Calcutta High Court (Appellete Side)
Ramkrishna Moni vs Union Of India & Ors on 28 November, 2016
Author: Arindam Sinha
Bench: Arindam Sinha
1 28.11.2016 11 RP Ct.1 MAT 1934 of 2016 Ramkrishna Moni vs. Union of India & Ors.
+ CAN 10924 of 2016 Mr. Jishnu Saha .... For the Appellant Mrs. Sima Sengupta .... For the UOI We find no reason to interfere with the order in appeal.
The appeal and the connected application are, thus, dismissed.
However, the learned trial Court is requested to give some precedence to the matter.
Urgent Photostat certified copy of this order, if applied for, be delivered to the learned Advocates for the parties, upon compliance of all formalities.
(GIRISH CHANDRA GUPTA, Chief Justice) (ARINDAM SINHA, J.) 2