Calcutta High Court (Appellete Side)
Sushil Kumar Banerjee vs State Of West Bengal & Ors on 18 January, 2012
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1 In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side.
Present:
The Hon'ble Mr.Justice Jayanta Kumar Biswas.
W.P.No.695(W) of 2012 Sushil Kumar Banerjee v.
State of West Bengal & Ors.
Mr.Rajnarayan Datta. .. for the petitioner.
Ms.Sipra Majumder Ms.Susmita Biswas Chowdhury. .. for the State.
Heard on: January 18, 2012.
Order on: January 18, 2012.
The Court:- Counsel for the State submits that the officer in charge of the Khardah police station has decided to inform the Civil Court concerned that he is in a position to give necessary police help for execution of the order of the Court. She has said that within one week the officer in charge will submit necessary application informing the Civil Court about the willingness to give necessary police help. In view of the submission, the petition is disposed of. No costs. Certified xerox.
(Jayanta Kumar Biswas, J) sm.2