Sri Sankar Mandal vs Union Of India & Ors
2022 Latest Caselaw 4689 Cal

01   22.7.2022                         WPA 3225 OF 2016
Sc   Ct. no.22                                 with
                                     I.A. No. CAN 1 OF 2019
                                     (Old NO.CAN 12361 OF 2019)
                                              --------

Sri Sankar Mandal Vs.

Union of India & Ors.

Mr. Achin Kumar Majumder ... For the Petitioner Mr. Ajit Kumar Chaubey ... For the Respondent Nos. 1 to 4./UOI

Mr. Ajit Kumar Chaubey, learned counsel

appearing for the respondent nos. 1 to 4 had concluded

his submissions.

Mr. Achin Kumar Majumder, learned counsel for

the petitioner had commenced his reply.

In course of argument an issue has been cropped

up where parties have relied upon diverse decisions with

divergent views.

Both the learned counsel prayed for an

accommodation to enable them to consider all these

decisions relied upon by the adversaries and make

submissions on those judgments.

On the joint prayers of the parties, the writ petition

shall appear under the heading "For Orders (Old

Matters)" on August 9, 2022.

Since the hearing has proceeded substantially, the

matter shall appear at the top of the list.

(Aniruddha Roy, J.)