Calcutta High Court (Appellete Side)
Uber India Technology Private Limited & ... vs State Of West Bengal & Ors on 8 January, 2018
1
IN THE HIGH COURT AT CALCUTTA
08-01-2018 Constitutional Writ Jurisdiction
Appellate Side
Subrata
.
W.P.No.23880(W) of 2016 Uber India Technology Private Limited & Ors.
-vs-
State of West Bengal & Ors.
with CAN No.11574 of 2016 and CAN No.10529 of 2016 Mr. Ratnanko Banerjee Mr. Samik Kanti Chakraborty Mr. Pratik Shanu ...for the petitioners Mr. Kaushik Chanda Mr. Pradip Kumar Das ...for the UOI Mr. Daipayan Basu Mallick Mr. Bijoy Bikram Das ...for the CAN Since due to paucity of time elaborate hearing of the matter could be not possible even within this month, after hearing counsels for both parties, I am of the prima facie opinion that the interim order which was passed earlier should be extended.
Hence the interim order dated October 4, 2016 as was extended from time to time shall remain in force till February 28, 2018 or until further order, if not modified or vacated earlier.
Liberty to mention.
2[Mir Dara Sheko, J]