Calcutta High Court (Appellete Side)
Union Of India And Others vs Shri Nirmal Chakraborty on 3 April, 2012
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
1
S/L.36.
03.04.2012.
bpg.
High Court at Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.C.T.63 of 2012
Union of India and others.
...petitioners
Versus
Shri Nirmal Chakraborty.
...respondent.
Md. Mokaram Hossain.
...for the petitioners.
The petitioners are directed to serve a copy of this writ application on the respondent by registered post with acknowledgement due indicating that this matter shall appear as 'motion' in the monthly combined list of cases for the month of May, 2012 and to file an affidavit-of-service to that effect on the next date of hearing.
During the pendency of this writ petition, parties are directed to maintain status quo as of today.
(Subhro Kamal Mukherjee, J.) 2 (Nishita Mhatre, J.)