Calcutta High Court (Appellete Side)
Md. Anowar Ali Laskar & Ors vs Union Of India & Ors on 1 March, 2016
Author: Sambuddha Chakrabarti
Bench: Sambuddha Chakrabarti
1
.03.16
8 ab
W.P. 1129(W) 2016
Md. Anowar Ali Laskar & Ors.
-Vs-
Union of India & Ors.
Mr. Upendra Roy,
Mr. S. Nandy,
... for the petitioners
Ms. Arpana Banerjee,
... for the Provident Fund Authorities
Let the affidavit of service filed in Court today be kept
with the record. It appears therefrom that service in respect of
all the respondents have not been completed.
The petitioners are directed to complete service upon all the respondents, except those who have already served and to file an affidavit of service to that effect on the next date of hearing.
Let this matter appear under the same heading in the combined monthly list of March, 2016.
In the meantime, the petitioners are directed to put in the deficit court fees. In default, the writ petition will be treated as maintainable in respect of the petitioner No. 1 only.
(Dr. Sambuddha Chakrabarti,J)