Calcutta High Court (Appellete Side)
Bijay Kedia vs Damodar Valley Corporation & Ors on 4 January, 2021
04.01.2021 Through Video Conference
Item no. 06
Aloke/DD WPA 12311 of 2019
with
IA No.: CAN 1 of 2020
Bijay Kedia
Vs.
Damodar Valley Corporation & Ors.
Mr. Jishnu Chowdhury
Mr. Dipak Dey
Mr. Sayan Sinha
... ... For the Petitioner
Mr. Y.J. Dastoor, ld. ASG
Mr. Arijit Majumdar
... ...For the Union of India
Mr. Anirban Ray
Mr. Jayanta Sengupta
Ms. Micky Chowdhury
Mr. Yash Vardhan Deora
... For the Respondent No. 5
Mr. Jayanta Kr. Mitra, Sr. Adv. Mr. Pradip Tarafdar Mr. Subir Pal Mr. Swarajit Day ... For the DVC Affidavit-in-opposition filed on behalf of DVC is taken on record, after extending the time to file such affidavit. Copy of such affidavit will be made available to the office of learned Additional Solicitor General for him to take appropriate instructions and, if thought necessary, to file an affidavit-in- opposition within a week from date.
Let a copy of the affidavit-in-opposition filed by the private respondent be also made available to 2 the office of learned Additional Solicitor General in course of the day.
Affidavit-in-reply be filed by the petitioner by 18.01.2021.
List the matter on 18.01.2021.
[Thottathil B. Radhakrishnan, C.J] [Arijit Banerjee, J.]