Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6]

Calcutta High Court (Appellete Side)

West Bengal State Election Commission vs The State Of West Bengal & Ors on 7 August, 2014

Author: Debasish Kar Gupta

Bench: Debasish Kar Gupta

                                                         1


 07.08.2014 
    srm 
                                          W.P. No. 18019 (W) of 2014 
                                                    With 
                                              CAN 7083 of 2014 

                                  West Bengal State Election Commission 

                                                     Versus 

                                       The State of West Bengal & Ors. 
                                                          
                                                          

                      Mr. L.C. Bihari, 
                      Ms. Anamika Pandey, 
                      Ms. Amrita Pandey 
                                                                             ...For the Petitioner. 
                      Mr. Abhratosh Majumder, 
                      Mr. Amitesh Banerjee 
                                                                                   ...For the State. 
                      Mr. Raja Saha 
                                                                     ...For the Respondent No.6. 

On  the  joint  prayer  made  on  behalf  of  the  learned  Advocate  appearing  for  the  petitioner  and  the  State‐respondents,  the  hearing  of  this  matter stands adjourned to September 10, 2014 and this matter will appear  in the Daily Supplementary Cause List on that date under the heading "For  Orders" on "Top". 

( Debasish Kar Gupta, J. )