Calcutta High Court (Appellete Side)
Rakesh Agarwal vs Union Of India & Ors on 5 February, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
46 IN THE HIGH COURT AT CALCUTTA
05.02.2021 CONSTITUTIONAL WRIT JURISDICTION
sb
Ct23 APPELLATE SIDE
WPA 1622 of 2021
Rakesh Agarwal
Vs.
Union of India & Ors.
Mr. Amalesh Ray,
Ms. Mousumi Bhowal
... For the petitioner.
Mr. Siddhartha Lahiri,
Mr. Subhankar Chatterjee
... For Union of India.
Mr. Abhratosh Majumdar, Ld. AAG,
Mr. T. M. Siddiqui,
Mr. Debasish Ghosh
... For the State.
Mr. Somnath Ganguli,
Ms. Manasi Mukherjee
... For the respondent nos. 3 and 5.
In view of the order passed on 19th January, 2021 in WPA 11700 of 2020 (Murshidabad Flour Mill Private Limited & Anr. vs. Union of India & Ors.), no further order is required to be passed in this writ petition and the same is adjourned till 31st March, 2021, with liberty to the parties to mention in case of any difficulty.
(Arindam Mukherjee, J.)