Calcutta High Court (Appellete Side)
Tuktuki Dholey vs The State Of West Bengal & Ors on 30 January, 2019
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1
2019
W.P. 24666(W) of 2018
Tuktuki Dholey
Vs.
The State of West Bengal & Ors.
Mr. Pradip Kr. Ghosh
... For the Petitioner.
Ms. Anjusri Mukherjee
......for the State.
Mr. Ratul Biswas...for the Board.
The matter cannot be decided without exchange of affidavits.
Therefore, the respondents are directed to file affidavit-in-opposition by
four weeks. Reply thereto, if any, may be filed within two weeks thereafter.
Let the matter appear in the Combined Monthly List of April, 2019 under the heading "Contested Application".
( Samapti Chatterjee, J. )