Calcutta High Court (Appellete Side)
Texmaco Ltd. And Others vs State Of West Bengal And Another on 24 April, 2015
Author: R.K. Bag
Bench: R.K. Bag
1 S/L.75. C.R.R. 1834 of 2013 April 24, 2015 With Bpg. C.R.A.N.549 of 2015 In the matter of : Texmaco Ltd. and others.
...petitioners.
Versus State of West Bengal and another.
...opposite parties.
Mr. Sandipan Ganguly, Mr. Ayan Bhattacharya.
...for the petitioners.
Mr. Subhobrata Basu.
...for the opposite party no.2.
Re: C.R.A.N.549 of 2015.
Affidavit-of-service is filed in Court today; let the same be kept with the record. I have heard the learned counsel representing both the parties.
List the criminal revision for hearing immediately after summer vacation under the heading 'Contested Application'.
The interim order is extended for a period of eight weeks from date or until further order, whichever is earlier.
Accordingly, the application being C.R.A.N. 549 of 2015 is, thus, disposed of.
(R.K. Bag, J.) 2