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Calcutta High Court (Appellete Side)

4 2023 Tanuja Panda vs 2 The State Of West Bengal & Ors on 8 June, 2023

Ct.
No.   08.06                      W.P.A. 13049 of 2023
14    2023                                Tanuja Panda
                                            -Versus-
 2                               The State of West Bengal & Ors.
akb

              Mr. Tulsi Das Maity
              Mr. Pradip Kumar Ghosh       ...For the Petitioner

              Mr. Ram Chandra Guchhait ...For the State Respondents

Affidavit-of-Service filed on behalf of the petitioner be taken on record.

submits that the respondent Nos. 2 and 3 will submit a report in the form of affidavit. As such, he submits that an opportunity be given to file the report.

I have heard learned Lawyer appearing for the petitioner.

Having heard learned Counsel representing the respondent Nos. 2 and 3, I feel that for proper adjudication of the writ petition, a report should be invited from the respondent Nos. 2 and 3.

Accordingly, the respondent Nos. 2 and 3 are directed to file a report in the form of affidavit dealing with the averments made in the writ application within three weeks from date serving a copy thereof on the petitioner; exception thereto, if any, by a week thereafter.

Having heard learned Counsels appearing for the parties and on consideration of the documents annexed to the writ application I think that the petitioner has been able to establish a prima facie case to obtain an interim order for the time being.

Accordingly, let there be an interim order in terms of prayer (d) till 31st July, 2023.

List the matter under the same heading 'Motion' on July 10, 2023.

( Rabindranath Samanta, J.)