Calcutta High Court (Appellete Side)
Naba Kumar Das & Anr vs Union Of India & Ors on 16 April, 2014
Author: Soumen Sen
Bench: Soumen Sen
1
88 16.04.2014
SD
W. P. 12403 (W) of 2012
Ct.
No. 5. With
An appln. for Clarification (CAN 8782/12)
Naba Kumar Das & Anr.
Vs.
Union of India & Ors.
Mr. Partha Sarathi Sengupta,
Mr. Tapan Kumar Mukherjee,
Ms. Saheli Mukherjee.
... For the Petitioners.
Mr. M. S. Tewari.
... For Pvt. Respdt. No. 5.
Mr. Shiv Ch. Prasad.
... For P. F. Authorities.
The respondent no. 5 is represented by Mr. Tewari.
The applicant is directed to serve a copy of CAN 8782 of 2012 and the supplementary affidavit affirmed on 8th May, 2013 to Mr. Tewari in course of this week.
The Provident Fund Authorities is directed to specifically deal with the statements made in paragraphs 4, 5 and 6 of the supplementary affidavit. Mr. Prasad seeks two weeks time to file such affidavit. Such affidavit shall be filed within a period of two weeks from date.
The respondent no. 5, if desirous to file any affidavit, may do so within a period of two weeks from the date of service of the copy of the application and the supplementary affidavit.
The matter stands adjourned for three weeks.
(SOUMEN SEN, J.) 2