Calcutta High Court (Appellete Side)
Mahavir Singh And Another vs Union Of India And Others on 16 September, 2021
Author: Rajesh Bindal
Bench: Rajesh Bindal
Item
No.35
IN THE HIGH COURT AT CALCUTTA
(Appellate Side)
CONSTITUTIONAL WRIT JURISDICTION
WPA 10794 of 2018
Date of decision:-16.09.2021
Mahavir Singh and another.
...Petitioners
-versus-
Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING)
HON'BLE MR. JUSTICE RAJARSHI BHARADWAJ
Present:- Mr. Bikash Ranjan Bhattacharyya, Sr. Adv.
Mr. Subhasis Chakraborty,
Mr. Arindam Das,
Ms. Sushmita Kumari Singh, Advocates
....for the petitioners
Mr. Y.J.Dastoor, Ld. ASG
Mr. Phiroze Edulji,
Ms. Amrita Pandey, Advocates
... for the UOI
Mr. Prasanta Kr. Dutt,
Mr. Susanta Kr. Dutt,
Mr. Syamantak Banerjee, Advocates
... for the SEBI
Mr. Shyamal Sarkar, Sr. Adv
Mr. Arindam Chandra
Mr. Atish Ghosh
Ms. Eliza Seth, Advocates
... for respondent Nos. 31 & 32
2 WPA 10794 of 2018
ORDER
1. This present petition is disposed of in terms of the detailed reasons recorded in a separate order passed today in WPA 10562 of 2018 titled as Bakul Giri and others vs. Union of India and others.
(Rajesh Bindal) Chief Justice (Acting) (Rajarshi Bharadwaj) Judge Kolkata 16.09.2021
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