Calcutta High Court (Appellete Side)
Gurupada Raul & Anr vs The State Of West Bengal & Ors on 11 February, 2014
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1
11.02.2014 W.P. 2912(W) of 2014
ss
Gurupada Raul & anr.
Vs.
The State of West Bengal & ors.
Mr. Rabilal Moitra
Mr. Kanailal Samanta
Mr. R. L. Moitra
... For the petitioners
Mr. Tapan Kumar Mukherjee
Mr. Nilotpal Chatterjee
.... For the State
Learned Counsel appearing for the State submits
that the election was not held since there is an interim
order passed in another proceeding. Therefore, the
respondents are restrained from holding any election until
further order.
Let there be a direction for filing affidavits. Let affidavit-in-opposition be filed by four weeks, reply, if any, by two weeks thereafter. Liberty to mention.
(Ashoke Kumar Dasadhikari, J.)