Calcutta High Court (Appellete Side)
M/S. Hooghly Mills Company Ltd. & Anr vs The State Of West Bengal & Ors on 10 October, 2018
Author: Subrata Talukdar
Bench: Subrata Talukdar
1
02.
10.10.2018.
Ct. No. 26.
F.B.
W.P. 23759 (W) of 2016
(Assigned)
with
CAN 12245 of 2016
M/s. Hooghly Mills Company Ltd. & Anr.
-Vs.-
The State of West Bengal & Ors.
Mr. Ravi Kumar Dubey
..... For the Petitioners.
Mr. Biswajit Sarkar
..... For the Respondent
No. 3.
Party/Parties are represented in the order of their name/names as printed above in the cause title.
Mr. Sarkar, Learned Advocate for the Respondent No. 3, files Affidavit-in-Opposition to the main writ petition, which be taken on record. Mr. Sarkar submits that the matter is Assigned before this Bench.
Mr. Sarkar prays for an early disposal of the writ petition.
Mr. Dubey, Learned Advocate, appears for the writ petitioners and, seeks an extension of time to file the Affidavit-in- Reply.
Having taken notice of the consolidated submissions of the parties as above, let the writ petition next appear with its connected application, as with the record, under the heading 2 "Assigned Matters" in the Combined Monthly List of December, 2018.
Affidavit-in-Reply to be peremptorily filed by the next date.
Urgent photostat certified copies of this order, if applied for, be given to the parties upon compliance of all necessary formalities.
(Subrata Talukdar, J.)