Calcutta High Court (Appellete Side)
Anjan Baidya vs Union Of India & Ors on 30 July, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
Sl. No.98.
30‐07‐2019
S.D.
W.P. 8516 (W) of 2019
Anjan Baidya
Vs.
Union of India & Ors.
Mr. B.P. Subba
Ms. Nibedita Chakraborty
...For the petitioner.
Ms. Lapita Banerjee
Ms. Joyee Maiti
...For the State.
Mr. S. Ghose
Mr. B. Jha
Mr. N. Berlia
..For the Respondent No. 5.
Mr. P. Chakraborty Mr. D. Sen ...For the B.P.C.L. The writ petition is taken up subsequent to the order dated July 3, 2019.
By the order dated July 3, 2019, a report was called for from the Oil Company after inspection.
Learned Advocate appearing on behalf of the Oil Company submits that, appropriate inspection was conducted and that if 2 liberty is granted, he will file an affidavit‐in‐opposition placing the result of inspection on record along with dealing with the writ petition. The prayer being reasonable is accepted.
Let affidavit‐in‐opposition be filed within two weeks from date. Reply thereto, if any, be filed within one week thereafter.
List the Writ Petition under the same heading three weeks hence.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
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