Calcutta High Court (Appellete Side)
Amitava Nandi vs The Hon'Ble High Court At Calcutta & ... on 8 September, 2017
1 75 08.09.201
W.P. 20527 (W) of 2017 BD
7. Amitava Nandi Vs The Hon'ble High Court at Calcutta & Others Mr. Soumya Majumder, Ms. Anjana Banerjee.
... For Petitioner Mr. Biswaroop Bhattacharya.
... For High Court Mr. Arjun Roy Mukherjee, Mr. Joydeep Acharya.
... For State Let the affidavit of service filed in Court today be kept with the record.
Heard the learned advocates for the parties. This writ petition should be decided on affidavits. Let an affidavit in opposition be filed within two weeks after the reopening of the Court after the puja vacation. Let an affidavit in reply thereto, if any, be filed within two weeks thereafter.
Let the matter appear for hearing in the Combined Monthly List of December, 2107 within the first 50 matters under that heading.
(Dr. Sambuddha Chakrabarti, J.) 2