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Calcutta High Court (Appellete Side)

Bablu Sarkar & Ors vs The Howrah Municipal Corporation & Ors on 11 December, 2017

Author: Shekhar B. Saraf

Bench: Shekhar B. Saraf

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11.12.2017
    ss
                                            W.P. 7492(W) of 2015
             ,




                                           Bablu Sarkar & ors.
                                                  Vs.
                                  The Howrah Municipal Corporation & ors.
                 ,,




                                               Ms. Shaoni Dey
                                                     ... For the petitioners
                                               Ms. Rituparna Ghosh Dey
                                                     ... For the respondent no.6

Mr. N. C. Bihani Ms. Papiya Banerjee Bihani ... H. M. C. , Counsel for the writ petitioner appears and submits that the Advocate on record for the petitioner is unwell and is unable to attend Court. She further submits that affidavit-in- reply is not with her. She seeks extension of time to file affidavit-in-reply.

Such prayer is allowed. Time to file affidavit-in-reply is extended by one week from date.

Affidavit-in-opposition filed by the private respondent be kept on record.

Counsel on behalf of the Howrah Municipal Corporation submits that his affidavit-in-opposition is also not ready.

Time is also granted to Howrah Municipal Corporation to file affidavit-in-opposition by one week from date. Petitioner shall filed affidavit-in-reply to the same, if necessary, within a week thereafter.

Let the matter appear three weeks hence.

(Shekhar B. Saraf, J.)