Calcutta High Court (Appellete Side)
The State Of West Bengal vs Ar Ganesh Chandra Samanta & Ors on 14 August, 2023
178 14.8.2023 FMA 802 of 2021
Ct-08 with
I.A No. CAN 2 of 2021
The State of West Bengal
Vs.
ar Ganesh Chandra Samanta & Ors.
Mrs. Kakali Samajpaty
... For the Appellant/State
1. Affidavit of service filed by the appellant is
kept with the record.
2. In spite of service, the respondent nos. 16
and 17 are not represented. The writ petitioners are also not represented.
3. Mrs. Kakali Samajpaty, learned advocate for the appellant/State has filed written notes of argument along with list of dates, which are taken on record.
4. In the event the respondents are not represented on the adjourned date, we shall presume that the respondents are reluctant to make any submission and we may conclude the hearing of the appeal in their absence.
5. We request Mrs. Samajpaty to communicate this order to Mr. Subrata Ghosh, learned counsel representing the respondent nos. 1 to 15 and Mr. Maloy Kumar Seal, learned counsel representing the respondent nos. 16 and 17 in the mean time and file affidavit of service 2 on the adjourned date.
6. The matter stands adjourned till 21st August, 2023.
7. The designation of Mr. S.N. Mookherji, learned Advocate General, has been wrongly transcribed in the order dated 2nd August, 2023 as 'AGP'. The appearance should read as "Mr. S.N. Mookherji, Ld. AG" instead of "Mr. S.N. Mookherji, Ld. AGP".
8. The designation of Mr. S.N. Mookherji is corrected.
9. The server copy shall be corrected accordingly.
(Uday Kumar ,J.) (Soumen Sen, J.) 3