Shri Rajat Kumar Varshney vs Central Bank Of India And Ors
2024 Latest Caselaw 4850 Cal

Calcutta High Court (Appellete Side)

Shri Rajat Kumar Varshney vs Central Bank Of India And Ors on 19 September, 2024

Author: Debangsu Basak

Bench: Debangsu Basak

                     Dd   185-186 19.09.2024
                          ML
                                                           FMA/327/2024
                                                                With
                                                         IA NO: CAN/2/2023

                                                  SHRI RAJAT KUMAR VARSHNEY
                                                               VS.
                                                CENTRAL BANK OF INDIA AND ORS.
                                                              with
                                                         FMA/328/2024
                                                              With
                                                       IA NO: CAN/1/2023

                                                CENTRAL BANK OF INDIA AND ORS.
                                                              VS.
                                                  SHRI RAJAT KUMAR VARSHNEY

                                           Mr. Indranil Chakraborty,
                                           Mr. Apurba Ghosh,
                                           Mr. Vaskar Paul, Advocates
                                             ... ... For the Appellant in FMA/327/2024

                                               1.

Two appeals are taken up for analogous consideration as they emanate out of the same impugned judgment and order of the learned Single Judge.

2. Appellant in FMA 327 of 2024 is at the behest of the employee. Such appellant is represented.

3. It would be appropriate to request such appellant to prepare informal paper book incorporating all papers used before the learned Single Judge.

4. List both the appeals in the monthly list of November, 2024 by which time, the informal paper books be filed.

5. Learned advocate appearing for the employee appellant is requested to inform the employer as to this order.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)

Signed By :

DEBABRATA DAS High Court of Calcutta 20 th of September 2024 12:36:22 PM