Calcutta High Court
Jamshed Alam vs Union Of India & Ors on 4 February, 2009
Author: Soumitra Pal
Bench: Soumitra Pal
WP No. 1002 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
JAMSHED ALAM Plaintiff/Petitioner/Applicant
Versus
UNION OF INDIA & ORS. Defendant/Respondent
For Petitioner : MR.R.BHARADWAJ,Advocate. For Defendant/Respondent : Mr.D.SOM,SR. Advocate. BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL Date : 4th February, 2009.
The Court : Let affidavit of service filed in court today be kept with the records.
As prayed for, let affidavit-in-opposition to the writ petition be filed by 6th March, 2009. Reply, if any, thereto by 16th March, 2009. Thereafter, parties are at liberty to mention the matter for hearing upon notice.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
(SOUMITRA PAL, J.) ssaha Asstt.Registrar(C.R.)