Dr. Chaitali Roy vs Union Of India & Ors
2022 Latest Caselaw 2803 Cal

2
Court
No. 11   12.05.2022                            FMA 474 of 2021
G.S.Da                                              With
s
                                                CAN 1 of 2021

                                                Dr. Chaitali Roy
                                                      -Vs-
                                              Union of India & Ors.
                      Mr. Soumya Majumdar
                      Mr. Sunil Kumar Gupta
                      Mr. Dipanjan Biswas
                                                   ... for the appellant

                      Mr. Sahasransu Bhattacharyya
                      Mr. Sukanta Chakrabarty
                                                     ... for the respondent nos. 2 and 3

Ms. Chandreyi Alam (Gupta) Ms. Runi Mukherjee Mr. Partha Ghosh ... Union of India

Party/Parties is/are represented in the order of

their name/names as printed above in the cause title.

Heard the submissions of the respective parties

at length.

Hearing stands concluded.

Judgment stands reserved.

Interim order, already granted earlier, stands

extended on the same terms until further orders.

All parties to act on a server copy of this order duly

obtained from the official website of the Hon'ble High

Court, Calcutta.

(Ananda Kumar Mukherjee, J.) (Subrata Talukdar,J.)