DEPUTY DIRECTOR, DRI Vs. SATYA SARKAR
LAWS(CAL)-2010-7-173
HIGH COURT OF CALCUTTA
Decided on July 08,2010

Deputy Director, Dri Appellant
VERSUS
Satya Sarkar Respondents





Cited Judgements :-

BIKASH SAHA VS. UNION OF INDIA [LAWS(CAL)-2019-9-205] [REFERRED TO]


JUDGEMENT

- (1.)A xerox certified copy of the impugned judgment and order is brought to this Court as the appeal was initially filed with the copy obtained from Server. This certified copy is kept on record.
(2.)Department is directed to tag this certified copy with the Memorandum of Appeal.
(3.)Both the application as well as the appeal are taken up together for hearing by consent of the parties since we think that the matter of this nature does not require hearing in a formal manner.


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