Calcutta High Court (Appellete Side)
(Dismissed As Infructuous) vs Union Of India & Ors on 3 August, 2018
Author: Amrita Sinha
Bench: Amrita Sinha
1 03.08.2018
WP 6904 (W) of 2009 Court No. 24 Item No. SL - 82 snandy Abu Taher Laskar (Dismissed as Infructuous) Vs. Union of India & Ors.
Mr. Kallol Basu, Senior Advocate Ms. Munmun Tiwari, Advocate ......for the Petitioner Mr. Aurobindo Sen, Advocate Mr. Apurba Ghosh, Advocate ......for the Union of India It has been submitted by the petitioner that during the pendency of the writ-petition, the appellate authority passed an order in the matter.
In view of the above, this writ-petition has become infructuous and the same stands dismissed.
Liberty is given to the petitioner to challenge the order of the appellate authority, if so advised.
(Amrita Sinha, J.)