Calcutta High Court (Appellete Side)
Facebook vs State Of West Bengal & Anr on 28 July, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
C.R.R. 2332 of 2017
231 28.07.2017
rkd Ct. No.28
FACEBOOK, INC
-vs-
State of West Bengal & Anr.
Mr. Sidhartha Luthra, Sr. Adv.,
Mr. S. Mitter,
Mr. T. Karia,
Mr. S. Datta,
Mr. N. Saluja,
Ms. R. Shrivastav,
Ms. S. Dwivedi,
Ms. S. Binani
.....for the petitioner.
Mr. Kishore Dutta, Ld. Advocate General,
Mr. Saswata Gopal Mukherjee, Ld. P.P.,
Mr. A. Bose,
Ms. A. Sinha
.....for the State.
Affidavit-in-opposition be filed on behalf of the
respondent within four weeks. Reply, if any, be filed within two
weeks thereafter.
Matter will appear under the heading "For Orders" six weeks hence.
Interim order is extended by eight weeks hence or until further orders, whichever is earlier.
Pendency of the petition shall not, however, stand in the way of the respondent authorities taking necessary steps in the matter in accordance with procedure established under the Information Technology (Procedure & Safeguards For Blocking For Access of Information by Public) Rules, 2009, if necessary.
Certified copy of this order, if applied for, be given to the parties on priority basis.
(Joymalya Bagchi, J.)