Calcutta High Court (Appellete Side)
Ashutosh Das vs Union Of India & Ors on 17 June, 2011
Author: Sambuddha Chakrabarti
Bench: Sambuddha Chakrabarti
1
17.06.11 In the High Court at Calcutta
ss Constitutional Writ Jurisdiction
Appellate Side
W.P. No. 23404 (W) of 2009
Ashutosh Das
v.
Union of India & Ors.
Mr P. S. Bhattacharyya ...for the petitioner.
Mr A.K. Routh
Mr Sudeep Pal Chowdhury ...for the respondents.
Heard Mr Partha Sarathi Bhattacharyya learned advocate for the petitioner. Heard Mr A.K. Routh learned advocate representing all the respondents.
After hearing the learned advocates for the respective parties, I consider that this matter should be disposed of on affidavits.
The respondents are directed to file affidavit-in- opposition within three weeks from today, as prayed for by Mr Routh; affidavit-in-reply, if any, shall be filed by one week thereafter.
Let the matter appear for hearing after five weeks before the appropriate Bench.
Certified xerox copy of this order shall be given to the parties, if applied for.
(Dr. Sambuddha Chakrabarti, J.)