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.)