Calcutta High Court (Appellete Side)
28.08.19 vs Sl-81 Union Of India & Ors on 28 August, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.8516 (W) of 2019
Anjan Baidya
28.08.19 v.
SL-81 Union of India & Ors.
Ct-08
(S.R.) Mr. B.P. Subba
Ms. Nibedita Chakraborty ... for the petitioner.
Ms. Lapita Banerjee
Ms. Joyee Maiti ... for the State.
Mr. Puspendu Chakraborty
Mr. Debobrata Sen ... for BPCL.
Ms. Bandana Basu ... for WBSEDCL.
Mr. S. Ghosh
Mr. N. Berlia
Mr. B. Jha
Mr. R.R. Kumar ... for the respondent no.5.
Affidavit-in-opposition filed by the Oil Company be taken on record.
Learned advocate for the Oil Company will circulate a copy of the affidavit-in-opposition amongst the parties to the proceedings. The petitioner is at liberty to deal with the affidavit-in-opposition by way of an affidavit-in-reply to be affirmed within one week from date.
List the writ petition under the same heading on September 13, 2019 for further consideration.
Urgent certified website copies of this order, if applied for, be made available to the parties upon 2 compliance of the requisite formalities.
(Debangsu Basak, J.)