Calcutta High Court (Appellete Side)
One Mobikwik Systems Ltd. & Ors vs State Of West Bengal & Ors on 11 February, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
11.02.2025 rc/ct.no.34 Item No.01+02 CRR No. 687 of 2024 with CRAN No. 1 of 2024 with CRAN No. 2 of 2024 with CRAN No. 3 of 2025 One Mobikwik Systems Ltd. & Ors.
Versus State of West Bengal & Ors.
And CRR No. 769 of 2024 with CRAN No. 3 of 2025 Navdeep Singh Suri & Anr.
Versus State of West Bengal & Ors.
Ms. Diksha Ghosh ...for the Petitioner Mr. Prabir Adhya Ms. Madhumanti Chakraborty ...for the O.P. Heard learned counsels for the parties.
Learned counsel for the private opposite party seeks to use affidavit in opposition.
Affidavit-in-opposition be filed within three weeks from date.
Affidavit-in-reply, if any, be filed within a week thereafter.
Let this matter go out of list for the time being. Liberty to mention.
The interim order granted earlier is extended till April 30, 2025 or until further orders, whichever is earlier.
The application being CRAN No. 3 of 2025 in CRR No. 687 of 2024 and CRAN No. 3 of 2025 in CRR No. 769 of 2024 are disposed of accordingly.
2Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh,J)