Calcutta High Court
Barik Biswas vs Union Of India & Ors on 10 July, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
WP 1011/2016
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
BARIK BISWAS
Versus
UNION OF INDIA & ORS
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 10th July, 2017.
Mr.F.M. Rasack, Sr. Adv.,
Mr.Saumya Majumder, Adv.,
Mr.Ravi Dubey, Adv.,
for the petitioner.
Mr.Kaushik Chanda, A.S.G.,
Mr.Siddhartha Lahiri, Adv., for the UOI.
Mr.Somnath Ganguli,
Mr.Bhaskar Prasad Banerjee, Adv., for
the respondent.
The Court : The learned Senior Advocate for the petitioner submits that, the issues involved in the writ petition were considered in another matter and such writ petition was disposed of. An appeal is pending against such judgment and order. He submits that, in the fitness of things, the present writ petition should be taken up after disposal of the appeal.
The respondents are represented.
In such circumstances, list this writ petition in the Monthly List of September, 2017.
(DEBANGSU BASAK, J.) sd/