Calcutta High Court (Appellete Side)
Kumari Rekha Rani Chakraborty vs Union Of India & Ors on 14 November, 2022
S/L 41
14.11.2022
Court. No. 12
Sourav/
Suvayan
WPA 15728 of 2021
Kumari Rekha Rani Chakraborty
Vs.
Union of India & Ors.
Mr. Ramdulal Manna
Mr. Sabyasachi Mondal
Mr. Sayan Mukherjee
... for the Petitioner.
Mr. Ramdulal Manna, learned advocate for the
petitioner is present. None appears on behalf of the
respondents.
At this stage, the learned advocate for the writ petitioner draws attention of this Court to order dated 27.09.2022 as passed by this Court. It is submitted that on the said date i.e., on 27.09.2022 Mr. Debapriya Samanta, learned advocate for the Union of India appears and this Court requested him to supply a copy of affidavit-of- instruction to the learned advocate for the writ petitioner but, unfortunately, the same has not yet been complied with.
In view of such, the instant matter will be taken up today at 2.00 P.M. or immediately after completion of Division Bench matter on the second half whichever is earlier.
Learned advocate for the petitioner is requested to intimate Mr. Samanta, learned advocate for the Union of India preferably by issuing written notice prior to 2.00 P.M. (Partha Sarathi Sen, J.) 2 At 2.00 P.M. In Re: WPA 15728 of 2021 Mr. Ramdulal Manna Mr. Sabyasachi Mondal Mr. Sayan Mukherjee ... for the petitioner.
Mr. Debapriya Samanta ... for U.O.I. Mr. Ramdulal Manna, learned advocate for the petitioner and Mr. Debapriya Samanta, learned advocate for the Union of India are present.
Mr. Samanta, learned advocate for the Union of India asked for an accommodation for ten days since the affidavit- in-opposition is not yet ready. Such prayer is opposed by the learned advocate for the petitioner.
After hearing both the parties, this Court is of the considered view that another opportunity be given to the Union of India to file their affidavit-in-opposition.
Let the matter be listed on 30.11.2022 as "Specially Fixed Matter" at the top of the list.
The respondent/Union of India shall have to file affidavit-in-opposition in the meantime after serving a copy of the same to the learned advocate for the petitioner.
(Partha Sarathi Sen, J.)