Calcutta High Court (Appellete Side)
Deepak Kejriwal vs The State Of West Bengal And Ors on 18 October, 2023
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
18.10.2023
Sl. No. 09
Suman
Ct.No.42.
WPA 25046 of 2023
Deepak Kejriwal
Vs.
The State of West Bengal and Ors.
Mr. Kishore Dutta, Sr. Adv.
Mr. Sandipan Banerjee
Mr. Pinaki Ranjan Chakraborti
Ms. Utsa Dutta
..for the petitioner
Mr. Soumitra Bandopadhyay
Mr. Priyabrata Battabyal
..for the State
Mr. Ashoke Kumar Banerjee
Mr. Debabrata Banerjee
Mr. Kamal Kumar Chattopadhyay
..for the Respondent Nos. 2 to 7.
Affidavit of service be kept with the record. Having heard the learned advocates for the petitioner and the learned counsel for the State respondents this Court is of the view that the instant writ petition is required to be heard on exchange of affidavits.
Therefore, the instant writ petition is admitted. The respondents are directed to file affidavit-in- opposition two weeks after vacation and serve a copy of the same to the learned advocate for the petitioner. 2 The petitioner is at liberty to file affidavit-in- reply within one week thereafter.
In the meantime, possession of the petitioner shall not be disturbed till 15th December, 2023.
The matter be listed in the monthly list of December, 2023.
(Bibek Chaudhuri, J.)