Calcutta High Court (Appellete Side)
Ddas Mr. Jaidev Agarwalla & Anr vs The State Of West Bengal on 20 December, 2016
Author: Arindam Sinha
Bench: Arindam Sinha
1
WP 9050 (W) of 2004
20.12.2016
06
ddas Mr. Jaidev Agarwalla & Anr.
Vs.
The State of West Bengal
Mr. Haradhan Banerjee
Mr. A. Pain
Mr. M. K. Show
Mr. Subhrangshu Dutta
... ... For the petitioners
Mr. Pradip Kr. Das
... ... For the UOI
Mr. Sanjoy Bhattacharya
Mr. Rizanur Rahaman
... ...For the WBFC
Mr. Chayan Gupta
Mr. P. Banjerjee
... ...For the respondent no. 3
Mr. Banerjee, learned advocate appears on behalf of the petitioners and files affidavit-of-service. Mr. Bhattacharya, learned advocate appears for the West Bengal Financial Corporation and submits, his is a transferred brief. He does not have copies of the pleadings. He requests copies from Mr. Banerjee on usual terms. Mr. Banerjee assures this Court that in the event copies are requested for on terms, he will supply the same but omission to request should not be a ground for adjournment on the next date.
List this writ petition for hearing on 4th January, 2017. It is made clear that the petitioners are pressing for hearing, so prayer for adjournment is not likely to be granted.
(Arindam Sinha, J.) 2 3