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Soumendra Ray vs Union Of India And Ors
2021 Latest Caselaw 240 Cal/2

Citation : 2021 Latest Caselaw 240 Cal/2
Judgement Date : 2 March, 2021

Calcutta High Court
Soumendra Ray vs Union Of India And Ors on 2 March, 2021
                                  ORDER SHEET

                                IA NO.GA/1/2020
                            (OLD NO. GA/372/2020)
                                        IN
                                  APOT/9/2020
                       IN THE HIGH COURT AT CALCUTTA
                           Civil Appellate Jurisdiction
                                 ORIGINAL SIDE


                                SOUMENDRA RAY
                                    Versus
                            UNION OF INDIA AND ORS.

  BEFORE:
  The Hon'ble JUSTICE ARINDAM SINHA

And The Hon'ble JUSTICE SUVRA GHOSH Date : 2nd March, 2021 Appearance:

Mr.K.B.S.Mahapatra, Adv.

Mrs.Rama Haldar, Adv.

Mrs.Ananya Bhattacharya, Adv.

for the appellant Mr. Susanta Kr. Gangopadhyay, Adv.

For Union of India

The Court : Mr. Mahapatra, learned advocate appears on behalf of appellant

and hands up copies of enquiry report dated 3rd October, 2016. Mr.

Gangopadhyay, learned advocate appears on behalf of CISF and confirms the

document to be the enquiry report. We treat it as additional evidence in the

appeals to enable us to pass judgment as it is a vital document, not disclosed in

the writ petition and parties agree on it being admitted.

List on 22nd March, 2021 as prayed for by Mr. Mahapatra.

(ARINDAM SINHA, J.)

(SUVRA GHOSH, J.) sb.

 
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