Sri Rabi Shankar Das vs Union Of India And Ors
2025 Latest Caselaw 1657 Cal/2

Calcutta High Court

Sri Rabi Shankar Das vs Union Of India And Ors on 22 May, 2025

OD-5
                                    WPO/567/2024

                        IN THE HIGH COURT AT CALCUTTA
                           Constitutional Writ Jurisdiction
                                  ORIGINAL SIDE


                                          SRI RABI SHANKAR DAS.

                                                   -VERSUS-

                                          UNION OF INDIA AND ORS.

       BEFORE:
       The Hon'ble JUSTICE SHAMPA DUTT (PAUL)
       Date : 22nd May, 2025.

                                                                              Appearance:
                                                         Mr. Supriyo Chattopadhyay, Adv.
                                                            Ms. Debarshi Chatterjee, Adv.
                                                                     .... for the petitioner.

                                                              Mr. Shiv Mandal Singh, Adv.
                                                                ,,for the respondent/Bank.

Mr. Imran Siddiqui, Adv.

Mr. Amal Kumar Dutta, Adv.

...for the UoI.

The Court: On hearing learned counsel for the parties, let the matter be

fixed for further hearing and necessary orders on 19 th June, 2025. Parties are at

liberty to come with their short notes along with judgments to be relied upon.

(SHAMPA DUTT (PAUL), J.)

A/s.