Md. Ashif Mehaboob & Ors vs Union Of India & Ors
2022 Latest Caselaw 5127 Cal

     05.08.22
03   Ct. No.11
      Sws.M
                                    MAT 689 of 2020
                                          with
                                  IA No. CAN 1 of 2020

                               Md. Ashif Mehaboob & Ors.
                                          vs.
                                 Union of India & Ors.


                       Mr. Mainak Bose
                       Mr. Rishabh Karnani
                       Mr. Anurag Bagaria
                                        ...for the appellants

                       Mr. Goutam Sardar
                       Mr. Goutam malik
                                        ....for the Union of India

                       Mr. Puspendu Chakraborty
                       Mr. Suman Dey

                                    .....for the BPCL

                       Mr.   Debabrata Saha Roy
                       Mr.   Pingal Bhattacharyya
                       Mr.   Rajdeep Bhattacharyya
                       Mr.   Subhankar Das

                                    ...for the Respondent No. 5

Party/Parties is/are represented in the order of

their name/names as printed above in the cause-title.

Supplementary Affidavit filed by the respondent

No. 5 today be retained with the record.

Parties conclude their submissions and reply.

Hearing stands thus concluded.

Judgment stands reserved.

(Krishna Rao, J.) (Subrata Talukdar, J)