LAWS(CAL)-2022-1-69

SUDIPTA BHATTACHARYYA Vs. VISVA-BHARATI

Decided On January 28, 2022
Sudipta Bhattacharyya Appellant
V/S
Visva-Bharati Respondents

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) The interim order dtd. 25/9/2020 and extended from time to time is due to expire today.

(3.) Let the interim order be extended till 14/3/2022.