Calcutta High Court
Indrajit Roy vs Alakesh Das on 27 July, 2018
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OD-63
ORDER SHEET
GA 3778 OF 2017
EP 2 OF 2004
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
INDRAJIT ROY
Versus
ALAKESH DAS
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 27th July, 2018.
Appearance :
Mr. Dipayan Chowdhury, Adv.
Mr. Souma Bhattacharya, Adv.
Mrs. Priyanka Chowdhury, Adv.
The Court : Leave as prayed for by counsel appearing for the petitioner is
granted for correcting annexure 'F' to the petition by way of supplementary affidavit.
Counsel hands over a chart showing that out of nine respondents, only the
advocates on record of the petitioner, the respondent no. 4 and the respondent no. 9 have been served with the copy of the instant application being GA No. 3778 of 2017 pursuant to the order passed by this Court on 5th June, 2018. Since there are several respondents in the instant petition, let the gist of the application filed by the Chief Electoral Officer, West Bengal be advertised in "The Times of India" and in "Aajkal" within a period of three (3) weeks.
Let the matter be listed after five (5) weeks together with other election petition being EP No. 1 of 2006.
(MOUSHUMI BHATTACHARYA, J.) RS