Calcutta High Court (Appellete Side)
Union Of India & Others vs Shibram Sarkar on 10 May, 2016
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
7 W.P.C.T. No. 38 of 2016
Union of India & Others
Vs.
Shibram Sarkar
Mr. L. K. Chatterjee
Ms. Tanusri Chanda ... for the Petitioners.
Mr. S. K. Dutta
Mr. Barun Chatterjee .... for the Respondent.
An arguable case has been made out by the Petitioners. Hence, the petition is admitted.
Heard the learned Counsel as regards interim relief. The impugned order dated 23rd April, 2015 passed by the Central Administrative Tribunal, Calcutta Bench in O.A. No.708 of 2013 is stayed during the pendency of the petition.
Photostat certified copy of this order, if applied for, be supplied to the parties, upon compliance of all requisite formalities as expeditiously as possible.
(Nishita Mhatre, J.) (Rakesh Tiwari, J.)