AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 84 wordsBiswajit Palit, J
Learned Senior Counsel Mr. Subrata Sarkar for the respondent No.6 is out of station and on his behalf Learned Counsel Mr. Kabrabam Dhirendra Singha appears and sought for an adjournment.
Considered.
Learned Counsel Mr. Prasanta Sen Chowdhury is present on behalf of the respondent No.1. Learned Counsel Mr. Hare Krishna Bhowmik is also present on behalf of the respondents No.2, 3 and 4.
Learned Addl. P.P. Mr. Rajib Saha is present on behalf of the State-applicant.
List the matter on 20.06.2025.