Bengal, represented by Advocate-General,
              6. Chief Secretary, Government of West Bengal,
              7. Secretary, Home Department, Government of West Bengal,
              8. Director General of Police, State of West Bengal,
              9. Commissioner of Police, Howrah Police Commissionerate,
              10. Commissioner of Howrah Municipal Corporation,
              11. Station House Officer (SHO), Howrah.



              Mr. S. K. Kapoor, Sr. Advocate
              Mr. L.K. Gupta, Sr. Advocate
              Mr. Ajoy Krishna Chatterjee, Sr. Advocate
              Mr. Saptansu Basu, Sr. Advocate
              Mr. Subir Sanyal
              Mr. Subhasish Chakraborty
              Mr. Imtiaz Ahmed
              Mr. Arindam Ganguly
              Mr. Ashok Das
              Mr. Achin Jana
              Mr. Shamim Ahmed
              Mr. Ratul Biswas
              Mr. Sabyasachi Chatterjee
              Mr. Soumya Basu Roychowdhury
              Mr. Srijan Dutta
              Mr. Amit Chowdhury
              Ms. Sushmita Kumari Singh
              Ms. Mrinalini Majumder
                         2


Mr. Ankan Rai
            ... For the Howrah Bar Association

Mr.   Kishore Datta, Ld. AG
Mr.   Abhrotosh Majumdar, Ld. AAG
Mr.   Md. T.M. Siddiqui
Mr.   Subhabrata Datta
               ... For the State

Mr. Partha Sarathi Sengupta, Sr. Advocate
Mr. Uttam Kumar Mazumdar
Mr. Sujay Bandyopadhyay
Ms. Mousumi Choudhury
Mr. Jagajyoti Das
              ... For the Bar Council

Mr.   Ashish Kr. Sanyal
Mr.   Imtiaz Ahmed
Mr.   Rajendra Banerjee
Mr.   Rohit Kumar Show
Mr.   Aniruddha Sirkar
Mr.   Subhajit Bal
               .... For the Added Respondent/Applicant

in CAN 4728 of 2019.

Mr. Smrajit Roychoudhury Ms. Debjani Ghosal ... For the Union of India Mr. Jaydeep Kar, Sr. Advocate Mr. Siddhartha Banerjee ... For the Registrar General, High Court, Calcutta Mr. Ranjit Sarkar ....Complainant no.2 (in person) in WP 150 of 2018 (OS).

By consent of the parties, let this matter be treated as "heard-in-part".

3

Let this matter appear for further consideration on 20th May, 2019.

(Biswanath Somadder, J.) (Arindam Mukherjee, J.)