Calcutta High Court (Appellete Side)
Bharati Pradhan vs The State Of West Bengal & Ors on 27 April, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
04
27.04.2021
Ct. No.23
pg.
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
(Through Video Conference)
WPA 7729 of 2020
Bharati Pradhan
Vs.
The State of West Bengal & Ors.
Mr. Partha Sarathi Das
... For the petitioner
Ms. Chandana Ghosh
... For the State
The fresh report directed to be prepared by the
respondent no.4 vide order dated 6th April, 2021 is not
filed. It is submitted on behalf of the State respondents that the matter may be adjourned to 17th May, 2021 to enable filing of the report as most of the Government officials are either engaged in election duty or the Government offices are functioning with skeleton staff due to the pandemic.
Considering such circumstances, let this matter appear on 18th May, 2021.
The respondent no.4 is afforded a last opportunity to file the fresh report in terms of the order dated 6th April, 2021.
It is made clear that in the event no report is filed on the returnable date, appropriate orders will be passed.
(Arindam Mukherjee, J.)