Dr. Sanjit Kumar Saha vs Board Of Trustees For Syama Prasad ...
2022 Latest Caselaw 2391 Cal/2

OD-6
                                  ORDER SHEET

                                  WPO/533/2021

                       IN THE HIGH COURT AT CALCUTTA
                         Constitutional Writ Jurisdiction
                                ORIGINAL SIDE

                   DR. SANJIT KUMAR SAHA
                            -VS-
BOARD OF TRUSTEES FOR SYAMA PRASAD MOOKERJEE PORT KOLKATA
                          AND ANR


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: September 9, 2022.
                                                                       Appearance:
                                                        Mr. Soumya Majumdar, Adv.
                                                           Ms. Sanjukta Dutta, Adv.
                                                                 ...for the petitioner

                                                          Mr. Subhankar Nag, Adv.
                                                            Mr. Snehashis Sen, Adv.
                                                        Mr. Abhishek Banerjee, Adv.
                                                                ...for the respondent

The Court : Hearing of this matter was completed and the

judgment was reserved. However, prior to the judgment could be

delivered, there had been certain subsequent development which was

brought to the notice of the Court and as such, the matter was brought

into the list for hearing on the limited scope of the subsequent events.

The parties have argued at length on the subsequent events prior

to the change in the determination. Considering that it was already

reserved for judgment, the matter will be retained in the list of this Bench

with the consent of the parties given through their respective advocates.

Let this matter appear in the list on 22nd November, 2022.

(ARINDAM MUKHERJEE, J.)

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