Calcutta High Court (Appellete Side)
Haldia (Icare) & Anr vs The State Of West Bengal & Anr on 11 August, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
C.R.R. 343 of 2017 31 11.08.2017
rkd Ct. No.28 (CRAN 2956 of 2017) Indian Centre for Advancement of Research and Education Haldia (ICARE) & Anr.
-vs-
The State of West Bengal & Anr. Mr. B. R. Bhattacharya, Mr. U. S. Chattopadhyay, Mr. S. S. Chattopadhyay, Mr. S. Maji, Ms. S. Saha, Mr. S. Banerjee ....for the petitioner.
Mr. S. Chatterjee, Mr. S. Nag .....for the opposite party. Mr. S. G. Mukherjee, Ld. P.P., Mr. A. Bose, Mr. S. Sinha .....for the State.
Having considered the materials on record including the terms of the agreement and in the light of the submission that the dispute essentially revolves around alleged breach of terms of the agreement executed between the petitioner company and opposite party no.2, HIDAL and that there is part payment of the cancellation charges raised upon the petitioner firm, I am of the opinion the matter requires to be decided upon exchange of affidavit.
Affidavit-in-opposition be filed within four weeks. Reply, if any, two week thereafter.
Matter will appear under the heading "Contested Application" one week after ensuing Puja vacation.
Interim order extended by two weeks after ensuing Puja vacation or until further order whichever is earlier.
Accordingly, the application being CRAN 2956 of 2017 is disposed of.
Certified copy of this order, if applied for, be given to the parties on priority basis.
(Joymalya Bagchi, J.)