Calcutta High Court (Appellete Side)
Sps Steel Rolling Mills & Ors vs Uco Bank & Ors on 25 April, 2016
Author: Arijit Banerjee
Bench: Arijit Banerjee
1
11 25.04. M.A.T.583 of 2016
ns 2016 With
CAN No.3538 of 2016
With
W.P. No.7 of 2015
with
W.P. No.8 of 2015
With
W.P. No.552 of 2015
With
W.P. No.553 of 2015
with
W.P. No.554 of 2015
SPS Steel Rolling Mills & ors.
Versus
UCO Bank & Ors.
Mr. Ranjan Bachawat, Sr. Adv.,
Mr. Saptangshu Basu, Sr. Adv.,
Mr. Pramit Roy, Sr. Adv.,
Ms. Suparna Mukherjee,
Mr. Surendra Dube,
Mr. Meghojit Mukherjee,
Mr. Shaunak Ghosh ... for the appellants.
Mr. Rupak Ghosh,
Mr. Rajarshi Dutta,
Mr. Sourjya Roy ... for UCO Bank.
Mr. Bimal Kr. Chatterjee, Sr. Adv.,
Mr. D. Sen,
Mr. A. Mitra .... For Reserve Bank.
Respondent/UCO Bank seeks time to file
affidavit-in-opposition since they had no opportunity of filing the same before learned Single Judge and they seek three weeks time.
2Since other connected writ petitions are tagged with MAT 583 of 2016, it is just and proper to direct the respondents to file affidavit-in-opposition in all the writ petitions by all the respondents if they have not yet filed.
Four weeks time is granted to file affidavit-in- opposition not only in the appeal but also in the writ petitions with advance copy to other side who shall file reply, if any, within two weeks thereafter.
Interim order, as directed by learned Single Judge, would continue till next date of hearing.
List the matters after six week.
( Manjula Chellur, Chief Justice ) ( Arijit Banerjee, J. )