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Judgment
6 paragraphs · 111 wordsArindam Lodh, J
Heard Mr. S. Datta, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharjee, learned GA assisted by Mr. S. Saha, learned counsel appearing for the respondents-State.
Issue notice calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper.
Notice is made returnable on 30.08.2022.
Since Mr. D. Bhattacharjee appears and accepts notice on behalf of all the respondents, no formal notice is called for.
In the meantime, the respondents shall invariably file the reply.