NUPUR SARKAR Vs. BOARD OF TRUSTEES FOR THE PORT OF KOLKATA
LAWS(CAL)-2014-9-1
HIGH COURT OF CALCUTTA
Decided on
September 01,2014
Nupur Sarkar
Appellant
VERSUS
BOARD OF TRUSTEES FOR THE PORT OF KOLKATA
Respondents
JUDGEMENT
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(1.) The Legal Advisor of Kolkata Port Trust is the Writ Petitioner.
(2.) The question in this writ application is whether the two show cause notices against the legal advisor of Kolkata Port Trust are to be quashed at the threshold, without requiring her to face the adjudication.
(3.) The problem arises in this way.;
(2.) The question in this writ application is whether the two show cause notices against the legal advisor of Kolkata Port Trust are to be quashed at the threshold, without requiring her to face the adjudication.
(3.) The problem arises in this way.;
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