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Smt. Mina Samaddar & Ors vs Sri Bappa Chakraborty & Ors
2022 Latest Caselaw 819 Cal

Citation : 2022 Latest Caselaw 819 Cal
Judgement Date : 24 February, 2022

Calcutta High Court (Appellete Side)
Smt. Mina Samaddar & Ors vs Sri Bappa Chakraborty & Ors on 24 February, 2022
06.   24.02.2022
      Ct. No.06
      Tanmoy
                                       M.A.T. 240 of 2022
                                               With
                                      IA No: C.A.N. 1 of 2022

                                  Smt. Mina Samaddar & Ors.
                                           -Versus-
                                 Sri Bappa Chakraborty & Ors.

                                  (Through Video Conference)


                   Mr. Arunava Ghosh, Adv.,
                   Mr. Anindya Lahiri, Adv.,
                   Mr. A. Sengupta, Adv.,
                   Ms. Pranati Das, Adv.

                                     ...for the appellants.

                   Mr. Sambuddha Dutta, Adv.,
                   Mr. Chandra Sekhar Banerjee, Adv.,
                   Mr. Shamit Dutta, Adv.

                                     ...for the writ petitioner/respondent no.1

Mr. Siddhartha Banerjee, Adv.

...for the High Court Administration.

This appeal is preferred against a judgment and

order dated March 8, 2021. The appellants were not a

party to the writ petition.

The selfsame order was carried in appeal by the High

Court Administration before the regular Bench headed by

the Hon'ble Justice Subrata Talukdar. The matter was

heard by Their Lordships on December 17, 2021.

Affidavits were invited. The prayer for interim order was

declined. The Court, however, restrained the High Court

Administration from conducting any exercise to fill up the

promotional posts of Deputy Registrars from Assistant

Registrars without taking the leave of the Court.

Since the same order is pending in appeal before

another Division Bench, which is the regular Bench, it

will not be appropriate for us to take up this matter.

Let this matter be listed before the regular Bench on

February 28, 2022.

All parties shall act in terms of the server copies of

this order duly downloaded from the official website of

this Court.

(Kausik Chanda, J.) (Arijit Banerjee, J.)

 
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