Calcutta High Court (Appellete Side)
Mir Golam Moztuba vs West Bengal Financial Corporation & Ors on 7 July, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
ML 12
07.07.2025
Court No.14
AGM
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
WPA 9492 of 2024
Mir Golam Moztuba
Vs.
West Bengal Financial Corporation & Ors.
Mr. Moniruzzaman.
Mr. Jahangir Badsha.
... for the petitioner.
Mr. Tanoy Chakraborty.
Mr. Saptak Sanyal.
... For the State.
Mr. Sannidhya Datta. V.C.
Mr. Abhijit Sarkar.
Mr. Abhik Chitta Kundu.
... for the WBFC.
1.Leaned advocate for the petitioner submits, upon instruction that, talks of settlement are going on between the parties. Adjournment has been sought for.
2. In view of such submission, let the matter appear in the Monthly List of August 2025.
(Amrita Sinha, J.)