Calcutta High Court (Appellete Side)
Anuj Burman & Anr vs Canara Bank & Ors on 5 January, 2022
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
05.01.2022
ss
11
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
APPELLATE SIDE
W.P.A. 19987 of 2021
Anuj Burman & anr.
Vs.
Canara Bank & ors.
Mr. Kamalesh Jha
... For the petitioner
Ms. Aparajita Ghosh
.... For the respondent nos.1 to 5
After hearing the parties and considering the materials on record, I find that there is no scope of passing any interim order. This matter requires to be heard after affording the respondents opportunity to disclose their stand on affidavit.
Let affidavit-in-opposition be filed by six weeks, reply thereto, if any, two weeks thereafter.
Liberty to mention after twelve weeks for inclusion of the matter under the heading "hearing".
(Arindam Mukherjee, J.)