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Subrata Nath vs Union Of India & Ors
2021 Latest Caselaw 218 Cal

Citation : 2021 Latest Caselaw 218 Cal
Judgement Date : 18 January, 2021

Calcutta High Court (Appellete Side)
Subrata Nath vs Union Of India & Ors on 18 January, 2021
1-2
Court
No. 11   18.1.2021                   FMA 679 of 2019
G.S.Da
s
                                       Subrata Nath
                                           -Vs-
                                   Union of India & Ors.
                                             With
                                     FMA 680 of 2019
                                   Union of India & Ors.
                                           -Vs-
                                       Subrata Nath




                     Mr. Soumya Majumder
                     Mr. Dwaipayan Sengupta
                     Mr. Samrat Dey Paul
                            ... for the Appellant in FMA 679 of 2019 and
                               for the Respondents in FMA 680 of 2019

Mr. Swapan Kumar Nandy ... for the Respondents/Union of India in FMA 679 of 2019 and the appellants in FMA 680 of 2019

Party/Parties is/are represented in the order of

their name/names as printed above in the cause title.

Mr. Majumder, Learned Counsel, appears in

support of the intra-Court appeal, being FMA 679 of

2019.

Mr. Nandi, Learned Counsel, appears for the

Respondents/Union of India/Central Industrial

Security Force (CISF) in FMA 679 of 2019.

The appearance of the parties, as above, in FMA

679 of 2019 is reversed in FMA 680 of 2019 where Mr.

Nandi, Learned Counsel, appears for the

appellants/Union of India/Central Industrial Security

Force (CISF) and Mr. Majumder, Learned Counsel,

appears for the sole Respondent/the writ petitioner.

Both the appeals are against the common

judgment and order of the Hon'ble Single Bench dated

25th June of 2018 in WP 14102(W) of 2009.

Both the Learned Counsel place exhaustive

arguments in support of their respective appeals

which also reflects their stand as Respondents in their

other connected appeals.

This is an appeal connected to a writ petition of

2009.

Hearing stands thus concluded.

Judgment stands reserved.

All parties to act on a server copy of this order

duly collected from the official website of the Hon'ble

High Court, Calcutta.

(Hiranmay Bhattacharyya,J.) (Subrata Talukdar,J.)

 
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