Calcutta High Court (Appellete Side)
(Subrata Roy vs The Raiganj Central Co-Operative Bank on 1 September, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
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01.09.2015
rrc
W. P. 19237 (W) of 2015
(Subrata Roy Vs. The Raiganj Central Co-operative Bank
Limited & Ors.)
Mr. Bibek Jyoti Basu
Mr. Uttam Kumar De
Mr. Agniv Sinha
Ms. Nandita Baksi
.....For the petitioner
Mr. Sadhan Roy Chowdhury
Mr. Molay Roy
......For the State
Mr. Arnab Ray
......For the respdt. nos. 1 & 2
The respondent 3 has been served notice and is being
represented by Mr. Roy Chowdhury, learned senior Government advocate.
After hearing progressed to some length, it has been considered necessary to ascertain as to whether the respondent 3 made any award or not in pursuance of the notice dated 25th November, 2014 at page-39 of the writ petition. Mr. Roy Chowdhury seeks some time to obtain instructions.
Put up the writ petition on Tuesday next (8th September, 2015) under the heading 'New Motion'. Supplementary affidavit filed by the petitioner in Court today shall be retained with the records.
( Dipankar Datta, J. ) 2