Calcutta High Court (Appellete Side)
(Munshek Aali Molla vs The State Of on 18 October, 2024
2
18.10.2024
Ct. No. 3
rrc
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
(Appellate Side)
WPA 4194 of 2024
(Munshek Aali Molla Vs. The State of
West Bengal & Ors.)
Mr. Sudarsan Haldar
.... For the petitioner
Mr. Swapan Banerjee
Mr. Dipanjan Dutta
Ms. Rupsa Chakraborty
.... For the State respondents
1.
2.
3. Learned advocate appearing for the petitioner is directed to serve copy of the writ petition along with the annexures upon the respondents and file affidavit-of- service on the returnable date.
4. List this matter after the vacation before the Bench having determination.
(Bivas Pattanayak, J.)