R. Rajasekaran vs Union Of India & Ors
2021 Latest Caselaw 5066 Cal

24.09.2021            IN THE HIGH COURT AT CALCUTTA
Sl. No.3            CONSTITUTIONAL WRIT JURISDICTION
   (PP)                     APPELLATE SIDE
                         (Via Video Conference)

                              WPA 11563 of 2021

                               R. Rajasekaran
                                     Vs.
                              Union of India & Ors.

                   Mr.   Jaydip Kar, Sr. Adv.,
                   Mr.   Dhiraj Trivedi,
                   Mr.   Amit sharma
                   Mr.   Bikash Kr. Singh
                                              ....for the petitioner.
                   Mr. Siddhartha Lahiri,
                   Mr. Tapan Bhanja
                               ....for the respondent nos.1, 3 & 4.

Ms. Chama Mookherji, Ms. Suchorita Ray ....for the State.

Ms. Susmita Saha Dutta ....for the respondent no.6.

The hearing on the jurisdictional issue raised by

the respondent nos.1, 3 and 4 and the scope and

nature of interim order that may be passed, if the

Court holds it has jurisdiction, is concluded.

The respondent no.6 has made over to Court a

photocopy of the letter dated 24th November, 2016,

which according to the said respondent, is the

apology letter given by the petitioner. The said letter

is taken on record.

Hearing concluded. Judgment reserved on the

jurisdictional issue, the nature and scope of interim

order, if any.

(Arindam Mukherjee, J.)