Sumana Bhowmick vs The Union Of India And Ors
2022 Latest Caselaw 2830 Cal/2

OD 15



                    IN THE HIGH COURT AT CALCUTTA
                   CONSTITUTIONAL WRIT JURISDICTION
                             ORIGINAL SIDE

                                 WPO/177/2019
                                     WITH
                                WPA/11842/2019

                               SUMANA BHOWMICK
                                      VS
                         THE UNION OF INDIA AND ORS.

  BEFORE:
  The Hon'ble Justice SABYASACHI BHATTACHARYYA
  Date : 22nd November, 2022.

                                                                APPEARANCE:
                                                    Mr. Debashis Banerjee,Adv.
                                                 Mr. Shuvanil Chakraborty,Adv.
                                                           ....for the petitioner.

                                                           Ms. Sonal Shah,Adv.
                                                       Mr. Kushagra Shah,Adv.
                                                        ...for respondent no. 3

The Court :- When the matter is called on for hearing, it transpires from

the order sheet that the same had been heard at length and the hearing had

been concluded before the Hon'ble Justice Lapita Banerji, a Co-ordinate Bench.

At that juncture, it was apparently discovered that the matter was

initially marked as "heard in part" by this Bench, for which, even after conclusion of the hearing, the said learned Bench released the matter for being

heard by this Bench.

However, since the matter was heard in part by this Bench long back

and, for the ends of propriety and justice, it would only be suitable if the same

reaches its logical conclusion before the Bench where it was heard

conclusively, the matter is released from my list with liberty to the parties to

seek an assignment before the Bench of the Hon'ble Justice Lapita Banerji,

which concluded hearing in the matter.

Let the 'heard in part" marking by this Bench be treated as cancelled.

The Hon'ble the Chief Justice is requested to consider whether the matter

ought to be assigned to the single Bench of the Hon'ble Justice Lapita Banerji

for conclusion of hearing and passing judgment.

(SABYASACHI BHATTACHARYYA, J.)

s.chandra