Mrs. Akansha Agarwal vs Union Of India & Ors
2025 Latest Caselaw 132 Cal/2

Calcutta High Court

Mrs. Akansha Agarwal vs Union Of India & Ors on 7 May, 2025

Author: Amrita Sinha

Bench: Amrita Sinha

OD-2                                  ORDER SHEET
                                    RVWO/15/2025
                             IA NO: GA/1/2025, GA/2/2025
                                      Arising out of
                                    WPO/1202/2023
                           IN THE HIGH COURT AT CALCUTTA
                             Constitutional Writ Jurisdiction
                                     ORIGINAL SIDE



                                  MRS. AKANSHA AGARWAL
                                         VS.
                                  UNION OF INDIA & ORS.

     BEFORE:
     The Hon'ble JUSTICE AMRITA SINHA
     Date : 7th May, 2025.
                                                              Appearance:
                                                       Mr. Soumava Mukherjee, Adv.
                                                                   ...for the Applicant.

                                                        Mr. Debrup Bhattacharjee, Adv.
                                                        Mr. Ritesh Kumar Ganguly, Adv.
                                                             ...for the Respondent No.2.

1. The writ petitioner has filed an application for review of the judgment

delivered by this Court on 4th March, 2025.

2. There is a delay of twenty days in filing the application for review.

3. After hearing the submissions made on behalf of both the parties, the delay

in preferring the application for review is condoned.

4. Accordingly, application being GA/1/2025 stands disposed of.

5. The review applicant has also filed an application for stay.

6. The respondents may file an affidavit to the same by 13 th June, 2025. Reply

thereto, if any, be filed by 24th June, 2025.

7. List the review petition along with the stay application being GA/2/2025 on

26th June, 2025.

8. Affidavit of service filed in Court today is taken on record.

9. Urgent photostat certificate copy of this order, if applied for, be supplied to

the parties upon compliance of all legal formalities.

(AMRITA SINHA, J.)

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