Calcutta High Court (Appellete Side)
(Union Of India & Ors vs Navin Kumar Jha & Ors.) on 7 November, 2014
Author: Soumitra Pal
Bench: Soumitra Pal
1
.11.2014
l.no.2
MAT 1615 of 2014
with
CAN 10012 of 2014
with
CAN 10011 of 2014
with
CAN 10315 of 2014
(Union of India & Ors. -vs- Navin Kumar Jha & Ors.)
Mr. Somnath Bose
Mr. Rabindra Nath Paul
Mr. Utpal Moitra .....for the appellants
Mr. R. Bhardwaj
Mr. K.K. Maity ....for the respondent nos. 2 & 3
Mr. Pranab Kumar Dutta Mr. Shobhendu Banerjee ...for the applicant in CAN 10011 of 2014 Mr. Shovendu Banerjee ....for the applicant in CAN 10012 of 2014 Mr. P.K. Dutta Mr. Sandip Ghosh .....for the applicant in CAN 10315 of 2014 As prayed for by Mr. Bose, learned advocate for the appellants, time to file paper book is extended and the same is filed. Let it be taken on record.
The applicants in CAN 10011 of 2014, CAN 10012 of 2014 and CAN 10315 of 2014 are represented. They seek to be added as parties.
It is submitted on behalf of the appellants that copies of the paper book will be made over the applicants by 14th November, 2014.
Mr. Bharadwaj, learned advocate appearing on behalf of the respondents in the writ petition seeks service of copy of the paper book. 2 Mr. Pal, learned advocate for the appellants is directed to serve a copy of the paper book on the same date, i.e. by 14th November, 2014.
It is submitted by Mr. Dutta, learned advocate appearing on behalf of the applicant in CAN 10011 of 2014 that only one respondent in the batch of 22 writ petitioners has filed appeal and the others have not chosen to file appeal.
The appeal along with the applications for addition of parties will appear for hearing on 19th November, 2014.
(Soumitra Pal, J.) (Arindam Sinha,J.)