Calcutta High Court (Appellete Side)
Sri Satchidananda Mukhopadhyay vs Durgapur Steel People'S on 15 December, 2022
S/L 55
15.12.2022
Court. No. 12
Suvayan
WPA 5528 of 2011
Sri Satchidananda Mukhopadhyay
Vs.
Durgapur Steel People's
Cooperative bank Ltd. & Ors.
Mr. Ujjal Ray
...for the petitioner.
Writ petitioner is represented by his learned
Advocate.
None appears on behalf of the respondents.
It is submitted by the learned Advocate for the petitioner that in support of the instant writ application the present writ petitioner intends to file a supplementary affidavit. Leave to file supplementary affidavit as prayed for is hereby granted.
Let the matter be listed on January 10, 2023 under the same heading.
Learned Advocate for the writ petitioner is hereby requested to inform the learned Advocate for the respondents preferably by issuing a written notice along with a server copy of this order and the advance copy of the supplementary affidavit in the meantime.
(Partha Sarathi Sen, J.)