PARTHA CHATTERJEE Vs. LAXMI TUNGA

JUDGEMENT

(1.) Party/parties is/are represented in the order of their name/names as printed above in the cause title.

(2.) This appeal is directed against the Order dtd. 18/5/2022 in WPA 18585 of 2021 in the matter of Laxmi Tunga and Ors. -Vs- The State of West Bengal and Ors.

(3.) Several points have been argued by Learned Senior Counsel appearing for the parties.