Calcutta High Court
Bridge & Roof Company (India) Ltd. Execu vs Union Of India & Ors on 10 March, 2008
WP No. 1366 of 2007
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
BRIDGE & ROOF COMPANY (INDIA) LTD. EXECU Plaintiff/Petitioner/Applicant
TIVES' ASSOCN & ANR.
Versus
UNION OF INDIA & ORS. Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE SAILENDRA PRASAD TALUKDAR Date : 10th March, 2008.
The Court :- Heard Mr. Majumder, learned Counsel for the petitioner and Ms. Aparna Banerjee, learned Counsel for the Union of India.
Anxiety of the writ petitioner for expeditious disposal can be well appreciated and the learned Counsel for the contesting respondent certainly does not want to stand in the way. But, in response to his submission the matter be listed as 'Specially Fixed Matter' on 25.3.2008 and be at the top of the list.
All parties are to act on a signed copy of the minutes of this order on the usual undertakings.
(SAILENDRA PRASAD TALUKDAR, J.) cs.