SUDIPTA SANKAR BHADURI & ANR Vs. STATE OF WEST BENGAL & ORS
LAWS(SC)-2019-2-367
SUPREME COURT OF INDIA
Decided on February 22,2019

Sudipta Sankar Bhaduri And Anr Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 18.01.2018 passed by the High Court of Calcutta in MAT No. 462 of 2015.;


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