AI Structured Summary
Not yet generated for this judgment
Judgment
B. Bhattacharjee, J
Mr. K.P. Bhattacharjee, learned GA appearing for the respondent Nos. 1 – 4 submits that the copy of the written gist of argument submitted on behalf of the petitioner has not been supplied to him. He, however, submits that a written gist of argument on behalf of the State-respondents will be filed during the course of the day.
Mr. R. Debnath, learned counsel appearing for the respondent Nos. 5 – 7 submits that he will conclude his argument after receiving a copy of the written gist of argument of the State-respondents.
In view of the submission made by the parties, list this matter after 1 (one) week.
In the meanwhile, the parties shall exchange the copies of their respective written gist of arguments.