Calcutta High Court (Appellete Side)
Chandi Charan Mishra vs Union Of India & Ors on 30 September, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
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In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
0.9.2011
W.P.No.16179 (W) of 2011
Chandi Charan Mishra
v.
Union of India & Ors.
Mr. Bipul Kumar Mondal
... for the petitioner.
Mr. Swapan Bernerjee
... for the railway.
Since in spite of service nobody has appeared Mr. Banerjee one of the
counsel for South Eastern Railway present in Court has been directed to appear
in the matter. Copy of the petition has been served on him.
Counsel for the petitioner has submitted that this case is identical with the
case in which the order dated July 2,2010( at p.35) was passed. The case in
which the order was passed is pending. Hence I do not think it will be
appropriate to pass a different order in this case.
For these reasons, I admit the petition and make the same interim order
that was passed in W.P.No.10968(W) of 2010 on July 2,2010.
` The respondents shall file opposition within five weeks; reply, if any, shall
be filed by one week thereafter. This order shall be communicated to the non- appearing respondents within a week and affidavit of service showing compliance shall be filed at the time of final hearing. Liberty to mention the matter for final hearing Certified xerox.
sh (Jayanta Kumar Biswas,J).
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