Association Of Supervisors vs Union Of India & Ors
2022 Latest Caselaw 6265 Cal

160(M/L).
05-09-2022
 debajyoti
(Ct. no.21)
                               WPA 15361 of 2017

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

                 Mr. Pratik Majumder,
                 Mr. Abul Mullick
                                         ... For the Petitioners.
                 Mrs. Chandreyi Alam
                                         ... For Union of India.
                 Mr. Ranjay De,
                 Mr. Basabjit Banerjee
                                         ... For Respondent Nos.2 to 5.

Mr. Majumder, learned Counsel, appears on behalf of the petitioners and concludes his submission.

Mr. Majumder files his notes of submissions in Court today. Mr. De, learned Counsel, appearing on behalf of respondent nos.2 to 5, also files his notes of submissions in Court today. Such notes of submissions be retained with the records.

Hearing is concluded. Reserved for orders/judgment.

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.)