Calcutta High Court (Appellete Side)
The State Of West Bengal & Ors vs M/S. Sriram Packaging Products & Ors on 17 August, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
17.8.2017.
ap
CAN 6099 of 2017
with
CAN 6102 of 2017
in
MAT 1072 of 2017
The State of West Bengal & Ors.
Vs.
M/s. Sriram Packaging Products & Ors.
Mr. Amitesh Banerjee, Sr. Advocate,
Mr. Tarak Karan
... For the applicants/appellants.
Ms. Reshmi Ghosh
Mr. Koushik Banerjee
Ms. Mukta Rani Singha
Ms. Reshmita Sen
... For the respondents/writ petitioners.
Let the affidavit-of-service filed in Court today be taken on record. Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicants/appellants to explain the delay in filing of the appeal. As such, the delay is condoned. The application for condonation of delay, being CAN 6099 of 2017, is accordingly allowed.
Re: CAN 6102 of 2017 in MAT 1072 of 2017 Having heard the learned advocates for the parties, we are of the view that for effective adjudication of the controversy in issue in the present appeal, HIDCO is required to be added as a respondent. The learned Advocate-on-Record of the State of West Bengal is directed to amend the cause-title of the appeal as well as the application for stay by adding HIDCO as 2 respondent. A copy of the amended Memorandum of Appeal and the application for stay shall be served upon HIDCO within a week from date.
We also request the learned Advocate General, who is present in Court, to assist us on the next date.
Let this matter stand adjourned for a fortnight for further consideration.
(Biswanath Somadder, J.) (Sankar Acharyya, J.)