Calcutta High Court
Carnation Industries Ltd. & Anr vs Union Of India on 2 March, 2010
Author: I.P. Mukerji
Bench: I. P. Mukerji
WP No. 694 of 2006
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
CARNATION INDUSTRIES LTD. & ANR.
Versus
UNION OF INDIA
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 2nd March, 2010.
The Court : The Additional learned Solicitor General of India appears. He has been instructed by the learned Attorney General of India to appear in the matter. He needs some time to get ready in the matter. Moreover affidavits are also not complete.
In the circumstances, time to file affidavit in opposition is peremptorily extended till 22nd March, 2010. Let this matter appear in the monthly list of April, 2010 fairly at the top. Affidavit in reply be filed in the meantime.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I.P. MUKERJI, J.) SP/