Calcutta High Court (Appellete Side)
Basirhat Food Supply Mohila ... vs The State Of West Bengal & Ors on 23 November, 2022
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
23.11.2022
sayandeep
Sl. No. 08
Ct. No. 05
WPA 21753 of 2022
With
IA NO: CAN/1/2022
Basirhat Food Supply Mohila Co-operative Society Ltd.
-Versus-
The State of West Bengal & Ors.
Mr. Swarup Paul
Mr. Surya Maity
Ms. Amrita Maji
..... for the petitioner
Mr. Nilotpal Chatterjee
Mr. Anupam Dasadhikari
......for the State
Mr. Sagar Bandyopadhyay
Ms. Soma Karghosh
Mr. Arabinda Pathak
......for the internvenor
By an order dated 21st October, 2022, the
Division Bench sitting in vacation, refused to interfere
with the order passed by this Court on 28th September,
2022. The Division Bench made certain observations
with regard to the content of the affidavit which was to
be filed by the State respondent.
Learned counsel appearing for the State seeks extension of time to file the affidavit-in-opposition. Let the affidavit-in-opposition be filed within seven days from date. Reply thereto, if any, be filed within seven days thereafter.
List this matter on 12th December, 2022.
In Re: CAN/1/2022 This is an application filed by the existing contractor for supply of cooked diet to the indoor 2 patients of SSKM Hospital. Learned counsel appearing for the applicant supports the contentions of the State.
Upon hearing counsel appearing for the parties, CAN 01 of 2022 is allowed and disposed of.
Let the applicant be added as a party respondent to WPA 21753 of 2022. A copy of the writ petition is to be served on the applicant in the meantime.
(Moushumi Bhattacharya, J.)