Calcutta High Court (Appellete Side)
Aditya Prosad Bhattacharyya & Ors vs Eiilm University & Ors on 15 June, 2015
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
W. P. No.10839 (W) of 2015
Aditya Prosad Bhattacharyya & Ors.
v.
EIILM University & Ors.
15.06.15
SL-14 Mr. Ayan Banerjee
(S.R.) Mr. Soumo Chaudhury ... for the petitioners.
Mrs. Vijaya Bhatra
Mr. Ganesh Prasad Shaw
Mrs. Suruchi Agarwal ... for the respondent no.5.
Affidavit of service filed today be kept on record. In spite of service, no one appears today on behalf of the respondent nos.1 to 4.
Mr. Banerjee, learned advocate appearing for the petitioners submits that subsequent to filing of this writ application, documents have been received by the petitioners, which need to be placed on record and accordingly he prays for leave to file a supplementary affidavit. Such prayer of Mr. Banerjee is considered and allowed. Let such supplementary affidavit be filed within a week from date.
List this matter for further consideration under the same heading in the Daily Supplementary List of this court on 29th June, 2015.
The petitioners are directed to intimate this order and to serve an advance copy of the supplementary affidavit to all the respondents and to affirm an affidavit of service on the returnable date.
(Tapabrata Chakraborty, J.)