Association vs Union Of India & Anr
2022 Latest Caselaw 2435 Cal

   129                       IN THE HIGH COURT AT CALCUTTA
28.04.2022                 CONSTITUTIONAL WRIT JURISDICTION
Court No. 23                      APPELLATE SIDE
   d.g.

                                   WPA 18957 of 2018

                   Andrew Yule Head Office Retired Employees
                                 Association
                                     Vs.
                            Union of India & Anr.

                        Mr. R. Guha Thakurta,
                        Ms. S. Sengupta.
                                                   ... for the petitioner

                        Mr. Soumya Majumder.
                                         ... for the respondent no. 2

The writ petition was initially dismissed by a

judgment and order dated 21st January, 2019. The said

judgment was on being carried to appeal in MAT 323 of

2019 was upheld by a judgment of the Division Bench

dated 5th August, 2019. In review the order dated 5th

August, 2019 was recalled and the order passed by the

learned Single Judge dated 21st January, 2019 was set

aside.

The instant writ petition was restored its file for

being heard on merits.

After hearing the parties and considering the

materials on record, I find that the matter requires

further scrutiny upon exchange of affidavits.

Affidavit-in-opposition be filed by 10th June, 2022.

Reply, if any, thereto be filed by 24th June, 2022.

Let this matter appear in the list on 30th June,

2022.

(Arindam Mukherjee, J.)