Calcutta High Court (Appellete Side)
M/S. Prince Auto Uluberia & Anr vs The Union Of India & Ors on 7 July, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
M/L 11
07.07.2025
Court No.14
PRADIP
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
WPA 7254 of 2024
M/s. Prince Auto Uluberia & Anr.
Vs.
The Union of India & Ors.
Mr. Kushal Chatterjee
Mr. Prasayan Mukherjee
...for the Petitioners.
Ms. Somnath Ganguly, Ld. AGP
Ms. Pratiti Das
...for the State.
Ms. Tanusree Ghosh
...for the Union of India.
1. Affidavit of service filed in Court today is taken on
record.
2. The petitioners are aggrieved by the ex parte imposition
of interest and damages.
3. None represent the Employees State Insurance
Corporation.
4. Let further notice be issued to the non appearing
respondent intimating that the matter will appear in the
list once again on 15th July, 2025.
(Amrita Sinha, J.)