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Calcutta High Court

Suvendu Adhikari And Ors vs The Hon'Ble Speaker on 18 May, 2022

Author: Rajasekhar Mantha

Bench: Rajasekhar Mantha

OD 1

                              WPO 2025 of 2022
                      IN THE HIGH COURT AT CALCUTTA
                     CONSTITUTIONAL WRIT JURISDICTION
                               ORIGINAL SIDE

                   SUVENDU ADHIKARI AND ORS.
                             VERSUS
 THE HON'BLE SPEAKER, WEST BENGAL LEGISLATIVE ASSEMBLY AND ORS.

   BEFORE:
   The Hon'ble JUSTICE RAJASEKHAR MANTHA
   Date : 18th May, 2022.

                                                                               APPEARANCE:
                                                                       Mr. Jaydip Kar, Sr.Adv.
                                                             Mr. Bilwadal Bhattacharyya, Adv.
                                                                  Mr. Rajdeep Majumder, Adv.
                                                                  Mr. Loknath Chatterjee, Adv.
                                                                  Mr. Sayak Chakraborti, Adv.
                                                             Mr. Anish Kumar Mukherjee, Adv.
                                                                              Mr. S. Das, Adv.
                                                                            Mr. A. Sinha, Adv.
                                                                             Mr. S. Saha, Adv.
                                                                             Mr. W. Roy, Adv.
                                                                         ... for the petitioners.

                                                                  Mr. S. N. Mookerjee, Sr. Adv.
                                                                       Mr. T. M. Siddiqui, Adv.
                                                                             Mr. P. Sinha, Adv.
                                                                               ...for the State..


        The Court:- Having heard learned Advocate General, Mr. S. N. Mookerjee

at length on the behalf of the respondents, let this matter stand adjourned and

be listed on 9th June, 2022 at 2.00 p.m. for further consideration.

By consent of the parties, the matter is treated as heard in part.

(RAJASEKHAR MANTHA, J.) S.Chandra/mg