Calcutta High Court (Appellete Side)
Asish Kumar Ponda vs The State Of West Bengal & Ors on 5 January, 2022
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
W.P.A. 95 of 2017
94. 05.01.2022
BD Ct.15
(Through Video Conference)
Asish Kumar Ponda
-vs-
The State of West Bengal & Ors.
Mr. Shyamal Kumar Das
... for the petitioner.
Mr. Nayan Chand Bihani
... for the respondent Nos.
3,4 & 5 The writ petition is taken up for hearing in presence of learned advocates representing the writ petitioner and respondent nos. 3, 4 & 5. However, respondent nos. 1 and 2 are not represented.
It is submitted by Mr. Shyamal Kumar Das, learned advocate, representing the writ petitioner that presence of State respondents is necessary.
The writ petitioner is directed to serve notice upon the learned advocate representing the State respondents before the adjourned date.
List the matter for further consideration on 17th January, 2022 when it will appear under the same heading.
(Saugata Bhattacharyya, J.) 2