Union Of India & Ors vs Shyama Prasad Chattopadhyay
2021 Latest Caselaw 4434 Cal

Item-1   27-08-2021                         WP.CT 44 of 2021

                                        Union of India & Ors.
                                                 Versus
                                      Shyama Prasad Chattopadhyay

 sg        Ct. 16                     (Through Video Conference)


                             Mr. Sandip Kumar Bhattacharyya, Adv.
                                                   ...for the petitioners

                             Mr. Soumya Majumder, Adv.
                             Mr. Victor Chatterjee, Adv.
                                                      ...for the respondent

In terms of our direction dated 26th August, 2021, a list of

13 documents, which forms the basis of the article of charge

framed against the respondent, has been produced by Mr. Sandip

Kumar Bhattacharyya, learned Advocate representing the writ

petitioners.

Mr. Soumya Majumder, learned Counsel appearing on

behalf of the respondent has produced the complete set of appeal

for reconsideration of the major penalty dated 7th January, 2016.

The parties have made their respective submissions on the

said documents.

Hearing is concluded. The matter is made CAV.

In interim order passed earlier shall continue till the

judgment is pronounced.

(Hiranmay Bhattacharyya, J.) (Soumen Sen, J.)