Calcutta High Court (Appellete Side)
Gd Sri Narayan Chandra Bandyopadhyay & ... vs The State Of West Bengal & Ors on 13 December, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
49 13.12.2013
W.P. 36084 (W) of 2013
gd Sri Narayan Chandra Bandyopadhyay & Anr.
Vs.
The State of West Bengal & Ors.
Mr. Indranil Nandi
Mr. Deba Prasad Samanta
.. for the Petitioners
Mr. Ashok Kumar Banerjee
Mr. Abhratosh Majumder
Mr. Jishnu Chowdhury
Mr. Sandip Dasgupta
..for the State
In view of the anomalies in the application of the
petitioners evident from the records that have been
carried to court by the West Bengal Housing
Infrastructure Development Corporation Limited, no ad
interim order is called for.
Affidavit-in-opposition be filed within a week after
the reopening of the court following the Christmas
vacation; reply thereto, if any, may be filed within a
fortnight thereupon.
The petition will appear for hearing in the monthly
list of February, 2014.
Leave is given to the petitioners to correct the
address of the respondent No.1 in the cause-title. Such
correction be incorporated in the presence of an officer 2 of court by Advocate for the petitioners.
(Sanjib Banerjee, J.) 3