Learned counsel appearing for the State seeks further time to file affidavit-in-opposition.
The matter is adjourned for two weeks.
Affidavit-in-opposition be filed within the next date of hearing.
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Anukul Biswas & Anr v. The State
Anukul Biswas & Anr v. The State
(High Court Of Calcutta - Appellate Side)
Writ Petition No. 12515 (W) Of 2018 | 14-01-2019
Advocate List
-
Mr. A. Agarwala, Mr. Subir Debnath, Mr. Debajit Kundu …for the Petitioners.
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Mr. Sabir Ahmed …for the State.
Bench
- HON'BLE JUSTICE RAVI KRISHAN KAPUR
- HON'BLE JUSTICE JOYMALYA BAGCHI
Eq Citations
- LQ/CalHC/2019/702
Head Note
Constitution of India — Arts. 136 and 32 — SLP filed against order of High Court — Prayer for interim relief — State seeking time to file affidavit-in-opposition — Prayer for adjournment granted for two weeks
