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Calcutta High Court

Suvendu Adhikari And Ors vs The Hon'Ble Speaker on 9 June, 2022

Author: Rajasekhar Mantha

Bench: Rajasekhar Mantha

OD-1


                             IN THE HIGH COURT AT CALCUTTA
                               Constitutional Writ Jurisdiction
                                       ORIGINAL SIDE

                                     WPO 2025 of 2022

                      SUVENDU ADHIKARI AND ORS.
                                VERSUS
    THE HON'BLE SPEAKER, WEST BENGAL LEGISLATIVE ASSEMBLY AND ORS.



   BEFORE:
   The Hon'ble JUSTICE RAJASEKHAR MANTHA
   Date : 9th June, 2022.
                                                                                   Appearance:
                                                                       Mr. Jaydip Kar, Sr. Adv.
                                                             Mr. Billwadal Bhatttacharya, Adv.
                                                                  Mr. Sayak Chakraborti, Adv.
                                                             Mr. Anish Kumar Mukherjee, Adv.
                                                                        Mr. Surojit Saha, Adv.
                                                                         Mr. Amrit Sinha, Adv.
                                                                       Mr. Suryaneel Das, Adv.
                                                                           ...for the petitioners.

                                                      Mr. S.N. Mookerjee, Ld. Advocate General,
                                                                        Md. T.M. Siddiqui, Adv.
                                                                              Mr. P. Sinha, Adv.
                                                                         ...for the respondents.

The Court: Having heard Mr. S.N. Mookerjee, learned Advocate General for the Speaker, let this matter stand adjourned and be listed on 14 th June, 2022 for further consideration.

Pendency of the writ petition and hearing of the matter shall not stand in the way of the parties in resolving the issues in accordance with rules.

(RAJASEKHAR MANTHA, J.) s.pal/pa