Calcutta High Court (Appellete Side)
Padmanav Dhal vs H.M.C. & Ors on 24 April, 2017
Author: I.P. Mukerji
Bench: I.P. Mukerji
1
33 24.4.17
W.P. 13309(W) of 2016
Padmanav Dhal
Vs.
H.M.C. & Ors.
Mr. N. Berlia .... For the Petitioner.
Mr. N.C. Behani .... For the H.M.C.
Mr. S. Chatterjee ..... For the Respondent No. 11.
Mr. G.P. Shaw ... For the Respondent Nos. 7 & 8. Mr. Suman Kumar Dutt Mr. P. Naskar ... For the Respondent No. 10. Mr. Chandi Charan De Mr. Soumitra Bandyopadhyay ... For the State.
Each of the respondents is allowed to file an affidavit/affidavit-in-opposition, inter alia, bringing on record all the necessary papers and events relating to the matter by 15th May, 2017.
List this application for further consideration on 12th June, 2017.
Affidavit-in-reply/rejoinder, if any, may be filed in the mean time.
( I.P. Mukerji, J.) S.D. 2