SANJAY JAISWARA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Ms. Malabika Saha, learned advocate for the appellant/ and Ms. Sucharita Biswas, learned advocate appearing for the respondents.

(2.) This application has been filed to reconstruct the missing documents in connection with F.M.A. 205 of 2020 (MAT 1873 of 2017). Analogous matters have been disposed of by this Court in MAT No.1863 of 2017 etc. batch by judgment dtd. 18/11/2021. The said judgment will cover the present appeal as well.

(3.) Since material papers are placed before us, there is no need to reconstruct the records of the present appeal.