Calcutta High Court (Appellete Side)
Goutam Kundu vs C.E.S.C. Ltd. & Ors on 19 November, 2019
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
1
19.11.2019
ss W.P. 19292(W) of 2019
Goutam Kundu
Vs.
C.E.S.C. Ltd. & ors.
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Mr. Indrajit Biswas ... for the petitioner
Mr. A. Rao
Ms. P. Gandhi ... for the C.E.S.C.
Mr. Dwarika Nath Mukherjee
Mr. Janardan Mandal ... for the State
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Counsel on behalf of the petitioner submits that he wishes to add the
private respondents as party-respondents in this proceeding.
Leave is granted to the petitioner to incorporate the private respondents as party-respondent in this proceeding and copy of the writ petition along with today's order passed by this Court be served upon them. Petitioner is also directed to file affidavit of service on the next date of hearing.
Let the matter appear on November 29, 2019.
(Shekhar B. Saraf, J.)