Calcutta High Court (Appellete Side)
Prashant Bothra vs The Union Of India & Ors on 19 March, 2021
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
19.03.2021
p.b.
Sl. No.16.
W.P.A. 6518 of 2021
Prashant Bothra
Vs.
The Union of India & Ors.
Ms. Debaleena Ganguly.
........for the petitioner.
The affidavit of service filed in Court today be kept
on record.
Heard learned advocate for the petitioner.
None appears on behalf of the respondents.
Considering the submission made on behalf of the petitioner and the nature of allegation and the relief asked for, I am of the view that this writ petition cannot be decided without affidavits and there is no scope for passing any interim order in the matter.
Let the respondents file affidavit in opposition within three weeks; reply, if any, within one week thereafter.
The matter will appear in the list after three weeks. The petitioner shall communicate this order to the respondents.
(Md. Nizamuddin, J.)