Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Calcutta High Court (Appellete Side)

Smt. Mira Das Chowdhury vs The Kolkata Municipal Corporation & Ors on 1 August, 2011

Author: Indira Banerjee

Bench: Indira Banerjee

                                                                                     1


    2.
01.08.2011

.

d.d.

W. P. No.82 (W) of 2011 Smt. Mira Das Chowdhury Vs. The Kolkata Municipal Corporation & Ors.

Mr. A. Mukherjee ...... For the Petitioner.

Mr. Barin Banerjee, Mrs. Sima Chakraborty .... For the K.M.C. Time to file affidavits is extended till Monday next.

Let the writ application be listed as "For Orders" on Tuesday week (09-08-2011).

The interim order, earlier passed by this Court, shall continue for three weeks or until further orders, whichever is earlier.

Urgent certified photostat copy of this order, if applied for, be supplied to the parties subject to compliance of all requisite formalities.

( Indira Banerjee, J )