(Banty Sarkar vs Union Of India & Ors.)
2023 Latest Caselaw 5550 Cal

    191
23.08.2023
   M/L
 Ct. No. 11
    rrc
                                 FMA 1300 of 2022
                                        with
                                IA No. CAN 1 of 2022
                      (Banty Sarkar Vs. Union of India & Ors.)


                 Mr. Dibyendu Chatterjee
                 Mr. Rahul Deb Goenka
                 Mr. Mainak Singha Barma
                                      ..... For the appellant

                 Ms. Susmita Saha Dutta
                                      ..... For the respondents

The present appeal has been preferred challenging

the judgment dated 17th August, 2022 passed in a writ

petition being WPA 14652 of 2021.

Upon hearing the learned advocates appearing for the

respective parties and considering the materials on

record, we find that 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 2022 and the same is,

accordingly, disposed of.

We have been informed that the writ petition was

decided upon affidavits and the pleadings and

documents are already on record and as such dispensing

with the formalities, the appeal is treated as ready for

final hearing.

List the matter under the heading 'Central Tribunal

(Hearing)' in the combined monthly list of September,

2023.

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