Calcutta High Court
Carnation Industries Ltd. & Anr vs Union Of India on 13 April, 2010
Author: I. P. Mukerji
Bench: I. P. Mukerji
WP No. 694 of 2006
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
CARNATION INDUSTRIES LTD. & ANR. Petitioners
Versus
UNION OF INDIA Respondent
For Petitioners : Ms. Anupa Banerjee, Adv. For Respondent : Ms. Smita Das Dey, Adv. BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 13th April, 2010.
The Court : On the prayer of Ms. Smita Das Dey, learned Counsel appearing for the respondent, as a last chance, time to file affidavit-in- opposition is extended till 19th April, 2010. List this matter on 26th April, 2010. Affidavit-in-reply in the meantime.
I make it absolutely clear that no further extension will be granted. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.2
Urgent certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
rnc (I. P. MUKERJI, J.)