Calcutta High Court
Prabir Kumar Mitra vs The State Of West Bengal & Ors on 20 January, 2015
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
WP NO.4 OF 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
PRABIR KUMAR MITRA
Versus
THE STATE OF WEST BENGAL & ORS.
.........
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 20th January, 2015.
Ms. A. Sinha...appears.
Mr. B. Bhattacharyya...appears.
The Court : Following Justice Dipankar Datta's order dated 11th July, 2014 in WP No.629 of 2014 [Supriyo Bose vs. Legal Remembrancer, Govt. of West Bengal & Ors.], I dispose of this application by directing the Legal Remembrancer to release the admissible fees of the petitioner within three months from the date of communication of this order.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I. P. MUKERJI, J.) Pkd.
A.R.[C.R.]