Calcutta High Court
Calcutta vs Ananya Bandhopadhyay And Ors on 3 September, 2014
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
G.A. 1945 of 2014
APO 213 of 2014
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
LD. REGISTRAR GENERAL,HIGH COURT
CALCUTTA
Versus
ANANYA BANDHOPADHYAY AND ORS
BEFORE:
The Hon'ble JUSTICE JYOTIRMAY BHATTACHARYA
The Hon'ble JUSTICE TAPASH MOOKHERJEE
Date : 3rd September, 2014.
For the Appellant : Mr. Kishore Datta, Sr.Advocate with
Ms. Sumita Shaw, Advocate
For the Respondent : Mr. Shaktinath Mukherjee, Sr.Advocate
Mr. M.Lahiri, Sr.Advocate and Mr. A.Pramanick, Advocate THE COURT : On the last occasion, we were requested by Mr.Mukherjee, learned Senior counsel appearing for the respondent to hear out the writ petition itself instead of restricting our consideration to the merit of the appeal which is directed against an interlocutory order passed in connection with the writ petition.
Mr. Datta, learned Senior counsel appearing for the Appellant, on instruction from his client, submits that his 2 client has no objection if the main writ petition is decided by this Court.
Accordingly, we have decided to hear out the writ petition itself. On the prayer of Mr. Datta, learned Senior counsel, leave is granted to his client to file affidavit in opposition to the writ petition by 24-9-2014. Reply, if any, be filed by 12-11-2014. Let this matter be posted for hearing on 14-11-2014 at 2.0 p.m. Let the records relating to the writ petition be requisitioned.
(JYOTIRMAY BHATTACHARYA, J.) ( TAPASH MOOKHERJEE, J.) ss AR(CR)