Calcutta High Court (Appellete Side)
Aloke Kumar Chakraborty vs The State Of West Bengal And Others on 22 July, 2014
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
11 22.07.14
rpan Ct. No.17 W.P.S.T. No. 180 of 2014
In Re: An application under Article 226 of the
Constitution of India, filed on 2nd July, 2014.
AND
In the matter of: Aloke Kumar Chakraborty
Petitioner
Vs.
The State of West Bengal and Others
Respondents
Mr. D. N. Roy Mr. Sankah Ghosh ..... for the Petitioner Mr. Tapan Kumar Mukherjee ... for the Respondents An arguable case has been made out by the Petitioner.
Hence, the petition is admitted.
(Nishita Mhatre, J.) (Tapash Mookherjee, J.)