Calcutta High Court (Appellete Side)
Shouchab Biswas vs The State Of West Bengal & Ors on 24 August, 2023
Author: Aniruddha Roy
Bench: Aniruddha Roy
Court No. 22 IN THE HIGH COURT AT CALCUTTA 24.8.2023
Constitutional Writ Jurisdiction (Item No. ML Appellate Side 114-116) W.P.A. 4536 of 2020 (AB) + CAN 1 of 2020 Shouchab Biswas VS The State of West Bengal & Ors.
With W.P.A. 4537 of 2020 + CAN 1 of 2020 Manas Mondal VS The State of West Bengal & Ors.
With W.P.A. 4538 of 2020 + CAN 1 of 2020 Jyotsna Bar VS The State of West Bengal & Ors.
Ms. Keya Sutradhar ..... for the petitioner Mr. Supriyo Chattopadhyay Mr. Suman Dey ..... for the State in WPA 4536 of 2020 Mr. Bhaskar Prasad Vaisya Mr. Sagnik Chatterjee .... For the State in WPA 4537 of 2020 On the prayer of Mr. Suman Dey, learned State advocate time to file affidavit-in-opposition is extended till today. The affidavit-in-opposition is filed in Court today and is taken on record.
The petitioner shall file its affidavit-in-reply on or before September 15, 2023.
The writ petition shall appear under the heading "Hearing (Secondary)" in the combined monthly list of October, 2023.
Identical direction shall be there in all the writ petitions.
A copy of this order be placed in the files of each of the writ petitions.
(Aniruddha Roy, J.)