Calcutta High Court (Appellete Side)
M/S. Oasis Poly Traders Pvt. Ltd. & Anr vs Union Of India & Ors on 18 December, 2018
Author: Debangsu Basak
Bench: Debangsu Basak
z 1
17. 18.12. W.P. 21377 (W) of 2018
Sd3 2018
M/s. Oasis Poly Traders Pvt. Ltd. & Anr.
Versus
Union of India & Ors.
Mr. Shovendu Banerjee
Mr. Soumyajit Mishra
...for the petitioner.
Ms. Sanjukta Gupta
Ms. Sabnam Basu
...for the respondents
Ms. R.V. Kundalia ...for the Union of India An order in original is under challenge in the present writ petition.
Learned advocate for the respondents raises point of maintainability of the writ petition.
Without prejudice to the point of maintainability, it would be appropriate to permit the parties to file affidavits.
Let affidavit-in-opposition be filed within two weeks after reopening. Reply, if any thereto, be filed within two weeks thereafter.
List the writ petition in the Monthly List of February 2019 under the heading "for hearing".
(Debangsu Basak, J.)