STATE OF WEST BENGAL Vs. SOMDEB BANDYOPADHAYAY
LAWS(SC)-2009-1-5
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on January 23,2009

STATE OF WEST BENGAL Appellant
VERSUS
SOMDEB BANDYOPADHAYAY Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Heard learned counsel for both the parties.
(2.) Leave granted.
(3.) This appeal arises from the order passed by the Division Bench of the Calcutta High Court allowing the writ appeal filed by the respondent No. 1.;


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