Calcutta High Court (Appellete Side)
W. P. No. 8451 (W) Of 2016 Mahammad Salam vs The Union Of India & Ors on 7 June, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1
25 7.6.16
W. P. No. 8451 (W) OF 2016 Mahammad Salam
-Vs.-
The Union of India & Ors.
With
W. P. No. 8454 (W) OF 2016 Mahammad Ismail
-Vs.-
The Union of India & Ors.
With
W. P. No. 8456 (W) OF 2016 Mahammad Ibrahim
-Vs.-
The Union of India & Ors.
With
W. P. No. 8458(W) OF 2016 Mahammad Hussain & Anr.
-Vs.-
The Union of India & Ors.
With
W. P. No. 8459 (W) OF 2016 Md. Sahajahan & Anr.
-Vs.-
The Union of India & Ors.
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Ms. Sayanti Sengupta .......For the Petitioners in all writ petitions. Mr. Dibashis Basu .......For the UOI.
Mr. Pranab Dutta Mr. Tulsi Das Ray.
.....For the State in W.P. No.8454 (W) of 2016 W.P. No.8458 (W) of 2016 & W.P. No.8459 (W) of 2016. Mr. Pranab Dutta Mr. Naba Kumar Das.
.....For the State in W.P. No. 8451 (W) of 2016 & W.P. No. 8456 (W) of 2016.
2Leave is granted to the learned advocate for the petitioners to file supplementary affidavit by two weeks from date.
ACO Put up the writ petitions under the heading 'Motion' in the Combined Monthly List of July, 2016.
(Dipankar Datta, J.)