Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Calcutta High Court (Appellete Side)

Rajendra Kujur vs The State Of West Bengal & Ors on 10 December, 2014

Author: Debasish Kargupta

Bench: Debasish Kargupta

                                                       1


10.12.2014. 
    SD 
                                                         

                                        W.P. No. 28714 (W) of 2014 


                                                 Rajendra Kujur 

                                                     Versus 

                                    The State of West Bengal & Ors. 
                                                    
                
                      Mr. Dipankar Pal 
                      Ms. Juin Dutta Chakraborty 
                      Mr. Angshuman Patra 
                                                               ...For the Petitioner. 
                
                      Mr. Sayan De                    ..For the Private respondent. 
 

  Ms. Chaitali Bhattacharya    ...For the State.      On the prayer made on behalf of the respondent nos. 4 to 11, time  to file affidavit‐in‐opposition is extended till December 24, 2014.  Reply  thereto, if any, is extended till one week after the reopening of the Court  after the Christmas Vacation. 

  Let this matter appear in the Daily Supplementary Cause List on  January 14, 2015 under the heading "For Order".    The  interim  order,  already  passed,  in  the  matter  is  extended  till  January 30, 2015 or until further orders, whichever is earlier.  2   The respondent no. 3 is directed to produce the relevant records  in original on the next date of hearing. 

     

( Debasish Kar Gupta, J. )