Dr. Sunirmal Sarkar vs Union Of India & Ors
2023 Latest Caselaw 635 Cal

     19.01.2023
01   Ct. No.11
      Sws.M
                                       FMA 4516 of 2014
                                             with
                                     IA No. CAN 1 of 2014
                                  (Old No. CAN 8550 of 2014)
                                 CAN 2 of 2020 , CAN 3 of 2020


                                     Dr. Sunirmal Sarkar
                                             vs.
                                    Union of India & Ors.

                         Mr. Sayan Sinha
                                        ....for the Appellant

                         Mr. Kumar Jyoti Tiwari
                         Ms. Arpita Chatterjee
                         Mr. T.J. Tewari
                                          .......for the Respondents

Party/parties is/are represented in the order of

their name/names as printed above in the cause-title.

Parties have concluded their submissions.

The respondents have filed their Written Notes,

which is on record.

Today, Written Notes is filed on behalf of the

appellant and the same is taken on record.

Since the hearing now stands effectively

concluded, the matter stands posted next for Judgment.

All parties shall act in terms of the copy of the

order downloaded from the official website of this Court.

(Aniruddha Roy, J.) (Subrata Talukdar, J.)