Calcutta High Court (Appellete Side)
Pg (Dart Industries Inc vs Union Of India & Ors.) on 22 April, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
45 22.04.2014 W.P.10200(W) of 2014
pg (Dart Industries INC vs. Union of India & Ors.)
Mr. Reetobroto Mitra
Mr. Manik Das
Mr. Rudrajit Sarkar
Ms. Rima Das...........for the petitioner
Mr. Manoj Malhotra....for the respondents 1 to 5
Having heard Mr. Mitra and Mr. Malhotra, learned advocates for the petitioner and the respondents 1 to 5 respectively and having regard to the disputed issue involved in this writ petition, I am of the view that the parties ought to exchange their affidavits.
Let affidavit in opposition be filed by the respondents by June 16, 2014; reply thereto, if any, may be filed by June 30, 2014.
Put up this writ petition in the monthly list of July, 2014 under the heading 'Final Disposal'.
However, any action taken by the respondents during the pendency of the writ petition adverse to the interest of the petitioner shall abide by its result.
(DIPANKAR DATTA,J.)