Debasish Roy vs The High Court At Calcutta And Anr
2023 Latest Caselaw 2000 Cal

24.03.2023 KC(1) R.V.W. 49 of 2023 Debasish Roy

-versus-

The High Court at Calcutta and Anr.

With CAN 1 of 2023 With CAN 2 of 2023 In WPA 18345 of 2018

Mr. Debasish Roy...........................Review applicant (In Person) Mr. Joydeep Kar, Sr. Adv., Mr. Siddhartha Banerjee...............For the High Court Administration.

We treat this application as one for implementation of our judgment and order dated 31st January, 2019.

Mr. Joydeep Kar, learned senior advocate appearing for the High Court administration submits that a special leave petition from the said judgment and order has been filed before the Supreme Court. It is still pending. There is no stay of our judgment and order.

We simply adjourn this application till 21st April, 2023.

We would expect a compliance report signifying compliance with our judgment and order to be filed by the administration by that date, of course subject to the result of the special leave petition.

(I.P. MUKERJI, J.)

(AMRITA SINHA, J.)