Pradip Kumar Debnath vs Union Of India & Ors
2022 Latest Caselaw 4687 Cal

02     22.07.2022
tbsr   Ct. 39

                                      WPA 15848 of 2011
                                        CAN 1 of 2022

                                     Pradip Kumar Debnath
                                               Vs.
                                      Union of India & Ors.

                          Mr. Arijit Majumdar
                                        ....for the U.O.I

At the time of writing the judgment, this Court

found that certain clarifications were required to be

sought from the learned counsels appearing on behalf

of the parties. That is why the matter was brought in

the list under the heading "To Be Mentioned".

Although the Union of India is represented, no

one appears on behalf of the petitioner.

Let this matter come up under the heading "To

Be Mentioned" on Wednesday, i.e. on 27.07.2022.

Learned counsel for the Union of India is

requested to communicate a gist of this order to the

learned advocate on record of the petitioner.

Urgent photostat certified copies of this order

may be delivered to the learned Advocates for the

parties, if applied for, upon compliance of all

formalities.

(Jay Sengupta, J.)