Calcutta High Court (Appellete Side)
Sanjoy Chakraborty & Anr vs Union Of India & Ors on 23 April, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 Sl. No.37.
23‐04‐2019 S.D. W.P. 8405 (W) of 2019 Sanjoy Chakraborty & Anr.
vs. Union of India & Ors.
Mr. Yash Vardhan Deora Mr. Ishaan Saha ....For the petitioners. Mr. Subhankar Chakraborty ....For the State.
The issues raised in the writ petition are such that, an opportunity should be afforded to the parties to file affidavits.
Let affidavit‐in‐opposition be filed within four weeks from date. Reply thereto, if any, be filed within two weeks thereafter.
The writ petition will be treated as ready for hearing immediately on completion of the stipulated period for filing affidavits.
Liberty is given to the parties to mention the matter for early hearing.
Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
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