Calcutta High Court (Appellete Side)
Kc Ahw Unimark Consortium Llp & Anr vs The State Of West Bengal & Ors on 30 March, 2015
Author: Aniruddha Bose
Bench: Aniruddha Bose
1 22 W.P. No.2658(W) of 2015 30.03.2015
KC Ahw Unimark Consortium LLP & Anr.
Vs. The State of West Bengal & Ors.
Mr. Abhrajit Mitra, Ms. Rajshree Kajaria, Mr. Satadeep Bhattacharya, Mr. Saptarshi Mukherjee.
... for the petitioners.
Mr. Pranab Kumar Dutta, Mr. Alok Kumar Ghosh, Mr. Santanu Chatterjee.
... for the KMC.
Mr. Pradip Dutta, Ms. Munmun Tewari.
... for the State.
Let this matter be listed under the heading "For Orders" on 21st April, 2015 at 2 P.M. At this stage, there does not seem to be any immediate urgency for passing any interim order. In the event such urgency arises, the petitioners are given liberty to mention.
The point of maintainability of the writ petition is kept open.
(Aniruddha Bose, J.) 2