Calcutta High Court (Appellete Side)
W.B.S.E.D.C.L. & Ors vs Swati Bose (Ghosh) & Ors on 19 March, 2013
1
19.03.2013
Sl.20
as/mb
F.M.A.49 of 2013
With
C.A.N.8213 of 2012.
The Chairman & Managing Director,
W.B.S.E.D.C.L. & Ors.
-vs-
Swati Bose (Ghosh) & Ors.
Mr. Bhaskar Mitra.
... Appellants.
Mr. Ashok Kr. Janah,
Mr. K. D. Das.
...For the Respondent No.1.
We have asked the learned Counsel for the appellant whether they are ready to consider the case of the respondent as a special case without making any precedent.
The learned Counsel has prayed for time to take instruction in view of the fact that she has now been divorced.
Supplementary affidavit filed Court today is taken on record. List this matter in the 2nd week of April, 2013. (Joymalya Bagchi,J) (Arun Mishra, Chief Justice) 2