Calcutta High Court (Appellete Side)
Buddhadev Senapati And Others vs Union Of India And Others on 10 May, 2023
Author: Harish Tandon
Bench: Harish Tandon
05 10.05. IN THE HIGH COURT AT CALCUTTA
2023 Constitutional Writ Jurisdiction
Appellate Side.
Ct. No. 04
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Ab WP.CT 88 of 2023 Buddhadev Senapati and others Vs. Union of India and others.
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Mr. Surojit Samanta, Mr. Bharat Bhusan.
... for the petitioners.
Mr. Subrata Santra, learned Advocate appearing on behalf of the Union of India, submits that Mr. Souvik Nandy, learned Advocate, is appearing as his senior in the instant writ petition and unable to proceed in his absence. It is further submitted that the copy of the writ petition was handed over to him as well as upon Mr. Nandy yesterday and, therefore, they need to peruse the petition and to take necessary instruction in this regard.
In view of the above, let this writ petition be listed tomorrow i.e. on 11th May 2023 in the supplementary list to be taken up at the first sitting of the Court.
(Harish Tandon, J.) (Prasenjit Biswas, J.) 2