Calcutta High Court (Appellete Side)
Sayed Tarique Alam Meerza & Ors vs The State Of West Bengal & Ors on 16 April, 2014
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
16.04.2014
S.L. -21(KB)
W.P. 24464(W) of 2012
Sayed Tarique Alam Meerza & Ors.
Vs
The State of West Bengal & Ors.
Mr. N. Ganguly,
Mr. S. Ghosh,
Ms. Mononita Poddar
... For the petitioner
Mr. Rajendra Chaturvedi
... For the State respondents.
Having heard the learned advocates for the respective parties and considering the facts and circumstances of the case, I am of the opinion that the matter needs to be decided upon exchange of affidavits.
Therefore, liberty is granted to the respondents to file an affidavit-in-opposition within three weeks from date. Reply thereto, if any, may be filed within two weeks thereafter.
List this matter for final hearing in the Combined Monthly List of June, 2014.
2(Tapabrata Chakraborty, J.)