Calcutta High Court (Appellete Side)
(Ad 2) vs State Of West Bengal & Ors on 18 August, 2021
Author: Abhijit Gangopadhyay
Bench: Abhijit Gangopadhyay
Court No. 17 WPA 12903 of 2021 18.08.2021
Apu Sk. & Ors.
(AD 2) Vs. State of West Bengal & Ors.
(S. Banerjee) (Via Video Conference) Mr. Firdous Samim Ms. Gopa Biswas ... for the petitioners Mr. Prosenjit Mukherjee Mr. Nirmalya Kumar Das Ms. Gopa Biswas ... for the Madrasah Service Commission Mr. Sauvik Nandy ... for the NCTE Learned advocate for the petitioners, though yesterday mentioned this matter on the ground of urgency and though the submission was believed by this court this matter has been placed in the list today as a specially fixed matter. But the petitioners do not want to move this application today and prays for an adjournment of this matter till 23rd August, 2021.
Such prayer for adjournment was rejected and the petitioner is directed to move the matter forthwith.
When the petitioners have been directed to move this application, learned advocate for the petitioners wanted to withdraw this application by making a statement from the bar for not pressing it.
Therefore, this matter is dismissed as withdrawn with a cost of Rs. 20,000/- to be paid to the High Court Legal Services Authority within a period of two weeks from date.
2The Registrar General is directed to place a report in this regard before this court after the expiry of the said two-week period and if it is found that the cost has not been paid by the petitioners, appropriate steps will be taken by this court for realising the said cost.
(Abhijit Gangopadhyay, J.)