Calcutta High Court (Appellete Side)
Sb Madhumita Senapati (Samanta) vs The State Of West Bengal & Ors on 7 May, 2014
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 13 WP No 9765 (W) of 2014 07.05.2014
sb Madhumita Senapati (Samanta) Vs. The State of West Bengal & Ors.
Mr. Ajoy Debnath, Mr. Asit Kumar De .... for the petitioner.
Ms. Chaitali Bhattacharya, Ms. Smita Das De ..... for the State.
Having heard the learned advocates for the parities and upon perusing the instant application, it appears that this matter cannot be decided finally without calling for affidavits.
Accordingly, let affidavit-in-opposition be filed within a fortnight after summer vacation. Reply, if any, a fortnight thereafter.
Let this matter appear for further consideration under the heading 'For Final Disposal' in the combined monthly list to be published for the month of July, 2014.
(Biswanath Somadder, J.)