Calcutta High Court (Appellete Side)
Gopinath Rout vs Union Of India & Ors on 17 August, 2022
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
M/L
328
17.08.2022
adeb
WPA 9593 of 2020
Gopinath Rout
Vs.
Union of India & Ors.
Mr. Achin Kumar Majumder
...for the petitioner
Mr. Subrata Santra
...for the UOI
The writ petition is taken up for consideration in
presence of the learned advocates representing the petitioner
and Railway Protection Force being the principal respondent.
At the outset, Mr. Achin Kumar Majumder, learned advocate appearing for the petitioner has submitted that the issue involved in this writ petition is covered by the order passed by this Court on 16th August, 2022 on another writ petition being WPA 6976 of 2020.
However, Mr. Subrata Santra, learned advocate has prayed for accommodation since he is not ready with the matter.
In order to enable the learned advocate representing the respondents to come prepared hearing of this matter stands adjourned till 31st August, 2022 when it will appear under the heading "Hearing" as fixed matter.
(Saugata Bhattacharyya, J.)