Calcutta High Court (Appellete Side)
Gadadhar Ghosh vs State Of West Bengal And Others on 17 January, 2011
Author: Patherya
Bench: Patherya
14 17. 01. W.P. 24099 (W) of 2010 md. 2011 Gadadhar Ghosh
-vs-
State of West Bengal and Others Ms. Rina Banerjee ... for the petitioner Mr. B.R. Patranabish Mr. S. Sengupta ... for the State As by notification dated 11th October, 2010 objection and suggestions were called and such objection has been raised by the petitioner, let such objection be considered before finalization of the amendment preferably within eight weeks from the date of receipt of this order after giving an opportunity of hearing to all parties and by passing a reasoned order. The order to be passed be communicated to the parties within a week thereof. In the event the objection of the petitioner is upheld, steps be taken to make necessary changes in the draft amendment.
With the aforesaid direction, this writ petition is disposed of.
As no affidavit-in-opposition has been filed, the allegations contained in the petition are not admitted.
Urgent certified photocopies of this order, if 2 applied for, be given to the parties subject to compliance with all requisite formalities.
(Patherya, J.)