Citation : 2022 Latest Caselaw 1312 Cal
Judgement Date : 17 March, 2022
Ct. 05 Item No.19 17.03.2022
(suvendu)
WPA 10668 of 2021
[Via Video Conference]
Radhey Shyam Pandey Vs.
Union of India & Ors.
Mr. Saptarshi Roy Ms. Kakali Das Chakraborty .......for the petitioner
Mr. Shankar Ranjan Sen .........for the Railways
Learned counsel appearing for the parties
indicated their short points.
Reserved for judgment.
The interim order, which is till 21 st March,
2022, is extended till disposal of the matter.
(Moushumi Bhattacharya, J.)
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