Calcutta High Court (Appellete Side)
Ajit Kumar Murmu vs Hindustan Petroleum Corporation Ltd. & ... on 23 November, 2022
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
Ct. 05
Item No.11
23.11.2022
(Suvendu)
WPA 24265 of 2022
Ajit Kumar Murmu
Vs.
Hindustan Petroleum Corporation Ltd. & Ors.
Mr. Debabrata Saha Ray
Mr. Subhankar Das
Mr. Neil Basu
............for the petitioners
Mr. Biswanath Chatterjee
Mr. S. Pathak
..........for the respondent nos. 1-6
The supplementary affidavit of the petitioner is taken on record.
Considering the submissions made on behalf of the respondents -Oil Company that the petitioner is operating through various entities and offering large number of Tank Trucks for various tenders thereby creating monopoly, let the relevant documents be brought on record by way of an affidavit.
The affidavit is to be filed within ten days from date; Reply within ten days thereafter.
List this matter on 12th December, 2022, as prayed for.
Any action taken by the respondents shall abide by the result of the writ petition.
(Moushumi Bhattacharya, J.) 2