Biswanath Somadder - (1.) The instant appeal arises out of an order dated 22nd February, 2019, passed by a learned Single Judge in WP 23561 (W) of 2018 (Sarada Pleasure & Adventure Limited & Anr. vs. The Union of India & Ors.).
(2.) The instant appeal has been preferred by the writ petitioners. For convenience, the impugned order is set out hereinbelow in its entirety: "The petitioners are aggrieved by the actions taken by the Central Bureau of Investigation. The subject matter of the writ petition demonstrates that, the complaint relates to the affair of ponzi company. In such circumstances, since there exists a designated Division Bench having determination on such subject, W.P. No.23561 (W) of 2018 is released from the list."
(3.) Even a bare perusal of the impugned order reveals that same has been rendered with cogent and justifiable reasons.;