Calcutta High Court (Appellete Side)
Md. Sarfuddin Ahmed vs The State Of West Bengal & Ors on 11 April, 2023
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
11.04.2023 sayandeep Sl. No. 01 Ct. No. 05 WPA 14295 of 2018 With IA NO: CAN/1/2022, CAN/2/2022 Md. Sarfuddin Ahmed Vs. The State of West Bengal & Ors.
Mr. Kazi Sajjad Alam ......for the applicants In Re: CAN/1/2022 and CAN/2/2022 The Report of the Registrar (I.T.) encloses an order passed by a learned Single Judge on 11 th September, 2018 recording that the writ petition was dismissed as withdrawn on prayer of learned advocate appearing for the petitioner. The petitioner was given liberty to file a fresh writ petition on the self-same facts and cause of action.
It must be recorded that this matter was kept on 17th April, 2023 as a last chance to counsel appearing for the applicant since no one appeared for the petitioner yesterday when the matter was taken up.
Learned counsel is however present in Court today. The matter was kept under the heading "To Be Mentioned" today since the above facts were brought to the knowledge of the Court. Counsel is present today and hence appropriate orders are being passed today. 2 CAN 01 of 2022 and CAN 02 of 2022 are dismissed since the writ petition was already dismissed as withdrawn by the order dated 11.09.2018.
(Moushumi Bhattacharya, J.)