Calcutta High Court
Mahendra Jain [Patni vs Union Of India on 13 March, 2014
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
WP No.2469 of 2002
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
MAHENDRA JAIN [PATNI]
Versus
UNION OF INDIA
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 13th March, 2014.
Appearance:
Mr. P. Dwivedi, Adv.
The Court : This writ petition along with others appears to have been disposed of by judgment dated 8th August, 2002, where the writ petition was relegated to the concerned Human Rights Commission for decision in accordance with the provision of the protection of Human Rights Act.
Let the copy of this said order be kept with the record and the matter go out of the list.
(ARINDAM SINHA, J.) B.Pal