Calcutta High Court (Appellete Side)
In Re: Bla Projects Private Limited & Anr vs Damodar Valley Corporation & Ors on 14 November, 2018
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
14.11.18
Item No.34
Court No.15
Krishnendu
W. P. No. 21921 (W) of 2018
In re: An application under Article 226 of the Constitution of India filed on 12.10.2018;
And
In re: BLA Projects Private Limited & Anr.
- Versus -
Damodar Valley Corporation & Ors.
Mr. Sourav Kumar Mukherjee
Mr. Debdeep Sinha
For the Petitioners
Affidavit of service filed by the petitioners be kept on record.
In spite of service, no one appears on behalf of the respondents whose presence
is necessary for adjudication of the present matter.
List this matter for further consideration in the daily supplementary list of this Court on 5th December, 2018.
The petitioners are directed to intimate this order to the respondent no.1 immediately and to affirm an affidavit of service on the returnable date.
It is made clear that in the event no one appears on behalf of the respondents, this Court would be constrained to proceed ex-parte against them.
(Tapabrata Chakraborty, J.)