Calcutta High Court (Appellete Side)
(M/S. A.J. Engineering vs Hindustan Steel Works Construction ... on 17 January, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1
W. P. 30063 (W) OF 2016
17.01.2017
(M/s. A.J. Engineering -vs- Hindustan Steel Works Construction Ltd. & Ors.)
No.34
urt no.13
Mr. Ajay Debnath
Mr. Devranjan Das - for the Petitioner
Mr. Amit Kr. Bhattacharya
Mr. S. Gangopadhyay - for the Respondents
The petitioner claims that in spite of an admission made in writing by the respondent no. 1, the admitted amount payable under a contract has not been made over by the respondent no. 1 to it.
The learned advocate appearing for the respondent authorities submits that, the documents of so called admission is suspect. Such letter was not issued by a person duly authorised to do so. Moreover, such letter does not find place in the official record of the respondent no. 1. It was not issued through official channel of the respondent no.
1. He seeks liberty to file affidavit to such effect and other relevant facts on record.
The issues raised in the writ petition are such that an opportunity should be afforded to the respondents to file affidavits.
Let affidavit-in-opposition be filed within four weeks from date. Affidavit-in-reply thereto, if any, be filed within one week thereafter.
The writ petition will be treated as ready for hearing immediately on completion of the time stipulated for filing affidavits.
Liberty is given to the parties to mention the matter for early hearing. 2 Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)