Calcutta High Court (Appellete Side)
Tapan Majumder vs The Union Of India & Ors on 5 April, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 Sl. No.82.
5‐04‐2019 S.D. W.P. 6884 (W) of 2019 Tapan Majumder vs. The Union of India & Ors.
Mr. K.K. Ganguly ...For the petitioner.
Mr. Goutam Chakraborty ....For the Central Bank of India. The petitioner seeks compensation from the bank. There is a question of maintainability of the writ petition. Without prejudice to the point of maintainability, let affidavits be filed.
Let affidavit‐in‐opposition be filed within four weeks from date. Reply thereto, if any, be filed within two weeks thereafter.
Liberty is given to the parties to mention the matter for early hearing.
Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the formalities.
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