Calcutta High Court (Appellete Side)
Nityananda Kabiraj vs The State Of West Bengal & Ors on 7 May, 2014
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 07.05.2014 srm W.P. No. 339 (W) of 2014 Nityananda Kabiraj Versus The State of West Bengal & Ors.
Mr. T. Middya, Ms. Anjana Sengupta, Mr. Subhodip Majumder ...For the Petitioner.
Mr. Avijit Gangopadhyay, Ms. Supriya Dubey ...For the SSC.
Let supplementary affidavit to this writ application and the affidavit‐ in‐opposition filed by the petitioner be kept on record.
Let affidavit‐in‐opposition to the writ application as also to the supplementary affidavit be filed within three weeks after reopening of this Court after summer vacation; reply thereto, if any, be filed within one week thereafter.
Let this matter appear in the Combined Monthly List of July, 2014 under the same heading.
( Debasish Kar Gupta, J. )