Calcutta High Court (Appellete Side)
In Re: Rabindra Nath Basu vs Union Of India & Ors on 12 December, 2018
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
12.12.18
Item No.04
Court No.15
Krishnendu
W.P. No. 24334 (W) of 2018
In re: An application under Article 226 of the Constitution of India filed on 03.12.2018;
And
In re: Rabindra Nath Basu
- Versus -
Union of India & Ors.
Mr. Amit Kumar Pan
Ms. Tanusri Santra
For the Petitioner
Mr. Kaushik Chanda, ld. A.S.G.
Mr. Anirban Dutta
For the Respondents
Mr. Pan, learned advocate appearing for the petitioner submits that during pendency of the present writ petition, the Hon'ble Member (Judicial) - cum- Administrative In-Charge of Railway Claims Tribunal, Kolkata Bench, has withdrawn the ban with immediate effect as imposed upon the petitioner. A letter to that effect issued by the respondent no. 4 on 11th December, 2018, as produced, be kept on record.
In view thereof, no further order is required to be passed in the present writ petition and the same is, accordingly, disposed of.
There shall, however, be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the learned (Tapabrata Chakraborty, J.) 2