Calcutta High Court (Appellete Side)
Indian Explosives Private Limited & Anr vs Coal India Limited & Ors on 1 May, 2018
1
01.05.2018
Ct. No.12
S/L No.26
KS
W. P. No. 3587 (W) of 2018
Indian Explosives Private Limited & Anr.
Versus
Coal India Limited & Ors.
Mr. Suddhastva Banerjee, Adv.
Mr. Chayan Gupta, Adv.
Mr. Saptarshi Dutta, Adv.
Mr. Subhankar Chakraborty, Adv.
.....For the Petitioners
Mr. Pradip Kr. Dutta, Adv.
Mr. Aniruddha Mitra, Adv.
Mr. Nikhil Kumar Roy, Adv.
Mr. Pradipta Bose, Adv.
..... For the Respondents
After hearing the learned counsel on behalf of both the parties and after going through the materials on record, it is clear that certain facts are required to be brought out by the respondents.
Let affidavit‐in‐opposition be filed within seven days, and affidavit‐in‐reply thereto, if any, be filed within three days thereafter.
Let this matter appear on May 14, 2018.
(Shekhar B. Saraf, J.)