Calcutta High Court (Appellete Side)
Anjana Banerjee (Naskar) vs The State Of West Bengal & Ors on 3 March, 2017
Author: Subrata Talukdar
Bench: Subrata Talukdar
1
03.03.2017
S.L-95(KB)
W. P. 5523 (W) of 2015
Anjana Banerjee (Naskar)
Versus
The State of West Bengal & Ors.
Mr. Asit Kumar Banerjee
Mr. Sib Narayan Chattopadhyay
... For the Petitioner.
Mr. Amitesh Banerjee
Mr. Tarak Karan
... For the State-respondents.
Mrs. Rituparna De Ghose Miss Rimpa Rajpal ... For the Respondent Nos.3 & 5. Mr. Alok Kumar Pal ... For the Respondent No.6.
Mr. Sib Narayan Chattopadhyay, Learned Advocate appears for the writ petitioner.
On behalf of the Respondent Nos. 3 and 5, Mrs. Rituparna De Ghose, Learned Counsel appears.
On behalf of the Respondent No.6, Mr. Alok Kumar Pal, Learned Advocate appears.
Counsel for the Respondent Nos. 3 and 5 file their affidavits-in-opposition in Court today, which are taken on record.
2Counsel for the Petitioner prays for an accommodation to file affidavit-in-reply.
Such accommodation is granted. It is expected that the affidavit-in-reply shall be filed by two weeks with an advance copy served on Learned Counsel for the Respondent Nos. 3, 5 and 6.
Liberty to mention the matter for inclusion in the list under the same heading "Hearing 2015 to 2017" after the period granted to file affidavit-in-reply stands completed.
(Subrata Talukdar,J.)