Calcutta High Court
Panshura Cold Storage Pvt. Ltd. & Anr vs The State Of West Bengal Financial ... on 15 December, 2015
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
GA No. 3832 of 2015
WP No. 2103 of 2005
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
PANSHURA COLD STORAGE PVT. LTD. & ANR.
Versus
THE STATE OF west BENGAL FINANCIAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 15th December, 2015.
Appearance:
Mr.Rupak Ghosh, Adv.
Mr. Subhajit Chakraborty, Adv.
Ms. Soma Chakraborty, Adv.
For the petitioner.
Mr. R.S.De, Adv.
For WBFC.
Mr. Milan Kumar Maity, Adv.
For the respondent no.5.
The Court :- GA No. 3832 of 2015 is an application for amendment of the writ petition. On the pleadings made therein the applicants seek amendment to the writ petition as indicated in paragraphs 4 to 11 of the application.
The application is not opposed.
Let the amendment sought as indicated in paragraphs 4 to 11 of the application be carried out by the Department within the working days remaining in this year. The applicants' Advocate-on-Record is at liberty to correct prayer (a) of the application, in Court for the reference therein to the paragraphs to be read as paragraphs 4 to 11.
GA No. 3832 of 2015 is disposed of and the writ petition be listed in the monthly list of January, 2016.
Copies of the amended writ petition are to be served on the respondents.
2
Since affidavits have not been called for, the respondents cannot be deemed to have admitted the allegations made in the application.
(ARINDAM SINHA, J.) snn.