Calcutta High Court (Appellete Side)
Sima Jana (Bera) vs State Of West Bengal & Ors on 12 December, 2017
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1 2.2017 o.2 M WP 8211 (W) of 2016 Sima Jana (Bera) Vs. State of West Bengal & Ors.
Mr. Bikash Ranjan Bhattacharya, Sr. Adv. Mr. Bikram Banerjee Mr. Sudipta Dasgupta Mr. Firdous Samim Mr. Riddhi Chowdhury ... for the Petitioner Mr. Bhaskar Prosad Vaisya Mr. Ranjan Saha ... for the Council Mr. Tapan Kumar Mukherjee, Sr. Adv.
Mr. Somnath Naskar ... for the State Heard Mr. Bhattacharya, learned advocate appearing for the petitioner. Mr. Bhattacharya, at the time of making his submission relied on an unreported judgement passed by this Hon'ble Court in W.P. 4596 (W) 2017(Md. Alauddin Molla & Ors. vs. State of West Bengal & Ors.) with W.P. 4598 (W) 2017 ( Bapi Karkar & Ors. vs. State of West Bengal & Ors.) with W.P. 4798 (W) 2017 ( Subrata Mondal vs. State of West Bengal & Ors.) on 29th June, 2017. Mr. Bhattacharya invite the Court to dispose of the present writ petition in the light of the order passed in above writ petitions as the petitioner in the present writ petition are similarly situated with the petitioners in other writ petitions Mr. Vaisya, learned advocate appearing for the council submits that the judgement passed on 29th June, 2017 which has been relied by Mr. Bhattacharya is under appeal. Unfortunately, Mr. Vaisya failed to produce any stay order of the 2 judgement dated 29th June, 2017 therefore, on the joint prayer of the learned advocates, let the matter appear on 20th December, 2017 at 2 PM as Mr. Vaisya prays that he will produce the stay order before this Court on the next occasion.
( Samapti Chatterjee, J.)