Mrs. Anuradha Malik vs The Calcutta Stock Exchange ...
2021 Latest Caselaw 389 Cal/2

ORDER SHEET

                             RVWO 7 of 2021
                                  WITH
                             APD 204 of 2016
                              CS 38 of 2004
                    IN THE HIGH COURT AT CALCUTTA
                             ORIGINAL SIDE


                      MRS. ANURADHA MALIK
                                VS.
               THE CALCUTTA STOCK EXCHANGE LIMITED


BEFORE:
The Hon'ble JUSTICE KAUSIK CHANDA
Date: 13th April , 2021



                                      Mr. Suman Dutt, Mr. Paritosh Sinha, Mr. Rohit
                                   Banerjee, Ms. S. Das, Mr. Jishnujit Roy, Advocates
                                                                        . . .for the Petitioner
                      Mr. Satadeep Bhattacharyya, Mr. Dhiraj Chakraborty, Advocates.
                                                                 . . . . .for the Respondent

The Court : This is an application for review of an order of remand

passed by a Division Bench of this Court in APD No.204 of 2016 arising out

of CS 38 of 2004 to which I was a party. The other Judge, Sanjib Banerjee,

J. has now been transferred.

Relying upon a judgment reported at AIR 1999 Calcutta 29 (Ratanlal

Nahata Vs. Nandita Bose), it has been fairly submitted by Mr. Dutt that this

review application should be heard by a Division Bench to be formed by the

order of the Hon'ble Chief Justice. He, however, submits that a Single Judge

who was party to the Division Bench may hear the review application for

issuance of rule.

In view of the submissions advanced on behalf of the petitioner, I am

of the opinion that this review application should be heard by a Bench to be

constituted by the order of the Hon'ble Chief Justice. Accordingly, place this

matter before the Secretariate of the Chief Justice for appropriate order.

Leave is granted to the applicant to prefer this review application

without the certified copy of the impugned order subject to the usual

undertakings.

( KAUSIK CHANDA, J.)

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