Calcutta High Court
Mangal Sardar vs The State Of West Bengal And Anr on 4 March, 2022
Author: Prakash Shrivastava
Bench: Prakash Shrivastava, Rajarshi Bharadwaj
ORDER OD--14
WPO(P)/2/2022
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
MANGAL SARDAR
VERSUS
THE STATE OF WEST BENGAL AND ANR.
BEFORE:
THE HON'BLE CHIEF JUSTICE PRAKASH SHRIVASTAVA
AND THE HON'BLE JUSTICE RAJARSHI BHARADWAJ DATE : 4TH MARCH, 2022.
APPEARANCE:
Mr. Srikanta Dutta, Advocate Mrs. Rituparna Sarkar Dutta, Advocate ...... for petitioner Mr. S. N. Mookherjee, Ld. AG Mr. A. Ray, G. P. Md. T. M. Siddiqui, Advocate Mr. D. Ghosh, Advocate ....for the State The Court:- Learned Advocate General seeks four weeks' time to file affidavit-in-opposition. Thereafter, affidavit-in-reply, if any, be filed within two weeks.
List on 13th May, 2022.
Affidavit of service filed by the petitioner is taken on record.
(PRAKASH SHRIVASTAVA, C.J.) (RAJARSHI BHARADWAJ, J.) pa/akg