BIMAL CHANDRA BISWAS Vs. ARUP KARMAKAR

JUDGEMENT

(1.) Heard Mr. A. Ikbal, learned counsel representing the petitioner as well as Ms. R. Choudhury, learned counsel appearing for the respondent.

(2.) This is an application under Article 227 of the Constitution of India praying for exercising the supervisory jurisdiction of the High Court.

(3.) The factual matrix lies within a very short campus.