Calcutta High Court (Appellete Side)
Smt. Arpita Guin vs The State Of West Bengal & Ors on 22 June, 2022
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
36 to 40 ss 22.06.2022 WPA 10552 of 2016 Smt. Arpita Guin Vs. The State of West Bengal & Ors.
With WPA 18505 of 2016 The Managing Committee of Barhra High School & Anr.
Vs. The State of West Bengal and Ors.
With WPA 20005 of 2016 Smt. Arpita Guin Vs. The State of West Bengal and Ors.
With WPA 30719 of 2016 Smt. Arpita Guin Vs. The State of West Bengal and Ors.
With WPCRC 221 of 2017 Smt. Arpita Guin Vs. Sri Haradhan Pal & Ors.
Mr. Subir Sanyal Mr. Shamim-ul-Bari ... ... for the petitioners Ms. Chaitali Bhattacharyya Mr. Md. Abu Reja Jaglul Kabir Mr. Kartik Chandra Kapas ... ... for the State in WPA 10552 of 2016 Mr. Pantu Deb Roy, AGP Mr. Subrata Guha Biswas ... ... for the State in WPA 20005 of 2016 Mr. Indranil Roy Mr. Sumit Kr. Roy ... ... for the school Learned advocate for the school prays for leave to file supplementary affidavit to bring on record the subsequent developments in these matters.
Such prayer is allowed.
2Let the supplementary affidavit be filed on or before July 1, 2022 after serving an advance copy of the same upon the leaned advocate for the petitioners.
List these matters on July 7, 2022.
(Hiranmay Bhattacharyya, J.)