In Re: The Court On Its Own Motion vs Registrar General on 15 May, 2019

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Calcutta High Court (Appellete Side)

In Re: The Court On Its Own Motion vs Registrar General on 15 May, 2019

Author: Biswanath Somadder

Bench: Biswanath Somadder

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15.05.2019
 Ct. No. 23
     pg.


                                WP 9313 (W) of 2019
                                       with
                                 CAN 4814 of 2019
                                       with
                                  WP 150 of 2018


              In re: The Court on its own Motion
                                   And
              1. Registrar General, Calcutta High Court
              2. District Judge, Howrah
              3. Chief Judicial Magistrate, Howrah
              4. Union of India, represented by Additional Solicitor General,
              5. State of West Bengal, represented by Advocate-General,
              6. Chief Secretary, Government of West Bengal,
              7. Secretary, Home Department, Government of West Bengal,
              8. Director General of Police, State of West Bengal,
              9. Commissioner of Police, Howrah Police Commissionerate,
              10. Commissioner of Howrah Municipal Corporation,
              11. Station House Officer (SHO), Howrah.


              Mr. S. K. Kapoor, Sr. Advocate
              Mr. L. K. Gupta, Sr. Advocate
              Mr. Saptangshu Basu, Sr. Advocate
              Mr. Ajay Chatterjee, Sr. Advocate
              Mr. Subir Sanyal
              Mr. Subhasish Chakraborty
              Mr. Aniruddha Chatterjee
              Mr. Arindam Ganguly
              Mr. A. Sarkar
              Mr. Subhojit Bal
              Mr. Sumit Chowdhury
              Mr. Shamim Ahammed
              Mr. Achin Jana
              Mr. Ashoke Das
              Mr. Ratul Biswas
              Mr. Soumya Basu Roychowdhury
              Mr. Srijan Dutta
              Mr. Amit Chowdhury
              Ms. Sushmita Kumari Singh
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Mr. Sabyasachi Chatterjee
Mr. A. Rai
Ms. Mrinalini Majumder
        ... For the Howrah Bar Association

Mr. Kishore Dutta, Ld. AG
Mr. Abhrotosh Majumdar, Ld. AAG
       ... For the State

Mr. Partha Sarathi Sengupta, Sr. Advocate
Mr. Uttam Kumar Mazumdar
Ms. M. Chowdhury
      ... For the Bar Council

Mr.   Imtiaz Ahamed
Mr.   Subhajit Bal
Mr.   Sumeet Chaudhury
Mr.   A. Sarkar
Mr.   Aniruddha Sarkar,
        ... For the Bar Association, High Court, Calcutta

Mr. Ashish Kr. Sanyal,
Mr. Rajendra Banerjee
      .... For the Added Respondent/Applicant in

CAN 4728 of 2019.

Mr. Samrajit Roychoudhury Ms. Debjani Ghosal ... For the Union of India Mr. Jaydeep Kar, Sr. Advocate Mr. Siddhartha Banerjee ... For the Registrar General, High Court, Calcutta Mr. Ranjit Sarkar ....Complainant no.2 (in person) in WP 150 of 2018 (OS).

On being mentioned by the parties citing urgency, this Bench takes up this matter for consideration as per determination given to us by the Hon'ble the Chief Justice till Friday, the 17th May, 2019.

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Having heard the learned advocates for the parties, let this matter stand adjourned till tomorrow (16.05.2019) for further consideration.

(Biswanath Somadder, J.) (Arindam Mukherjee, J.)