THE LD. REGISTRAR GENERAL, HIGH COURT AND ORS. Vs. ANANYA BANDYOPADHYAY AND ORS.
LAWS(CAL)-2015-12-116
HIGH COURT OF CALCUTTA
Decided on December 11,2015

The Ld. Registrar General, High Court And Ors. Appellant
VERSUS
Ananya Bandyopadhyay And Ors. Respondents

JUDGEMENT

Indira Banerjee, J. - (1.) This appeal being APO 213 of 2014 filed by the Registrar General, High Court, Calcutta is against an order dated 23rd June, 2014 passed by the Hon'ble Single Bench in Writ Petition No. 555 of 2014 filed by a Judicial Officer, of the rank of District Judge, inter alia challenging the disciplinary proceedings initiated against her.
(2.) By the order under appeal, the Hon'ble Justice Sanjib Banerjee directed that no further steps be taken in respect of the impugned action without the express previous leave of Court.
(3.) Being aggrieved by the interim order, the Registrar General of this Court preferred this appeal. The Registrar (Administration), the Registrar (Judicial Service) and the Hon'ble The Chief Justice of this Court who were impleaded respondents in the writ petition, have been made proforma respondents in the appeal.;


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