Calcutta High Court
Ramesh Mallick vs Board Of Trustees on 18 November, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
WP No.1249 of 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
RAMESH MALLICK
Versus
BOARD OF TRUSTEES, KOLKATA PORT TRUST & ORS.
BEFORE:
The Hon'ble JUSTICE DIPANKAR DATTA
Date: 18th November, 2015
Mr. Chayan Gupta. Adv. with
Mr. Arnab Sardar and Mr. B. Chakraborty, Advs.
..for the petitioner
Mr. Somnath Bose,, Adv.
..for the Port Trust
Ms. Sananda Mukhopadhyay, Adv.
.... For Respondent No.3
The Court: Having heard Mr. Gupta, learned Advocate for the petitioner and Mr. Bose, learned Advocate for the respondent Port Trust, I am of the view that this writ petition ought to be decided on affidavits.
Let affidavit-in-opposition be filed by the respondents by 14th December, 2015; reply thereto, if any, may be filed by the petitioner by 23rd December, 2015. The writ petition shall be listed in the monthly list of January, 2016 under the heading `Hearing'.
(DIPANKAR DATTA, J.) SN.
AR(CR)