Calcutta High Court (Appellete Side)
Ab Baisakhi Banerjee vs The State Of West Bengal & Ors on 16 July, 2013
Author: Aniruddha Bose
Bench: Aniruddha Bose
1
28 16.07.13 W.P. 12033 (W)_of 2013
nb
ab Baisakhi Banerjee
Vs
The State of West Bengal & Ors.
Mr. Saktinath Mukherjee (Sr. Advocate)
Mr. Joydeep Kar
Mr. Soumya Majumder
Mr. Sunny Nandi
... For the Petitioner.
Mr. Partha Sarathi Sengupta
Md. T. M. Siddipui
Md. S. S. Siddiqui
... For the Respondent No. 4.
Mr. Pranab Kumar Dutta Mr. Suradip Bhattacharya ... For the Respondent No. 9.
Mr. Jyotosh Majumder Ms. Debjani Roy Mr. Pinaki Dhole ... For the State Respondents.
Dr. Sutanu Kr. Patra Mr. Rajib Kr. Basak ... For the University of Calcutta. Mr. Ashoke Kr. Banerjee Mr. Ansar Mondal Mr. A. Md. Sabir ...for the Respondent No. 8.
When the matter is called on for hearing, learned Counsel appearing for the petitioner submits that affidavit-in-opposition has been filed by the Minority Commission and the College authorities. No affidavit has as yet been filed by the University and the State. Time to file affidavit-in-opposition to the respondents who have not yet filed their affidavits is extended till 23rd July, 2013. Reply thereto; if any, be filed by 30th July, 2013.
Today in course of hearing complaint was made on behalf of 2 the petitioner that she was not receiving any subsisting allowance. Mr. Dutta, learned Counsel appearing for the College authorities submits that any overdue sum under that head shall be released by 18th July, 2013. Let the cheque in respect of such dues be handed over in respect of the petitioner to her Advocate-on-record.
Matter to be listed on 1st August, 2013 at 2 pm. under the heading "Specially Fixed For Orders".
(Aniruddha Bose, J.)