MITA PAL Vs. UNON OF INDIA
LAWS(CAL)-2005-10-5
HIGH COURT OF CALCUTTA
Decided on October 10,2005

AMIT TALUKDAR AND SMT. MITA PAL Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Leave is granted to the learned Advocate for the petitioners to amend the cause title. Just desert.
(2.) While appreciating the anguish of the Petitioner, who has come up before this Court with a lurking apprehension of the loss of her Soul Mate, that should be the prime: consideration of this Court.
(3.) Justice is always above law; yet it has to be in accordance with law.;


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