Calcutta High Court (Appellete Side)
Esi Corporation vs Union Of India & Anr on 14 July, 2021
14.07.2021
SL No.33
Court No.16
(gc)
WPCT 42 of 2021
ESI Corporation
Vs.
Union of India & Anr.
(Via Video Conference)
Mr. T.K. Chatterjee,
...for the Petitioner.
The learned Counsel for the petitioner submits that the
matter be adjourned till 26th July, 2021 as the service upon
the respondent authorities are not yet complete.
Let this matter be listed on 26th July, 2021. The petitioner shall serve copies of the writ petition upon the respondent authorities within one week from date and shall file an affidavit of service on the adjourned date. (Hiranmay Bhattacharyya, J.) (Soumen Sen, J.)