Sanjay Prakash Bansal & Anr vs The Reserve Bank Of India & Ors
2023 Latest Caselaw 2583 Cal/2

                                IN THE HIGH COURT AT CALCUTTA
                              Constitutional Writ Jurisdiction
                                        ORIGINAL SIDE

                                        WPO/1572/2023
                                SANJAY PRAKASH BANSAL & ANR.
                                              VS
                              THE RESERVE BANK OF INDIA & ORS.
                                            -And-
                                        WPO/1573/2023
                                SANJAY PRAKASH BANSAL & ANR.
                                              VS
                              THE RESERVE BANK OF INDIA & ORS.

              BEFORE:
              The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
              Date: 8th September, 2023.


                                                           Mr. Arijit Bardhan with
                                                      Mr. Avirup Chatterjee, Advs.
                                                                ....for petitioner

                                                           Mr. Shashwat Nayak with
                                                             Mr. Santosh Kr. Ray &
                                                          Ms. Sonal Agarwal, Advs.
                                                     ... for the respondent nos 2-4.

The Court: Learned Counsel for the respondent nos. 2 to 4

challenges the maintainability of the writ petition.

However, learned Counsel submits that he is not equipped

with the judgment in support of his contentions.

Accordingly, the matter is adjourned till September 25,

2023.

(SABYASACHI BHATTACHARYYA, J.)

K. Banerjee A.R. (C.R.)