Calcutta High Court (Appellete Side)
Skipper Limited & Anr vs Irrigation And Water Resources ... on 29 March, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
8 29.03. W.P. 24284 (W) of 2018
ns 2019
Skipper Limited & anr.
Vs.
Irrigation and Water Resources Department & Ors.
Mr. Jishnu Chaudhury,
Ms. Rajashree Kajaria .... For the petitioners.
Ms. Manika Roy .... For respondent nos.1 to 3.
Re: CAN 3187 of 2019 This is an application seeking extension of an interim order dated December 13, 2018.
Affidavits filed in Court today be taken on record.
The writ petition is ready for hearing. There subsists an interim order, which needs to be extended as the same is scheduled to expire.
In such circumstances, the subsisting interim order will continue till December 31, 2019 or until further order whichever is earlier.
CAN 3187 of 2019 is disposed of.
No order as to costs.
Since the writ petition is ready for hearing, 2 the parties are at liberty to mention the writ petition before the appropriate Court for early disposal.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( Debangsu Basak, J. )