Calcutta High Court (Appellete Side)
Bijan Kumar Bhattacharyya vs The State Of West Bengal & Ors on 7 October, 2024
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
07.10.2024
Ct. 23
D/L 1
ab
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
WPA 13683 of 2024
Bijan Kumar Bhattacharyya
-Vs-
The State of West Bengal & Ors.
Mr. Piush Chaturvedi,
Mr. Anujit Mookherji,
Mr. Prithish Chandra
... for the petitioner
Mr. H. S. Chakrabaorty,
Ms. Susnita Saha
... for the State
Mr. Arnab Das,
Ms. Akansha Yadav,
Ms. S. R. Sultana
... for the respondent no. 4
Mr. S. Dutta, Mr. Abhijit Sarkar, Mr. Abhik Chitta Kundu ... for the WBFC The learned advocate for the petitioner on instruction submits that the petitioner does not intend to proceed further with the instant writ petition and seeks to withdraw the same. The written instruction dated 19th June, 2024 filed in Court today is taken on record.
Considering such submission, the writ petition is dismissed as withdrawn.
Interim order, if any, stands vacated.
(Arindam Mukherjee, J.)