Calcutta High Court (Appellete Side)
M/S Kec International Limited & Ors vs Unknown on 24 April, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
24.04.2024 IN THE HIGH COURT AT CALCUTTA Item No.112 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.
C.R.R. 4737 of 2023 with CRAN 1 of 2024 In the matter of : M/s KEC International Limited & Ors.
... Petitioners.
Mr. Milon Mukherjee, Mr. Sabyasachi Banerjee, Mr. Anirban Dutta, Mr. Aditya Roy ... For the Petitioners. Mr. Debasish Roy, Ld. P.P., Mr. Arijit Ganguly, Mr. A. S. Chatterjee ... For the State. Mr. Sandipto Bose, Ms. Anchita Sarkar ... For the Opposite Party No.2.
Affidavit-of-service filed in Court today be kept on record.
The interim order, earlier granted, is extended till 31.08.2024.
The application for extension of interim order being CRAN 1 of 2024 is, thus, disposed of.
Learned advocate appearing for the petitioners is directed to serve copy of the revisional application upon Mr. Sandipto Bose, learned advocate who enters appearance on behalf of the opposite party no.2.
Learned advocate for the opposite party no.2 intends to file affidavit-in-opposition.
Let such affidavit-in-opposition be filed by 14.06.2024; affidavit-in-reply thereto, if any, be filed by 14.07.2024.
List the revisional application under the heading "Contested Application" in the monthly list of August, 2024. 2 Learned advocate for the State would produce the case diary on the next date so fixed.
All concerned parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)