Calcutta High Court (Appellete Side)
M/S. Ruchi Soya Industries Ltd vs Union Of India & Ors on 29 January, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
01 IN THE HIGH COURT AT CALCUTTA
29.01.2021 CONSTITUTIONAL WRIT JURISDICTION
sb
Ct23 APPELLATE SIDE
WPA 1354 of 2021
M/s. Ruchi Soya Industries Ltd.
Vs.
Union of India & Ors.
Mr. Prithu Dudhoria
... For the petitioner.
Ms. Amrita Pandey
... For the respondent no.1.
Mr. B. P. Banerjee, Mr. Adhradip Maity .... For the respondent nos. 2 and 3 Affidavit of service filed in Court today is taken on record.
The petitioner says that in paragraph 20 of the writ petition, the petitioner has relied upon two letters both dated 5th November, 2020 which are said to have been received by the respondents on 6th November, 2020. The petitioner says that the two letters of 5th November, 2020 has been annexed but those are not the receipt copy of the said two letters. The petitioner intends to disclose the two letters dated 5th November, 2020 with the seal of the respondents affixed thereto. The petitioner also wants to disclose a circular.
Considering the pleadings, leave is granted to the petitioner to disclose the receipt copy of the 2 two letters dated 5th November, 2020 and the circular by way of a supplementary affidavit. Such supplementary affidavit shall be filed within 5th February, 2021 and a copy thereof be served on the respondents.
Let this matter appear on 11th February, 2021 for further consideration.
(Arindam Mukherjee, J.)