Kavita Jaiswal vs Designated Committee
2022 Latest Caselaw 4846 Cal

28.07.2022
    UL/SL
ns/pg Ct.16
                                    MAT 1111 of 2022
                                           With
                                  I.A. No.CAN 1 of 2022


                                   Kavita Jaiswal.
                                        Vs.
                       Designated Committee, Kolkata North
                              Commissionerate & Ors.



               Mr. Akshat Agarwal             .... for the appellant.


               Mr. Uday Sankar Bhattacharya,
               Mr. Sukalpa Seal
                                    ... for the respondents.

This matter has been listed under the

caption "To Be Mentioned".

It is pointed out that in pages 4 and 5 of

the judgment and order dated 26 th July, 2022, the

benefit of status quo which the appellant had been

enjoying pending writ petition was directed to be

continued. However, noting the submissions made by

the learned Senior Standing Counsel for the

respondents, the order was restricted.

The learned advocate appearing for the

appellant requested that the order may be suitably

clarified so that the interim protection continues till

the writ petition is taken up by the Learned Single

Bench.

In the light of the above, the last paragraph

of the judgment and order dated 26 th July, 2022 is

modified as hereunder.

Since the appellant had the benefit of order

of status quo pending writ petition, the respondent

authorities are directed not to take any coercive

action against the appellant till the writ petition is

taken up for hearing by the learned Single Bench.

We give liberty to the learned Advocate

appearing for the appellant to mention before the

appropriate learned Single Bench for early listing of

the writ petition.

This order shall form part of the judgment

and order dated 26th July, 2022.

(T. S. Sivagnanam, J.)

(Bivas Pattanayak, J.)