Calcutta High Court (Appellete Side)
Ram Shejkhar Yadav @ Ram Sekhar Yadav vs Union Of India & Ors on 2 September, 2019
Author: Protik Prakash Banerjee
Bench: Protik Prakash Banerjee
1 21 2.9.2019 jb.
W.P. 23201 (W) of 2018 Ram Shejkhar Yadav @ Ram Sekhar Yadav vs. Union of India & Ors.
Mr. Kallol Basu .... For the Petitioner Mr. Subhankar Chakraborty Mr. Saptarshi Bhattacharyya Ms. Divya Baid .... For the LIC The matter is taken up out of turn. In this matter an interim order was passed by a co- ordinate Bench which was extended on June 28, 2019 by another co-ordinate Bench till August 30, 2019. Thereafter the matter was mentioned before me and it was listed ultimately on August 30, 2019 the last date when the interim order was in force. Unfortunately on that date this Court was not available and the learned advocate for the petitioner submits that it was not possible within one day to get the matter listed before any other Court. Accordingly, the matter is appearing today in the monthly list.
2Since the body of the interim order is still warm and Mr. Bose has very charitably kept vigil over the yet to decompose body of the interim order, the interim order is extended by a period of 20 days from date.
The matter is fixed peremptorily on September 11, 2019 in the supplementary list as upgraded hearing.
(Protik Prakash Banerjee, J.)