Calcutta High Court (Appellete Side)
Jekay International Track Private ... vs Union Of India & Ors on 16 September, 2025
16-09-2025
Item No.30
IN THE HIGH COURT AT CALCUTTA
Subrata Constitutional Writ Jurisdiction
Bhattacharyya Appellate Side
AR(C)
WPA No.15166 of 2025
Jekay International Track Private Limited & Anr.
-vs-
Union of India & Ors.
Mr. Biswaroop Bhattacharya
Mr. Vareen Kothari
Ms. Indranil Mukherjee
Mr. Abhishek Agarwal ...for the petitioners
Ms. Madhurima Basu ...for the respondents
1. Leave is granted to the petitioner to file the supplementary affidavit. Let a copy of the same be served upon the learned counsel for the respondents.
2. On the prayer of the learned counsel for the respondents to take instruction, relist the matter on September 23, 2025.
3. Written instructions shall be obtained by the learned counsel for the respondents and be placed before this Court on the returnable date.
4. All parties are to act on the server copy of this order duly downloaded from the official website of this Court.
5. Certified copy of this order, if applied for, shall be made available to the parties.
[Amrita Sinha, J ] 2