Calcutta High Court (Appellete Side)
Gopal Chandra Khamari & Anr vs Union Of India And Others on 9 September, 2021
Author: Rajesh Bindal
Bench: Rajesh Bindal
Item No.49
IN THE HIGH COURT AT CALCUTTA
(Appellate Side)
CONSTITUTIONAL WRIT JURISDICTION
WPA 18551 of 2017
Date of decision:-09.09.2021
Gopal Chandra Khamari & Anr.
...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. Subhasis Chakraborty, Advocate (Present in Court),
Mr. Arindam Das, Advocate (Through VC),
Mr. Biswajit Sarkar,
Ms. Rumeli Sarkar,
Mr. Amit Chowdhury and
Ms. Sushmita Kumari Singh, Advocates (Present in Court),
..for the Petitioners.
Mr. D.K.Kundu with
Mr. Arjun Basu, Advocates (Present in Court),
..for RBI.
M/s. Amitesh Banerjee,
Tulshidas Roy and
Tarak Karan, Advocates (Through VC)
..for the State.
ORDER
WPA 18551 of 2017
1. This present petition is disposed of in terms of the details reasons recorded in a separate order passed today in WPA 14592 of 2017 titled as Gurupada Samanta Vs. Union of India and Ors.
(Rajesh Bindal) Chief Justice (Acting) (Rajarshi Bharadwaj) Judge Kolkata 09.09.2021
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