Calcutta High Court (Appellete Side)
Matangini Mahata vs The State Of West Bengal & Ors on 11 September, 2024
Author: Amrita Sinha
Bench: Amrita Sinha
11.09.2024 Ct. No. 14 Sl. No.05 AGM In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side W.P.A 15742 of 2024 Matangini Mahata
-versus The State of West Bengal & Ors.
Mr. Sourav Mitra.
Ms. Sreyasree Choudhury.
... For the petitioner.
Mr. Gobinda Chandra Bandyopadhyay.
... For the State.
The matter has appeared in the list for incorporation of the appearance of the learned advocate who represented the State on 4 th September, 2024.
Be it recorded that Mr. Gobinda Chandra Bandyopadhyay, learned advocate represented the State on 4th September, 2024.
The order dated 4th September, 2024 is corrected accordingly. Remaining part of the said order will remain unaltered.
Let this order be read along with the order dated 4th September, 2024.
Urgent photostat certified copy of this order, if applied for, be given to the parties on completion of usual formalities.
2( Amrita Sinha, J.)