Calcutta High Court
Sohanlal Saraf(Retd.Judge Of High ... vs Union Of India on 21 August, 2008
Author: Indira Banerjee
Bench: Indira Banerjee
WP No. 105 of 2003
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SOHANLAL SARAF(RETD.JUDGE OF HIGH COURT) ....Petitioner
Versus
UNION OF INDIA ....Respondent
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE Date : 21st August, 2008.
The Court :- The writ application has been assigned to this Bench. Pursuant to the order of this Court notice was given to the advocate-on-record for the State of West Bengal. No one has, however, appeared on behalf of the State of West Bengal though the matter has been heard on two successive dates. Having regard to the importance of the matter the learned Advocate General is requested to assist this Court in the matter. The petitioner shall communicate this order to the learned Advocate General. Matter is adjourned till Thursday next. All parties shall act on a signed xerox copy of this order on the usual undertakings.
(INDIRA BANERJEE, J.) sksr.