Calcutta High Court
Captiva Energy Solutions Private ... vs The State Of West Bengal & Ors on 4 August, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
WP No.949 of 2015
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
CAPTIVA ENERGY SOLUTIONS PRIVATE LIMITED
Versus
THE STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date: 4th August, 2015.
Appearance:
Mr. M. Bhattacharya, Adv.
...for the petitioner
The Court: Let the affidavit of service filed in Court today be taken on
record.
Having heard the learned advocate for the petitioner and upon perusing the
instant application this Court is of the view that the matter is required to be
adjourned sine die with liberty to the petitioner to mention upon notice to the
respondents.
(BISWANATH SOMADDER, J.) sg2