Calcutta High Court (Appellete Side)
Prasanta Kumar Nandi @ P.K. Nandi vs Union Of India & Ors on 13 August, 2013
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1
13.08.13
14/akd
W.P.C.T. 336 of 2013
Prasanta Kumar Nandi @ P.K. Nandi
-Vs-
Union of India & Ors.
................................................................................................
Mrs. Bharati Ghosh ... ... for the petitioner Mr. Partha Sarathi Bose, Mr. Dilip Kumar Maity ... ... for the respondent Nos. 1 to 7 Mr. Pulakesh Bajpayee ... ... for the private respondent Having heard the learned Counsel of the respective parties and considering the facts and circumstances of this case, we are of the opinion that this application should be decided on affidavits.
Therefore, liberty is granted to the respondents to file affidavit-in-opposition in connection with this application within three weeks from date. Reply thereto, if any, may be filed within a week thereafter. Let this matter be listed for hearing under the heading 'Application' four weeks hence.
The interim order already passed in the matter will, however, continue till the disposal of the writ petition.
2(Pranab Kumar Chattopadhyay, J.) (Murari Prasad Shrivastava, J.)