Calcutta High Court (Appellete Side)
Joint Council Of Bus Syndicates West ... vs The Union Of India & Ors on 29 July, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 7 29.07. W.P. No.10990(W) of 2017 ns 2019 Joint Council of Bus Syndicates West Bengal & Ors.
Versus The Union of India & ors.
Mr. Kushal Chatterjee ... for the petitioners. Mr. Biswarup Bhattacharya ... for IRDA.
Re: CAN 6021 of 2019 The petitioners seek a direction upon the authorities not to give effect to the order dated June 4, 2019.
The writ petition is pending. By the impugned order dated June 4, 2019, insurance premium was enhanced. It would be appropriate to permit 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 interim application and the writ petition will be treated as ready for having immediately upon completion of the time period to file affidavits.
Liberty is given to the parties to mention for early hearing.
2Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( Debangsu Basak, J. )