Calcutta High Court (Appellete Side)
Vinay Sureka vs State Of West Bengal & Anr on 22 March, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
22.03. 2022 item No.13 n.b.
ct. no. 34 CRR 2157 of 2021 + IA No. CRAN 1 of 2021 Vinay Sureka Vs. State of West Bengal & Anr Mr. Sabyasachi Benerjee, Mr. Ayan Bhattacharya, Mr. S. Nigam .....for the Petitioner Mr. Sourav Chatterjee, Mr. Somopriyo Choudhury, Mr. Paritosh Sinha, Mr. Soubhik Choudhury, Mr. Dripto Majumder, Ms. Ayusmita Sinha, Mr. Debottam Das .. for the opposite party. Earlier by an order dated 24.12.2021, I find that leave was sought for on behalf of the opposite party to prefer affidavit in opposition. However, the said affidavit in opposition is not ready according to the learned senior advocate appearing for the opposite party.
Let such affidavit in opposition be filed by 8.4.2022 reply, if any, be filed by 22.4.2022.
The matter would appear under the same heading on 26.4.2022.
Interim order earlier granted is extended till April 29, 2022.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
2( Tirthankar Ghosh, J.)