Dipak Kumar Dutta vs Union Of India & Ors
2023 Latest Caselaw 5640 Cal

   Ct. 36
Item No.01
28.08.2023
 (Suvendu)

                               WPA 9996 of 2019
                                (Assigned)

                             Dipak Kumar Dutta
                                    Vs.
                             Union of India & Ors.



                    Mr. Souvik Nandy
                    Mr. Susanta Kumar Gangopadhyay
                    Mr. Arun Kumar Chakraborty
                    Ms. Subhasree Banerjee
                    Mr. Amit Das
                                       ..........for the petitioner

                    Mr. Amit Kumar Roy
                                    .....for the respondent

No.2

There is a complete dissimilarity in the CCS (CCA) Rules, 1965 as included by learned counsel appearing for the petitioners and the respondents as part of their notes. The Clause which the petitioner wants to rely on cannot be found in the respondent's version of the Rules.

Counsel appearing for the petitioner says that counsel has found this Clause from the book whereas the Rule which is part of the respondent's note does not have the said clause at all.

Counsel are hence directed to file one version of the CCS (CCA) Rules, 1965 along with Government Orders for the use of the Court in relation to the judgment which is to be delivered.

List this matter on 13th September, 2023.

(Moushumi Bhattacharya, J.)