Calcutta High Court (Appellete Side)
State Of West Bengal & Ors vs Smt. Trina Shome (Sarkar) & Ors on 30 April, 2012
30.04.2012 MAT 1925 of 2011
Court No. 1 with
Item No. 24 CAN 217 of 2012
snandy
State of West Bengal & Ors.
Vs.
Smt. Trina Shome (Sarkar) & Ors.
Mr. Tapan Kumar Mukherjee, Ld. Addl. Govt. Pleader
Mr. Goutam Dutta, Advocate
Mr. Anirban Datta, Advocate
Mr. Nilotpal Chatterjee, Advocate
....For the State-Appellant.
Mr. Saikat Banerjee, Advocate
Mr. Jasojeet Mukherjee, Advocate
....for the D.P.S.C.
As prayed for by the learned Advocate for the writ-
petitioner/respondent no. 1, let there be an affidavit-in-opposition
to the application under Section 5 of the Limitation Act. Let such affidavit-in-opposition be filed within three weeks.
Affidavit-in-reply thereto, if any, be filed within one week thereafter.
Let the matter appear in the list one week after reopening of the Court after the Summer Vacation.
( J.N. Patel, Chief Justice ) (Dr. Sambuddha Chakraborty, J)