Calcutta High Court (Appellete Side)
(Jadavpur University & Ors vs Swapan Kanti Paul & Ors.) on 12 June, 2014
1
M. A. T. 832 OF 2014
12.06.14 WITH
ag/skd C. A. N. 5349 OF 2014
Sl. No. 28
Court No. 1
(Jadavpur University & Ors. -vs- Swapan Kanti Paul & Ors.)
Mr. Billwadal Bhattacharyya
Mr. Arkaprava Sen - for the Appellants
Ms. Sanghamitra Nandi - for the Respondent no.6
Mr. Asit Baran Mukherjee - for the State Let paper books be prepared and filed within a period of six weeks from today.
List the matter for hearing after six weeks. It is undertaken by the learned counsel for the private respondent/writ petitioner, that the writ petitioner shall not initiate contempt proceedings till the next date of hearing. The statement is placed on record.
(Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)