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[Cites 3, Cited by 0]

Calcutta High Court (Appellete Side)

Shouchab Biswas vs The State Of West Bengal & Ors on 11 January, 2024

Author: Aniruddha Roy

Bench: Aniruddha Roy

91-93   11.01.2024                        WPA 4536 OF 2020
Sc      Ct. no.22                                with
                                        I.A. No. CAN 1 OF 2020
                                                -------

Shouchab Biswas Vs. The State of West Bengal & Ors.

with WPA 4537 OF 2020 with I.A. No. CAN 1 OF 2020

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Manas Mondal Vs. The State of West Bengal & Ors.

with WPA 4538 OF 2020 with I.A. No. CAN 1 OF 2020

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Jyotsna Bar Vs. The State of West Bengal & Ors.

Mr. Shamim ul Bari .....For the Petitioners The previous order speaks for itself.

Today, the writ petition appears for the heading "For Dismissal".

Mr. Shamim ul Bari, learned counsel for the petitioners submits that, these three writ petitions are connected with each other and can be heard analogously.

On the prayer of Mr. Bari these three writ petitions shall appear under the heading "Hearing (Secondary)" in the Combined Monthly List of February, 2024.

2

None appears for the respondents.

The petitioners shall serve notice upon the respondents and file an affidavit-of-service when these matters shall be taken up next.

ACO A photocopy of this order be kept with the records of each of these writ petitions.

(Aniruddha Roy, J.)