Madho Das Mundhra vs Railtel Corporation Of India ...
2021 Latest Caselaw 1463 Cal/2

OD-7

                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE
                                (Via Video Conference)

                                  WPO/281/2020
                          IA NO: GA/1/2020, GA/2/2020,
                              GA/3/2021, GA/4/2021

                          MADHO DAS MUNDHRA
                                 Versus
              RAILTEL CORPORATION OF INDIA LIMITED AND ANR.

   BEFORE:
   The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
   Date : 22nd November, 2021.
                                                                          Appearance:
                                                       Mr. Suddhasatva Banerjee, Adv.
                                                               Mr. S. Dasgupta, Adv.
                                                                    ...for the petitioner

                                                                 Mr. Vikas Baisya , Adv.
                                                                     ...for the respondent

The Court : Oral arguments are concluded. Learned counsel for the parties

are requested to file their written notes of arguments during the course of this

week. If so filed, such written notes shall be tagged with the file. The matter is

reserved for judgment.

(SABYASACHI BHATTACHARYYA, J.)

S.Bag