Sumana Bhowmick vs The Union Of India And Ors
2022 Latest Caselaw 2689 Cal/2

ODSL-1
                                 ORDER SHEET

                                WPO/177/2019
                                    With
                               WPA/11842/2019

                     IN THE HIGH COURT AT CALCUTTA
                       Constitutional Writ Jurisdiction
                              ORIGINAL SIDE

                             SUMANA BHOWMICK
                                     VS
                         THE UNION OF INDIA AND ORS.

     BEFORE:
     The Hon'ble JUSTICE LAPITA BANERJI

Date: November 4, 2022.

Appearance:

Mr. Debashis Banerjee, Adv.

Mr. Shuvanil Chakraborty, Adv.

Ms. Sonal Shah, Adv.

The Court: Hearing of this matter was concluded before this

Bench. Neither of the parties mentioned before this Court that

WPO/177/2019 along with WPA/11842(W)/2019 was made heard-in-part

by a co-ordinate Bench of this Hon'ble Court vide order dated February 25,

2021.

After the hearing of this matter was concluded before this Bench it

transpired that the said matter was heard in part by another co-ordinate

Bench.

In the circumstances, the order recording the judgment being

reserved is set aside and the matter is released from this Court for the

parties to take appropriate steps in the matter.

All parties are to act on a server copy of this order downloaded

from the official website of this Hon'ble Court.

(LAPITA BANERJI, J.) RS