The Constitution Bench of the Calcutta High Court, has further extended the validity of Interim Orders till 20.07.2021.
The Constitution Bench comprises of Chief Justice (Acting) Rajesh Bindal, Justice I.P. Mukerji, Justice Harish Tandon, Justice Soumen Sen and Justice Subrata Talukdar observes that “In view of the extension of lockdown by the Government of West Bengal till July 15, 2021, we extend the interim orders passed in this Writ Petition till July 20, 2021.”
The Bench further directs the Registry that this order should be published on the official website of this Court and also be communicated to the Courts subordinate to this Court and all Tribunals; learned Advocate General; learned Additional Solicitor General; and the Presidents and Secretaries of the three wings of the Bar in this Court with a request to circulate the same among lawyers, litigants and other interested.
The Court has listed the matter on 16.07.2021 for next hearing.
Read order-
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