Calcutta High Court
Basirhat Food Supply Mohila ... vs The State Of West Bengal & Anr on 13 January, 2010
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
WP No. 43 of 2010
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
BASIRHAT FOOD SUPPLY MOHILA CO-OPERATIVE Plaintiff/Petitioner/Applicant
SOCIETY LTD.
Versus
THE STATE OF WEST BENGAL & ANR. Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PRANAB KUMAR CHATTOPADHYAY Date : 13th January, 2010.
The Court : Having heard learned Advocates appearing for the parties and considering the facts and circumstances of the case, I am of the opinion that the issues raised in this writ petition should be decided finally after granting opportunity to the respondents to file affidavits in the matter.
Therefore, liberty is granted to the respondents to file affidavit-in-opposition within two weeks from date; reply thereto, if any, may be filed within a week thereafter. Let this matter be listed as 'For Hearing' three weeks hence.
Let there be an interim order only to the effect that all steps taken hereinafter with regard to supply of dietary and miscellaneous articles in terms of the tender notice in question will abide by the result of the writ petition.
All parties concerned are to act on a photostat signed copy of this order on usual undertakings.
(PRANAB KUMAR CHATTOPADHYAY, J.) TR/