Calcutta High Court (Appellete Side)
Paschim Banga Khet Majoor Samity & Anr vs The State Of West Bengal & Ors on 21 December, 2017
Author: Sambuddha Chakrabarti
Bench: Sambuddha Chakrabarti
1
21.12.17
cl 202
ab
W.P. 29386(W) of 2017
Paschim Banga Khet Majoor Samity & Anr.
-Vs
The State of West Bengal & Ors.
Mr. R. Guha Thakruta,
Ms. S. Sengupta,
Mr. Jamairuddin Khan,
... for the petitioners
Mr. L. C. Halder, ... for the respondent No. 3
Let the affidavit of service filed in Court today be kept with the record. Heard the learned advocates for the parties.
Let an affidavit-in-opposition to the writ petition be filed within four weeks from date.
Mr. Guha Thakurta, the learned advocate for the petitioners has specifically expressed that the petitioners shall not file any affidavit-in-reply.
Let this matter appear as a "Listed Motion" in the combined monthly list of February, 2018 within the first 50 matters under that heading.
(Dr. Sambuddha Chakrabarti,J)