The Calcutta Gujarati Education ... vs Sri Ajit Narayan Kapoor
2021 Latest Caselaw 5090 Cal

27.09.2021

ns Ct.04 C.O. 175 of 2017 The Calcutta Gujarati Education Society.

Vs.

Sri Ajit Narayan Kapoor.

And

C.O. 689 of 2019 Dr. Binod Kumar Singh.

Vs.

Maya Banerjee & anr.

Mr. Suvadeep Sen . for petitioner (CO 175 of 2017).

Mr. Manas Kumar Ghosh, Mrs. Susmita Dey (Basu) ... for opposite party.

(CO 175 of 2017) Mr. Farhan Gaffar, Mr. Md. Wasim Akram .... for petitioner (CO 689 of 2019)

Mr. Subhasish Sengupta, Mrs. S. Das ... for opposite parties.

Mr. Sen, learned advocate appears on behalf of

petitioner in CO 175 of 2017. He hands up instruction

letter dated 27th September, 2021 saying that petitioner

does not wish to proceed further in the matter as the issue

stands covered by judgment of Supreme Court Bijay

Kumar Singh v. Amit Kumar Chamariya reported in

(2019) 10 SCC 660.

Mr. Ghaffar, learned advocate appears on

behalf of petitioner in CO 689 of 2019 and submits,

adjournment be granted for him to consider Bijay Kumar

Singh (supra).

The special assignment is a reference. We are

called upon to answer the question referred. Non-

prosecution of the revision petition itself may be a reason

to not require this Court to answer.

List on 4th October, 2021.

(Arindam Sinha, J.)

(Sugato Majumdar, J.)