Calcutta High Court (Appellete Side)
Amiya Kumar Maity & Ors vs The State Of West Bengal & Ors on 14 December, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
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14.12.2017 IN THE HIGH COURT AT CALCUTTA
sb. CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
CAN 9355 of 2017
In
MAT 1588 of 2017
Amiya Kumar Maity & Ors.
Vs.
The State of West Bengal & Ors.
Mr. Amit Kuma Pan
Ms. Tanusri Santra
... For the appellants/applicants.
Let the affidavit of service filed in Court today be taken on
record.
In spite of service of notice, none appears on behalf of the
State respondents even at the time of second call.
The instant appeal has been preferred by the writ petitioners against the judgement and order dated 16th August, 2017, passed by a learned Single Judge in WP 24676 (W) of 2015 (Amiya Kumar Maity and others vs. the State of West Bengal and others).
Since the State respondents remain unrepresented, list this matter under the same heading next Tuesday (19.12.2017) for further consideration.
The learned advocate-on-record of the appellants is directed to issue notice to the learned Government Pleader who shall ensure that the State is adequately represented on the next date.
(Biswanath Somadder, J.) (Moushumi Bhattacharya, J.) 2