Calcutta High Court (Appellete Side)
(Alok Kumar Ghosh & Anr vs Union Of India & Anr.) on 20 November, 2017
1 26 20.11.2017
CRR 584 of 2016 an Court No. 34 (Alok Kumar Ghosh & anr. vs. Union of India & anr.) Mr. Siladitya Sanyal, Sr. Adv.
Mr. Sujan Chatterjee ............. for the Petitioner Mr. Swapan Banerjee ............. for the State The learned counsel appearing on behalf of the Railway Authority submits that he wants to file affidavit-in-opposition. Such prayer is allowed.
Let the matter appear after two weeks. In the meantime, exchange of affidavits has to be done.
(Siddhartha Chattopadhyay, J.) 2