Subrata Nath vs Union Of India & Ors
2021 Latest Caselaw 3924 Cal

1-2
Court
No. 11   23.7.2021                   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. Swapan Kumar Nandy, Learned Counsel,

appears for the appellants/Union of India in FMA 680

of 2019 and for the Respondents in FMA 679 of 2019.

Mr. Nandy concludes his submissions.

Mr. Soumya Majumder, Learned Counsel with

Mr. Dwaipan Sengupta and Mr. Samrat Dey Paul,

Learned Advocates, appear for the appellant in FMA

679 of 2019 and for the respondents in FMA 680 of

2019.

Mr. Majumder also concludes his reply.

Clarificatory arguments permitted by this Court

vide its order dated 15th June, 2021 stand 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.)