Calcutta High Court (Appellete Side)
Mr. Ravinder Singh Bhatia vs 7.05.18 Union Of India & Ors on 7 May, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.1641 (W) of 2018
Mr. Ravinder Singh Bhatia
v.
07.05.18 Union of India & Ors.
SL-57
Ct-13 Mr. Asit Kumar Bhattacharya
(S.R.) Mr. Somnath Gangopadhyay
... for the respondents.
None appears for the petitioner.
The petitioner claims that in spite of an admission made in writing by the respondent no.1, the admitted amount payable under a contract has not been made over by the respondent no.1 to it.
The learned advocate appearing for the respondent authorities submits that, the documents of so called admission is suspect. Such letter was not issued by a person duly authorised to do so. Moreover, such letter does not find place in the official record of the respondent no.1. It was not issued through official channel of the respondent no.1. He seeks liberty to file affidavit to such effect and other relevant facts on record.
The issues raised in the writ petition are such that an opportunity should be afforded to the respondents to file affidavits.
2Let affidavit-in-opposition be filed within two weeks after the Summer Vacation. Reply thereto, if any, be filed within two weeks thereafter.
List the writ petition in the monthly list of July 2018 under the heading " For Hearing".
Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)