Calcutta High Court (Appellete Side)
Amitava Nandi vs The Hon'Ble High Court At Calcutta & Ors on 11 July, 2018
1
.07.18
imanta
t - M/L
No. 206
W. P. No. 20527 (W) of 2017
Amitava Nandi
-Vs.-
The Hon'ble High Court at Calcutta & Ors.
Mr. Soumya Majumder,
Ms. Anjana Banerjee.
...for the petitioner.
Mr. Biswaroop Bhattacharyya.
...for the High Court.
Mr. Joydeep Acharya.
...for the State respondents.
Mr. Acharya, the learned Advocate for the State respondents submits that because of a confusion as to who would be the appropriate authority to file an affidavit the affidavit on behalf of the State respondents could not be filed. On his prayer time to file affidavit-in-opposition is extended as a last chance by 10 days from date. Consequently, time to file affidavit-in-reply is also extended by two weeks thereafter.
Let this matter appear for hearing in the Combined Monthly List of August, 2018 within the first 50 matters under that heading.
(Dr. Sambuddha Chakrabarti, J.)