Matangini Sgsy Group & Ors vs The State Of West Bengal & Ors on 13 September, 2017

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Calcutta High Court (Appellete Side)

Matangini Sgsy Group & Ors vs The State Of West Bengal & Ors on 13 September, 2017

Bench: Samapti Chatterjee

                                           1



13. 9 . 2017

    BP                            W.P. 23586(W) of 2017
   Sl. 35


                                 Matangini SGSY Group & Ors.
                                          Vs.
                                 The State of West Bengal & Ors.


                     Mr. Debrup Bhattacharya
                     Mr. Subhasis Banerjee
                                  ..for the petitioners.

                      Mr. Jyoti Prokash Chatterjee
                      Mr. SM Samim Ullah
                                ..for the State.


                      Let affidavit of service filed in Court today be kept

               on record.

                      Despite service of notice no one appears on behalf

               of the Bibekananda S.G.S.Y Group, the respondent

no.8 as well as the School Authority. No adjournment is sought for.

The matter cannot be decided without exchange of affidavit.

Therefore, the respondents are directed to file affidavit-in-opposition within three weeks after the puja vacation. Reply, if any, be filed within two weeks thereafter.

In the meantime, the self help group namely Bibekananda SGSY Group, as directed by the order dated 2nd August, 2017, is to prepare the mid day meal for the students of Nabadoy SSK till the disposal of the writ petition.

Let the matter appear in the Combined Monthly List of December, 2017 under the heading "Hearing".

(Samapti Chatterjee, J. ) 3

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Calcutta High Court (Appellete Side)