BEJOY LAKSMI SAHA Vs. UNION OF INDIA
LAWS(CAL)-2019-7-3
HIGH COURT OF CALCUTTA
Decided on July 02,2019

Bejoy Laksmi Saha Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

SHAMPA SARKAR, J. - (1.) Mr. Debasish Roy Ms. Sumitra Das .for the writ petitioner.
(2.) This is an application for modification of the order dated February 6, 2019 passed by this Court in W.P. No.17117(W) of 2018.
(3.) By the said order, this Court passed the following order:- "Under such circumstances, this writ application stands disposed of with a direction upon the officials of Garden Reach Shipbuilders and Engineers Limited to hand over vacant possession of the premises being 2nd floor flat at 13/8, Swinhoie Street, Kolkata 700 019. The Garden Reach Shipbuilders and Engineers Limited shall intimate to the petitioners the amount of security deposit to be refunded within a week. This deposit shall be an amount, which was originally deposited by the Company with the landlords at the time of taking over tenancy of the premises in question. The petitioners and the respondent no.5 shall refund the security deposit, which was originally given to them, by the tenant at the time of creation of the tenancy within a week thereafter. ;


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