Calcutta High Court (Appellete Side)
Ananya Mahapatra vs The State Of West Bengal & Ors on 4 May, 2023
Author: Biswajit Basu
Bench: Biswajit Basu
04.05.2023
(I.No.6)
Ct.-18
(P.Jana)
W.P.A. 5134 of 2023
Ananya Mahapatra
-Vs-
The State of West Bengal & Ors.
Mr. Indrajit Mukherjee,
Ms. Tapati Sarkar,
.... For the petitioner.
Dr. Sutanu Kumar Patra,
Ms. Supriya Dubey, ... For the WBCSSC.
Ms. Koyeli Bhattacharyya,
... For the WBBSE.
Affidavit of service filed on behalf of the
petitioner be kept with the record.
Mr. Mukherjee, learned counsel for the
petitioner, prays leave to file a supplementary
affidavit to the writ petition.
Leave as prayed for is granted.
Let such supplementary affidavit be affirmed
and served upon the respondents within seven
days from date.
Let the matter appear in the combined monthly list of June, 2023.
Parties to act on the server copy of this order downloaded from the official website of this Court.
(Biswajit Basu, J.)