LAWS(TRIP)-2019-2-36

C.S. SINHA Vs. N. CHOWDHURY

Decided On February 22, 2019
C.S. Sinha Appellant
V/S
N. Chowdhury Respondents

JUDGEMENT

(1.) Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner as well as Mr. N. Chowdhury, learned G.A., appearing for the State-respondents.

(2.) The petitioner had earlier approached this Court by means of filing a writ petition with the following prayer:-

(3.) The said writ petition bearing No. WP(C) No.507 of 2018 was disposed of by an order dtd. 19/12/2018 and the relevant portion of the order is reproduced herein below in verbatim:-