Calcutta High Court (Appellete Side)
Sri Indranil Mukherjee vs The State Of West Bengal & Ors on 15 May, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1
69 W.P. No. 29(W) of 2017
15.05.2017
KC
Sri Indranil Mukherjee
Vs.
The State of West Bengal & Ors.
Mr. Samrat Dey Paul.
... for the petitioner.
Mr. Uday Sankar Bhattacharya.
... for the respondent nos. 9 & 10.
Mr. Kallol Kumar Basu.
... for the respondent no. 11. Mr. Amitesh Banerjee Mr. Tarak Karan.
... for the State.
Copies of six First Information Reports along with copies of complaint are made over by the State to the petitioner.
On the joint prayer of the parties, list the writ petition in the Monthly List of June, 2017.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities. 2 (Debangsu Basak, J.)