Union Of India vs Dr. Aminul Islam Khan And Ors
2024 Latest Caselaw 2471 Cal/2

Calcutta High Court

Union Of India vs Dr. Aminul Islam Khan And Ors on 1 August, 2024

Author: Debangsu Basak

Bench: Debangsu Basak

OD -2 & 3


                   IN THE HIGH COURT AT CALCUTTA
                       Civil Appellate Jurisdiction
                            ORIGINAL SIDE

                                APO/105/2021
                                     with
                                WPO/126/2016
                               IA No.GA/1/2021

                                      UNION OF INDIA.
                                          -Versus-
                                      DR. AMINUL ISLAM KHAN AND ORS.

                                 APO/64/2021
                               IA No.GA/1/2021

                                      THE BOARD OF TRUSTEES FOR THE
                                      PORT OF KOLKATA AND ANR.
                                             -Versus-
                                      DR. AMINUL ISLAM KHAN AND ORS.

BEFORE :
THE HON'BLE JUSTICE DEBANGSU BASAK
             And
THE HON'BLE JUSTICE MD. SHABBAR RASHIDI
Date : 1st August, 2024.
                                                                          Appearance :
                                                                    Mr. D. N. Ray, Adv.
                                                     Mr. Sunil Kumar Singhania, Adv.
                                                              ...for the Union of India.

                                                 Mr. Shakti Nath Mukherjee, Sr. Adv.
                                                           Mr. Soumya Majumdar, Adv.
                                                             Mr. Mainak Ganguly, Adv.
                                                   ..for the respondent/writ petitioner.

Mr. Abhrajit Mitra, Sr. Adv.

Mr. Somnath Bose, Adv.

Mr. Sourav Ghosh, Adv.

Mr. Snehashis Sen, Adv.

..for the KoPT.

The Court : Two appeals are heard analogously as them emanate out of

the same judgment and order.

Heard learned advocate appearing for the Union of India. Written notes

of argument submitted on behalf of the Union of India be taken on record.

Shyama Prasad Mookerji Port Trust filed a separate appeal being

APO/64/2021. Heard learned senior advocate appearing for the Port Trust.

Heard learned senior advocate appearing for the writ petitioner. Written

notes of argument submitted on behalf of the writ petitioner, filed in Court be

taken on record.

Hearing concluded. Judgment reserved.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.