Calcutta High Court (Appellete Side)
Suman Mondal vs The Union Of India & Ors on 28 January, 2021
Author: Arijit Banerjee
Bench: Arijit Banerjee
28.01.2021
Item no. 103
Aloke (Through Video Conference)
Ct. no.07
WPA 10321 of 2020
Suman Mondal
Versus
The Union of India & Ors.
Mr. Pradip Kr. Das
... for the respondent no. 1
Mr. U.S. Menon Mr. Abhirup Chakraborty ... for the respondent no. 2 Report filed on behalf of the Union of India as well as affidavit-in-opposition filed on behalf of the respondent no. 2 being the Director, National Test Agency, be kept with the record.
It is submitted that the petitioner did not appear on the last three occasions when the matter was called on.
Today also the petitioner is absent. Both learned counsel for the Union of India and for the National Test Agency submitted with reference to the report and affidavit filed by them that the petitioner has committed serious forgery. I will consider that on the next occasion whether the petitioner is present or not. I also make it clear that if on the next 2 occasion the petitioner is not represented, the matter is likely to be decided ex parte by passing appropriate orders, including if thought fit, directing the police to conduct enquiry into the allegations of forgery made against the petitioner. Learned advocate-on-record for the respondent no. 2 is requested to communicate this order to the petitioner and/or his learned advocate through e- mail or through such other mode as may be convenient.
List the matter on 02.02.2021.
(Arijit Banerjee, J.)