Calcutta High Court (Appellete Side)
Debi Datta (Das) vs The State Of West Bengal & Ors on 8 January, 2014
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
08.01.2014
M.L.-10(KB)).
W. P. 17499 (W) of 2010
Debi Datta (Das)
Versus
The State of West Bengal & ors.
Mr. Kamalesh Jha,
Mr. Debasish Mukhopadhyay,
Mr. Anirban Banerjee,
Ms. Rakhi Jaiswal
... For the petitioner
Mrs. Rina Banerjee
... For the respondent nos.5-9 and 11
In spite of earlier direction of this Court upon the respondent no. 10 to produce all records in respect of the writ petitioner, no one had entered appearance on the part of the said respondent today and no such record had been filed.
As a last chance, the said respondent no.10 is directed to produce the records in respect of the writ petitioner, as earlier directed, positively on the next date of hearing.
Let this matter appear in the Supplementary List as 'For Orders' on 10th February, 2014.
In the event on the said date no one appears for the respondent no.10, this Court would be constrained to direct personal appearance of the said respondent.
The petitioner is directed to communicate this order to the said respondent no.10 immediately.
2On the prayer of Mrs. Banerjee, appearing for the respondent nos. 5-9 and 11. the original records as produced are handed back to her.
Mrs. Banerjee would retain the said original records and produce the same on the next date of hearing on 10th February, 2014.
( Tapabrata Chakraborty, J. )