Calcutta High Court (Appellete Side)
Ruchi Soya Industries & Anr vs The State Of West Bengal & Ors on 6 February, 2018
Author: I. P. Mukerji
Bench: I. P. Mukerji
1
06.02.2018
Sl.No. 04
Ct.No.18
aa
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
MAT 1624 of 2017
With
CAN 9460 of 2017
Ruchi Soya Industries & anr.
Vs.
The State of West Bengal & Ors.
Mr. Saurabh Guhathakurata
...for appellants
Mr. Pradip Kr. Roy
Ms. Shrabani Sarkar
...for the respondent nos. 3,4 & 5
On more than one occasion the State is not represented in this appeal.
Learned advocate on record for the appellants is requested to serve an appropriate notice on them. Mr. Guhathakurata submits that such notice has been duly served. None appears for the State even today.
List this appeal and the application on 12th February, 2018 retaining the same position.
The advocate on record for the appellants shall write to the learned Advocate General that it is the desire of the court that learned counsel should represent the State on the next returnable date of this matter.
( I. P. Mukerji,J. ) 2 ( Md. Mumtaz Khan,J. )