Tanusree Barua vs Union Of India & Ors
2021 Latest Caselaw 3923 Cal

   28
   SK
Ct. No. 24
23.07.2021
                      (Via Video Conference)
                     W.P.A. No. 11234 of 2021

                        Tanusree Barua
                              Vs.
                       Union of India & Ors.


               Ms. Mousomee Shome,
               Mr. Subhajit Das         ... For the petitioner.

               Ms. Sweta Mukherjee,
               Ms. Mou Saha   ... For the respondent nos. 5, 6 & 7.

Mr. Subrata Ray ... For the respondent no. 3.

The learned advocate appearing for the petitioner

seeks adjournment in the matter.

The learned advocate appearing on behalf of the

respondent nos. 5, 6 and 7 relies upon an unreported

judgment dated 10th May, 2018 passed by the Hon'ble

Division Bench in F.M.A. 16 of 2011 (Dr. Pushan

Majumdar Vs. Union of India & Ors.) and submits

that in view of the aforesaid judgment the writ

application is not maintainable against the said

respondents.

To allow the learned advocate for the petitioner to

meet the objection raised by the respondents, list the

writ petition once again on 28th July, 2021.

(Amrita Sinha, J.)