Calcutta High Court
Tapan Kumar Patra vs State Of West Bengal & Ors on 5 August, 2008
WP No. 1246 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
TAPAN KUMAR PATRA Plaintiff/Petitioner/Applicant
Versus
STATE OF WEST BENGAL & ORS. Defendant/Respondent
For Plaintiff/Petitioner : Mr. S.S.Arefin, Advocate For Defendant/Respondent : Mr. Mahadeb Sarkar, Advocate with Ms. C.Chakraborty, Advocate BEFORE:
The Hon'ble JUSTICE SADHAN KUMAR GUPTA Date : 5th August, 2008.
The Court : Learned Advocate for the petitioner and the learned Advocate for the respondents are present.
It is submitted that the matter cannot be decided without consideration of the affidavits of the parties. As such the respondents are directed to file affidavit in opposition within three weeks from date, affidavit in reply, if any, within one week thereafter. Let the matter be placed for hearing after four weeks.
(SADHAN KUMAR GUPTA, J.) G/