Calcutta High Court (Appellete Side)
The Kmc Junior High School & Ors vs State Of West Bengal & Ors on 1 March, 2023
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
W.P.A. 28884 of 2017
206 . 01.03.2023
bd. Ct.15
The KMC Junior High School & Ors.
-vs-
State of West Bengal & Ors.
Ms. Chaitali Bhattacharya
... for the State.
At the time of call no one appears for the
petitioners and no accommodation is prayed for.
However, State respondents are represented by
learned senior Government advocate.
It appears vide order dated 1st December, 2017 a coordinate Bench directed the parties to exchange affidavits. The writ petition needs to be treated as "Hearing" matter.
List the matter under the heading "Hearing (Group-II) (For Disposal)" on 13th March, 2023.
However, it is made clear that if on the adjourned date petitioners go unrepresented consequential order shall be passed.
(Saugata Bhattacharyya, J.)