Union Of India And Ors vs Pramila Devi
2022 Latest Caselaw 3499 Cal

23.06.2022
 KC(26)
                               F.M.A. 178 of 2019
                              Union of India and Ors.
                                     -versus-
                                   Pramila Devi
                                       With
                                  CAN 4 of 2020



             Mr. Rudrajyoti Bhattacharya..............For the appellants.

             Mr. Srijib Chakraborty,
             Mr. Rahul Poddar,
             Mr. Sandip Kumar Dutta...................For the respondent.

Mr. Bhattacharya, learned advocate appearing for

the appellants seeks accommodation.

Mr. Chakraborty, learned advocate appearing for the

respondent prays for early disposal of the appeal,

inasmuch as, the appellants are enjoying an order of stay

and his client is unable to enjoy the benefit of the

impugned judgment and order of the learned single judge.

In those circumstances, upgrade this appeal and the

connected application to the number one position under

the heading "Short Hearing Matters" on 30th June, 2022.

(I.P. MUKERJI, J.)

(BIVAS PATTANAYAK, J.)