Association Of Supervisors vs Union Of India & Ors
2022 Latest Caselaw 7502 Cal

11.11.2022           IN THE HIGH COURT AT CALCUTTA
  DL-68            CONSTITUTIONAL WRIT JURISDICTION
   (PP)                   APPELLATE SIDE
  Ct.21
                          WPA 15361 of 2017

             Association of Supervisors, GRSE Ltd. (WB) & Anr.
                                Vs.
                        Union of India & Ors.

                   Mr. Pratik Majumder,
                   Mr. A. Mullick
                                              ....for the petitioners.
                   Mr. Ranjay De,
                   Mr. Basabjit Banerjee
                                  ....for the respondent nos.2 to 5.

By an order dated September 13, 2022, a

supplementary affidavit was permitted to be filed by

the writ petitioners bringing the necessary documents

on record.

Mr. Majumder, learned counsel, appearing on

behalf of the petitioners fairly submits that no such

report could be found and, therefore, supplementary

affidavit as permitted to be filed by this Court could

not be affirmed.

Mr. De, learned counsel, appears on behalf of

the respondent nos. 2 to 5.

The matter is now reserved for judgment/final

orders.

All parties shall act on the server copies of this

order duly downloaded from the official website of

this Hon'ble Court.

(Lapita Banerji, J.)