Ram Dayal Rai vs Union Of India & Others
2023 Latest Caselaw 5076 Cal

16.08.2023
 rpan/A175


                            MAT 356 of 2020
                                      +
                   IA No.: CAN 1 of 2020 (Old No.: CAN 2445 of 2020)
                              Ram Dayal Rai
                                  - Versus -
                           Union of India & Others

                   Mr. Achin Kumar Majumder,
                   Ms. Ananya Adhikary
                               ... for the Appellant.

                   Mr. Kumar Jyoti Tiwari,
                   Mr. Santosh Kumar Pandey
                               ... for the UoI/Respondents.

The present appeal has been preferred challenging

the judgment dated 16th January, 2020 passed by the

learned single Judge in the writ petition, being W. P.

No.29124 (W) of 2014.

Heard the learned advocates appearing for the

respective parties.

There is no scope for issuance of any interim order

in the present appeal. In view thereof, no order is

required to be passed in the stay application, being IA

No.: CAN 1 of 2020 (Old No.: CAN 2445 of 2020) and the

same is, accordingly, disposed of.

The appellant is directed to prepare paper books

incorporating the pleadings exchanged by the parties in

the writ petition together with translated copies of the

documents pertaining to the disciplinary proceedings.

Let such paper books be filed and served upon the

learned advocate appearing for the respondents, within

four weeks from date.

List the appeal for final hearing in the combined

monthly list of October, 2023.

(Partha Sarathi Chatterjee, J.) (Tapabrata Chakraborty, J.)