(Samip Das & Anr vs The State Of on 9 October, 2018

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rrc W.P.S.T. 47 of 2018 (Samip Das & Anr. Vs. The State of West Bengal & Ors.) with W.P.S.T. 39 of 2018 (Rathin Maji & Ors. Vs. The State of West Bengal & Ors.) with W.P.S.T. 40 of 2018 (Soumik Chanda Vs. The State of West Bengal & Ors.) with W.P.S.T. 41 of 2018 (Madhumita Saha Poddar Vs. The State of West Bengal & Ors.) with W.P.S.T. 42 of 2018 (Rajib Karmakar & Ors. Vs. The State of West Bengal & Ors.) with W.P.S.T. 43 of 2018 (Ram Prasad Banerjee & Ors. Vs. The State of West Bengal & Ors.) with W.P.S.T. 44 of 2018 (Mukul Ray Vs. The State of West Bengal & Ors.) with W.P.S.T. 46 of 2018 (Subhasis Dey Vs. The State of West Bengal & Ors.) Mr. B. Nandy Mr. Rajesh Kumar Shah ........For the petitioners Mr. Kishore Dutta, Ld. Adv. Gen. Mr. Joytosh Majumder, Ld. Govt. Pldr. Mr. Pinaki Dhole Mr. A. P. Lahiri ........For the State Having heard learned advocates for the parties, we extend the interim order for the present till two weeks after reopening or until further orders, whichever is earlier.

The writ petitions shall be listed in the monthly list of November, 2018 under the same heading.

(Protik Prakash Banerjee, J.) (Dipankar Datta, J.)

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