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Judgment
6 paragraphs · 115 wordsBiswajit Palit, J
Heard Learned Counsel, Ms. Rajasree Purkayastha appearing for the petitioner. Also heard Learned Senior GA, Mr. Pradyumna Gautam 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 within 6(six) weeks.
Since Mr. Gautam, Learned Senior GA appears and accepts notice on behalf of all the respondents, issuance of formal notice is waived.
List the matter on 21.08.2025. In the meantime, the respondents may file reply, if they so desire.