Calcutta High Court (Appellete Side)
Arup Ranjan Ghosh & Ors vs Union Of India And Others on 12 August, 2021
Author: Rajesh Bindal
Bench: Rajesh Bindal
Item No.47
IN THE HIGH COURT AT CALCUTTA
(Appellate Side)
CONSTITUTIONAL WRIT JURISDICTION
WPA 5913 of 2017
Date of decision:-12.08.2021
Arup Ranjan Ghosh & Ors.
...Petitioners
-versus-
Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING)
HON'BLE MR. JUSTICE RAJARSHI BHARADWAJ
Present:- Mr. Subhasish Chakraborty,
Mr. Arindam Das and
Ms. Rumeli Sarkar, Advocates (Present in Court)
..for the Petitioners.
M/s. Prasanta Kumar Dutt,
Susanta Kumar Dutt and
Syamantak Banerjee, Advocates (Through VC)
..for SEBI.
Mr. Arup Bhattacharyya, Advocate (Through VC)
..for the Company.
M/s. Amitesh Banerjee with
Tulshidas Roy, Advocates (Through VC)
..for the State.
Mr. Sumitra Das, Advocate (Present in Court)
..for CBI.
ORDER
2 WPA 5913 of 2017
1. This present petition is disposed of in terms of the details reasons recorded in a separate order passed today in WPA 11372 of 2018 titled as Kaberi Sur Vs. Union of India and Ors.
(Rajesh Bindal) Chief Justice (Acting) (Rajarshi Bharadwaj) Judge Kolkata 12.08.2021
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