Citation : 2022 Latest Caselaw 1570 Cal
Judgement Date : 28 March, 2022
28.03.2022 Item no.1 Ct. No.25 Saswata WPA 2484 of 2018 Eastern Regional Electrical Contractors'Assn (India) & Ors.
-vs-
Union of India & Ors.
Mr. Pratik Dhar, Sr. Adv. Mr. Samir Halder ... for the petitioners
Mr. Sirsanya Bandopadhyay Mr. Subhendu Sengupta ... for the State
Mr. Dhar, learned senior advocate concludes his
argument in reply.
Parties have filed their respective written notes of
argument, which are taken on record.
Hearing concluded. Judgment stands reserved.
(Hiranmay Bhattacharyya, J.)
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