Hirendra Nath Halder vs Union Of India & Ors
2022 Latest Caselaw 5818 Cal

    01
23.08.2022

Ct. No.23 pg.

IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURISDICTION APPELLATE SIDE

WPA 16949 of 202009

Hirendra Nath Halder Vs.

Union of India & Ors.

Mr. Arijit Majumdar ... For Union of India

At the time of preparing the judgment, few

Supreme Court judgments came to the notice of this Court

which appear to have a bearing effect in adjudicating the

issues involved in this writ petition. These judgments have

not been cited by either of the parties and, as such, the

matter has been placed in the list to notify the parties

about the said judgments which the Court intends to

consider.

The judgments are, respectively, reported in (2019

7 SCC 564 (Chief Regional Manager, United India

Insurance Company Limited v. Siraj Uddin Khan), (2016)

16 SCC 663 (Shobha Ram Raturi v. Haryana Vidyut

Prasaran Nigam Limited & Ors.) and (2021) 11 SCC 543

(State of Andhra Pradesh & Anr. v. Smt. Dinavahi Lakshmi

Kameswari).

Let this matter appear in the list on 1st September,

2022 under the heading "For Judgment".

(Arindam Mukherjee, J.)