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Calcutta High Court (Appellete Side)

Muscular Dystrophy Patient Welfare ... vs Ministry Of Health & Family Welfare on 30 January, 2026

  30.01.2026
Item Nos.6 to 8
   PG
   Ct. No.1
                                   W.P.A.(P) 20 of 2020
                                          With
                                  IA No. CAN 1 of 2023
                                            +
                                     CAN 2 of 2023
                  Muscular Dystrophy Patient Welfare Society & Anr.
                                         -Vs.-
                           Ministry of Health & Family Welfare
                            Government of India & Ors.
                                         With
                                  W.P.A. 6300 of 2023
                                  Yuvaan Singh & Ors.
                                          -Vs.-
                                  Union of India & Ors.
                                         With
                                   W.P.A.(P) 9 of 2023
                                   Parivaar Bengal & Anr.
                                            -Vs.-
                                 State of West Bengal & Ors.

                           Ms. Nandini Mitra
                           Ms. Saloni Bhattacharyya
                           Ms. Gulsanwara Pervin
                                                       .....For the Petitioners
                                                                in
                                                        (W.P.A.(P) 20 of 2020)
                           Mr. Kaushik Gupta
                           Ms. Asmita De               ......For the Petitioners
                                                             In
                                                        W.P.A. (P) 9 of 2023



                           Mr. Asok Kumar Chakraborti, Ld. A.S.G.
                           Mr. Arijit Majumder
                           Mr. Tirthapati Acharya
                           Mr. Suman Chattopadhyay
                           Ms. Shreyashi Sarkar
                                                        .....For the U.O.I.
                                                                in
                                                        W.P.A.(P) 20 of 2020)
                                                                 &
                                                        W.P.A. 6300 of 2023
                                    2




              Mr. Tapan Kr. Mukherjee, AGP
              Mr. Nilotpal Chatterjee
              Mr. S. Adak
              Mr. Somnath Naskar           .....For the State

              Mr. Jayanta Samanta, Ld. Jr. Govt. Adv.
              Ms. I. Banerjee
                              .....For the Chief Secretary, Govt. of W.B.

PER , SUJOY PAUL, CJ.

1.

Learned counsel for petitioners submits that she may be given four weeks time to file exception to the report of the State Government.

2. The prayer is not opposed by other side and accordingly, allowed.

3. Learned State Counsel shall supply copy of report to learned Additional Solicitor General during the course of the day.

4. List the matter after four weeks.

(SUJOY PAUL, CJ.) (PARTHA SARATHI SEN, J.)