Calcutta High Court (Appellete Side)
Punjab National Bank vs Union Of India & Ors on 4 June, 2014
Author: Harish Tandon
Bench: Harish Tandon
1
01 04.06.14 W.P. 10030 (W) of 2014
akd
Punjab National Bank
Vs.
Union of India & Ors.
--------
Ms. Aparajita Rao.
... for the petitioner.
Ms. Asha G. Gutgutia.
... for the respondent nos. 1 & 2.
This matter is listed for extension of the interim order at the instance of the petitioner.
The learned advocate appearing for the respondent nos. 1 and 2 prays for extension of time to file affidavit-in-opposition.
There is no representation on behalf of respondent nos. 3 and 4.
Let the time to file affidavit-in-opposition be extended for a further period of four weeks from date. Reply thereto, if any, be filed within one week thereafter.
The interim order granted earlier shall continue for a further period of eight weeks from date or until further order/orders of this Court, whichever is earlier.
Let the matter appear in the supplementary list after six weeks under the heading "Listed Motion".
The petitioner is directed to communicate this order to the non-appearing respondents through speed post and file affidavit of service to that effect on 2 the next date.
(HARISH TANDON, J.)