MIHIR KUMAR MONDAL Vs. STATE OF WEST BENGAL
LAWS(CAL)-2020-8-24
HIGH COURT OF CALCUTTA
Decided on August 26,2020

MIHIR KUMAR MONDAL Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

SHAMPA SARKAR,J. - (1.) Affidavit of service is taken upon record.
(2.) In view of the urgency, the matter is taken up virtually. The application being C.A.N. 3773 of 2020 is disposed of.
(3.) The petitioner is a fair price shop dealer, whose license to operate was suspended by an order dated May 29, 2020 issued by the Sub- Divisional Controller, Food and Supplies and Ex-Officio Assistant Director, Kandi, Murshidabad.;


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