Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Calcutta High Court (Appellete Side)

M/S. Ankit Metal And Power Limited & Anr vs Union Of India & Ors on 15 January, 2015

Author: Aniruddha Bose

Bench: Aniruddha Bose

                                                 1

67   15.01.15
.                         W.P. 12114 (W)_of 2013
ab                                    CAN No. 145 of 2015

M/s. Ankit Metal and Power Limited & Anr.

Vs Union of India & Ors.

Mr. Shaktinath Mukherjee (Sr. Advocate) Mr. P. S. Sengupta Mr. Pradip Kumar Tarafdar Mr. Joydeep Sen Mr. Sambuddha Dutta Mr. H. Adhikari Mr. S. Roy ... For the Petitioners.

Mr. Saptarshi Roy ... For the Railways.

Today in W.P. 5752 (W) of 2013 a question similar to the one involved in this writ petition as also in the connected application being CAN No. 145 of 2015 has been addressed to.

I am not repeating the said order in this proceeding but following the rationale of the said order, this matter shall also be heard upon filing of affidavit to the application being CAN 145 of 2015.

Let affidavit-in-opposition be filed by 30th January, 2015; Reply thereto, if any, be filed by 5th February, 2015.

Let this mater appear in the list on 6th February, 2015 at 2 p.m. (Aniruddha Bose, J.) 2