Calcutta High Court (Appellete Side)
Sujit Mukherjee vs Kolkata Municipal Corporation & Ors on 5 June, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
05‐06‐2018
S.D.
W.P. 25296 (W) of 2015
Sujit Mukherjee
Vs.
Kolkata Municipal Corporation & Ors.
Mr. Victor Chatterjee
....For the Petitioner.
Mr. Alok Ghosh
Mr. Arijit Dey
....For the K.M.C.
A revocation of a tender is challenged in the present writ
petition.
The issues raised in the writ petition are such that, an
opportunity should be afforded to the respondents to file
affidavits.
Let affidavit‐in‐opposition be filed within four weeks from date. Reply thereto, if any, be filed within two weeks thereafter.
List the writ petition under the heading "For Hearing". in the Monthly List of August 2018.
2Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
(Debangsu Basak, J.) 3 4 5 6