Calcutta High Court (Appellete Side)
Shaleen Khemani & Ors vs The State Of West Bengal & Anr on 30 June, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 50 30.06.2017
C.R.R. 975 of 2017 rkd Ct. No.28 (CRAN 2577 of 2017) Shaleen Khemani & Ors.
-vs-
The State of West Bengal & Anr. Mr. Ayan Bhattacharya .....for the petitioner.
Ms. Susmhmita Ghosh .....for the opposite party no.2. Affidavit-of-service filed in Court today be kept with the record.
Opposition be filed within six weeks. Reply, if any, be filed on the next date.
Let this matter appear under heading "Contested Applications" eight weeks hence.
Interim order granted earlier shall continue for a further period of ten weeks or until further orders, whichever is earlier.
Liberty is given to the parties to apply for extension and/or modification and/or variation of this order upon notice to the other side.
The application being CRAN 2577 of 2017 is disposed of. Certified copy of this order, if applied for, be given to the parties on priority basis.
(Joymalya Bagchi, J.)