Calcutta High Court (Appellete Side)
Amarendra Kumar Singh vs Damodar Valley Corporation & Anr on 10 June, 2019
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IN THE HIGH COURT AT CALCUTTA
10-06-2019Constitutional Writ Jurisdiction Appellate Side Subrata W.P.No.26829(W) of 2013 Amarendra Kumar Singh
-vs-
Damodar Valley Corporation & Anr.
Mr. Ganesh Srivastava ...for the petitioner Mr. Ranajay De Mr. Biswajit Banerjee ...for DVC On behalf of the petitioner a compilation of judgments has been filed.
Mr De appearing for DVC prays for one week's time to file a list of judgments, if necessary, to the writ petitioner's compilation. He admits that he has already filed a list which was before the writ petitioner had filed his compilation.
Such prayer is allowed directing the matter to be listed as 'To be mentioned' next Monday - June 17, 2019. Mr De shall file a supplementary list of judgments, if any, to deal with that which has been cited by Mr Srivastava.
[Protik Prakash Banerjee, J] 2