Calcutta High Court (Appellete Side)
Dilara Begam And Others vs State Of West Bengal And Others on 1 April, 2013
Author: Soumitra Pal
Bench: Soumitra Pal
1
1. 4 . 2013
W.P. 7032(W) of 2013
Dilara Begam and others
versus
State of West Bengal and others
Mr. Subrata Mukhopadhyay,
Mr. Shamit Sanyal,
Mr. Soumen Biswas,
..for the petitioners.
Mr. Subrata Talukdar,
..for the State.
Mr. L.K. Gupta, Senior Advocate
Mr. Goutam Dey,
..for the respondent nos. 2 and 3.
On the prayer of the learned advocate for the petitioners, let the respondent nos. 5, 6, 7, 8 and 9 be expunged from the array of respondents. Let the cause title be amended in course of this day.
Let affidavit-in-opposition to the writ petition be filed by 19th April, 2013. Reply, if any, by 22nd April, 2013.
The point of maintainability of the writ petition is kept open.
(Soumitra Pal, J. ) 2 3