LAWS(CAL)-2026-2-32

SANKAR AUTO KIT Vs. STATE OF WEST BENGAL

Decided On February 10, 2026
Sankar Auto Kit Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Parties are represented through their respective learned counsels.

(2.) Affidavit of service filed in Court today, is taken on record.

(3.) Leave is granted to the petitioner to amend the cause title in course of today by adding the proprietress of the petitioner to the array of the proceeding.