Calcutta High Court (Appellete Side)
The State Of West Bengal & Ors vs Samsung India Electronics Private ... on 1 September, 2023
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
01.09.2023
Item No.4
Ct. No.1
PG/KS
W.P.T.T. 5 of 2023
The State of West Bengal & Ors.
Vs.
Samsung India Electronics Private Limited
Mr. A. Ray
Mr. T. M. Siddiqui
Mr. Debashis Ghosh
Mr. T. Chakraborty
Mr. S. Sanyal
......for the Petitioner
Mr. Pujon Chatterjee
Mr. Saprativa Pal
.....for the respondent
1. Learned advocate appearing for the petitioners/State submits that there is a mistake in the annexures. He, therefore, prays for withdrawing this writ petition with liberty to file a fresh writ petition on the same cause of action.
2. The writ petition is dismissed as withdrawn with liberty as sought for.
3. The original certified copy of the impugned order be returned to the learned advocate appearing for the writ petitioners.
(T. S. SIVAGNANAM) CHIEF JUSTICE 2 (HIRANMAY BHATTACHARYYA, J.)