Calcutta High Court (Appellete Side)
(Abdul Karim vs Union Of India & Ors.) on 2 November, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1
98
02.11.2016
rrc W. P. 23792 (W) of 2016 (Abdul Karim Vs. Union of India & Ors.) Mr. Ayan Banerjee Mr. Arindam Das Ms. Debasree Dhamali Mr. Biswajit Sarkar ......For the petitioner Mr. Ganesh Chandra Panda ......For the U.O.I. Mr. Sakya Sen Mr. Tapas Ballav Mondal ......For the State Subject matter of this writ petition relates to Group - II. This Court has no determination to hear this writ petition. Owing to want of determination, this writ petition stands released from the list with liberty to the petitioner to move the appropriate bench. Liberty is also granted to the petitioner to effect necessary correction in the presentation form as well as proforma page of the petition.
( Dipankar Datta, J. )