Calcutta High Court (Appellete Side)
Narendra Gurdayal Berlia vs The Union Of India & Ors on 24 April, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
Sl. No.40.
24‐04‐2019
S.D.
W.P. 8664 (W) of 2019
Narendra Gurdayal Berlia
vs.
The Union of India & Ors.
Mr. A. Ali
Mr. Arnab Sardar
....For the petitioner.
The issues raised in the writ petition are such that, an
opportunity should be afforded to the respondents 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 writ petition will be treated as ready for hearing immediately on completion of the stipulated period for filing affidavits.
Liberty is given to the parties to mention the matter for early hearing.
Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
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