Pulak Baran Chakraborty vs The Union Of India & Ors
2023 Latest Caselaw 4509 Cal

26.07.2023 IN THE HIGH COURT AT CALCUTTA DL-4 CONSTITUTIONAL WRIT JURISDICTION (PP) APPELLATE SIDE

WPA 22675 of 2022

Pulak Baran Chakraborty Vs.

The Union of India & Ors.

Mr. Uttiya Ray, Mr. Arnab Mandal ....for the petitioner. Mr. Manik Das ....for ECL.

Ms. Sumita Sarkar ....for Union of India.

Heard the learned counsel for the parties.

Mr. Ray, learned counsel appearing on behalf of

the petitioner hands over written notes of argument in

Court today. Such written notes of argument are

retained with the records.

Reserved for 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.)