Garima Rungta vs Union Of India And Others
2021 Latest Caselaw 3820 Cal

AD. 2.
July 15, 2021.
 MNS.

                                  WPA No. 6697 of 2020
                                   IA No: CAN1 of 2020
                              (Old No: CAN 5591 of 2020)
                                   CAN 2 of 2021


                                   Garima Rungta
                                          Vs.
                               Union of India and others

                                 (Via video conference)


                  Mr. Ratnanko Banerjee,
                  Mr. Shaunak Mitra,
                  Mr. Sidhartha Sharma,
                  Ms. Ujjaini Chatterjee,
                  Mr. Arjun Asthana,
                  Ms. Shalini Basu

                                 ... for the applicant in
                                      CAN 2 of 2021

                 Mr. Avinash Kankani

                           ... for the respondent-authorities

Mr. Joydip Kar, Mr. Krishnaraj Thaker, Mr. Tanoy Chakraborty, Mr. Goutam Shroff, Mr. Siddharth Shroff

... for the writ petitioner.

Re: CAN 2 of 2021

Hearing is concluded on the recall application.

The matter is reserved for judgment.

The interim order, granted earlier, shall stand

extended till July 30, 2021, or until disposal of the

recall application, whichever is earlier.

(Sabyasachi Bhattacharyya, J.)