In Re: The Court On Its Own Motion vs Registrar General on 20 December, 2019

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Calcutta High Court (Appellete Side)

In Re: The Court On Its Own Motion vs Registrar General on 20 December, 2019

Bench: Arijit Banerjee

                                               1


20.12.2019
serial no. 4
AB/ S DE                              WP 9313 (W) of 2019
                                             +
                                       CAN 9951 of 2019
                                             +
                                       CAN 9952 of 2019


               In re: The Court on its own Motion
                                And
               Registrar General, Calcutta High Court & Ors.

               Mr. S. K. Kapoor, Sr. Advocate,
               Mr. L. K. Gupta, Sr. Advocate,
               Mr. Saptangshu Basu, Sr. Advocate,
               Mr. Ajay Chatterjee, Sr. Advocate,
               Mr. Subir Sanyal
               Mr. Subhasish Chakraborty
               Mr. Aniruddha Chatterjee,
               Mr. Arindam Ganguly,
               Mr. Imtiaz Ahamed,
               Mr. A. Sarkar,
               Mr. Subhojit Bal,
               Mr. Sumit Chowdhury,
               Mr. Shamim Ahammed
               Mr. Achin Jana
               Mr. Ashoke Das,
               Mr. Ratul Biswas,
               Mr. Soumya Basu Roychowdhury,
               Mr. Srijan Dutta,
               Mr. Amit Chowdhury,
               Ms. Sushmita Kumari Singh,
               Mr. Sabyasachi Chatterjee,
               Mr. A. Rai,
               Ms. Mrinalini Majumder
                               ... ...For the Howrah Bar Association

               Mr.   Kishore Dutta, ld. AG,
               Mr.   Abhrotosh Majumdar, ld. AAG,
               Mr.   T. M. Siddiqui,
               Mr.   N. Chatterjee
                                      ... ...For the State
               Mr.   Imtiaz Ahmed
               Mr.   Subhajit Bal
               Mr.   Sumeet Chaudhury
               Mr.   A. Sarkar
               Mr.   Aniruddha Sarkar,
                       ...For the Bar Association, High Court, Calcutta

               Mr. Ashish Kr. Sanyal,
               Mr. Imtiaz Ahamed,
               Mr. Aniruddha Sarkar,
               Mr. Subhojit Pal,
               Mr. Rohit Kumar Sahu,
               Ms. Susmita Saha Dutta,
               Mr. Amrit Lal Dhar,
                         ....For the Added Respondent.

Mr. Samrajit Roychoudhury Ms. Debjani Ghosal 2 ...For the Union of India.

Mr. Siddhartha Banerjee .. ...For the Registrar General, High Court, Calcutta Mr. Tapas Banerjee, Mr. P. R. Chakraborty....for the Proposed Added Respondent.

Mr. Sandipan Banerjee, Mr. Amal Kr. Banerjee ...for the HMC.

Mr. Kallol Bose ...for the District Judge, Howrah.

Mr. Ayan Banerjee...for the Commissioner.

Mr. Rana Mukherjee...for the State Police.

Mr. Banerjee, learned Advocate representing the learned Commissioner shall hand over copies of the learner Commissioner's report as well as supplementary report to the learned Advocates representing the following parties :-

1. Howrah Bar Association

2. District Judge, Howrah

3. State Government

4. Howrah Municipal Corporation

5. Counsel for the Police Officers

6. Counsel for the employees of the HMC.

7. High Court Administration We direct circulation of the report keeping open all objections to applications for impleadment pending consideration of those applications.

Any of the parties desirous of responding to the contents of the enquiry report may do so by filing affidavit before the next date of hearing.

Let this matter be listed on 16.1.2020.

In the meantime, in furtherance of the earlier orders no proceeding in the Criminal Courts will be proceeded with or finalized. This issue will be further considered on the next date of hearing.

The learned Commissioner who has concluded the enquiry will be at liberty to submit the entire records to the Registrar General of this Court after appropriately indexing the same and in sealed cover / covers. Such material will be retained by the Registrar General in safe custody and such custody will continue until otherwise ordered by this Court.

(Thottathil B. Radhakrishnan, C.J.) ( Arijit Banerjee, J.)

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