Calcutta High Court (Appellete Side)
Dr. Anandamoy Ghosh vs Union Of India & Others on 19 March, 2014
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
29 19.03.14
rpan Ct. No.17 W.P.C.T. 49 of 2012 In Re: an application for
appropriate order, being CAN No.11819 of 2013, filed on 5th December,
2013.
and
In the matter of: Dr. Anandamoy Ghosh
Vs.
Union of India & Others
Mr. Ayon Banerjee
Ms. Debasree Dhamali
... for the Applicant
Mr. Asim Kuamr Datta
... for the Respondent Nos. 1 & 2
Mr. Arun Kanti Chattopadhyay ... for the Respondent Nos. 3, 4 & 5 The application has been filed for certain reliefs including that the writ petition should be heard expeditiously. It is not possible to hear the petition immediately as matters pertaining to earlier years are pending for final disposal.
As regards prayer (a) that can be considered at the hearing of the petition.
The application, being CAN No.11819 of 2013, is dismissed.
(Nishita Mhatre, J.) (Tapash Mookherjee, J.)