Calcutta High Court
Srianand Heemghar Pvt. Ltd. And Ors vs West Bengal State Financial on 21 January, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
ORDER SHEET
WP No.42 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SRIANAND HEEMGHAR PVT. LTD. AND ORS.
-Versus-
WEST BENGAL STATE FINANCIAL
CORPORATION LTD. & ORS.
Appearance:
Mr. Saptangshu Basu, Sr. Adv.
Mr. R. Kali, Adv.
Ms. Mitul Chakrabarty, Adv.
...for the petitioner.
Mr. Amiya Kumar Sur, Adv.
...for WBFC.
BEFORE:
The Hon'ble JUSTICE DIPANKAR DATTA
Date : 21st January, 2014.
The Court : In this writ petition mandamus has been
prayed for against the respondents. From the cause title of the
writ petition, it appears that some of the respondents have their offices beyond the Ordinary Original Civil Jurisdiction of this Court.
In terms of Rule 4 of the rules relating to applications under Article 226 of the Constitution of India framed by this Court, for a writ petition seeking mandamus to be entertained on the original side, all the respondents must reside/have their offices/carry on business within the Ordinary Original Civil 2 Jurisdiction of this Court. This writ petition cannot, therefore, be dealt with on the Original Side.
However, since this Court has the determination to hear the subject matter of this writ petition on the Appellate Side, records of this writ petition be transmitted to the computer section, Appellate Side for registering this writ petition as an Appellate Side matter. Immediately after it is so registered, the same may be placed in the Appellate Side list as `Motion'.
(Dipankar Datta, J.) A/s.