Calcutta High Court (Appellete Side)
An Application Under Articles 323A And ... vs In Re: Sumitendra Nath Mukherjee on 18 July, 2014
Author: Nishita Mhatre
Bench: Nishita Mhatre
1
18.07.14
Court No.17
Item No.23
K.Mitra
W.P.S.T. No. 1310 of 2008
In the matter of: An application under Articles 323A and 323B
of the Constitution of India filed on 22.07.2008;
And
In re: Sumitendra Nath Mukherjee
Petitioner
- Versus -
The State of West Bengal & Ors.
Respondents
Mr. Surya Prasad Chatterjee prays for an adjournment for a period of two weeks on behalf of Mr. Aniruddha Chatterjee, who has been briefed to argue the matter on behalf of the Petitioner.
This matter is of the year 2008 and relates to departmental proceedings, which were initiated against the Petitioner in the year 1999.
On the application made by Mr. Surya Prasad Chatterjee on behalf of Mr. Aniruddha Chatterjee, the learned Counsel for the Petitioner, the matter is adjourned for a period of two weeks.
It is made clear that no adjournments will be granted henceforth.
(Nishita Mhatre, J.) (Tapash Mookherjee, J.)