Calcutta High Court (Appellete Side)
Parijat Saha vs The State Of West Bengal & Anr on 1 December, 2025
01.12.2025
Sl. no. 82
Ct. No. 42
P.M.
CRR 2065 OF 2025
Parijat Saha
- Vs -
The State of West Bengal & Anr.
Ms. Tuli Sinha
.... For the petitioner
Mr. Md. Adil Badr,
Mr. Debangsu Ghorai
.... for the State
1.Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to take raise all contentions before the learned Trial Court.
2. Learned counsel also submits that appropriate directions may be issued for the expeditious disposal.
3. Liberty is granted.
4. Learned Trial Court is directed to dispose of the matter expeditiously in accordance with law without granting unnecessary adjournment.
5. It is made clear that no expression made herein shall tantamount to be in expression on the merits of the case.
6. This petition is dismissed as withdrawn.
7. Urgent photostat certified copy of this order, duly applied for, be given to the parties upon compliance of all usual requisite formalities.
(Dinesh Kumar Sharma, J.)