M/S. Srishaila Construction Pvt. ... vs Union Of India & Ors
2021 Latest Caselaw 724 Cal

28th January,
2021.
(as)
13
                                  W.P.A.6334 of 2020

                                  (Via Video Conference)

                         M/s. Srishaila Construction Pvt. Ltd.
                                        -vs-
                                 Union of India & Ors.


                                 Ms. Anjili Nag.
                                                ...for the Petitioner.

                                 Mr. Arul Prasanth.
                                        ...for the Private Respondent.

Mr. V. D. Sivabalan.

...for the Respondents U.O.I.

Hearing is concluded. Judgement reserved.

It is unfortunate that no copies of the opposition

(report) filed by the respondent authorities and the reply

filed by the petitioner have been sent to Court by the

concerned department of the principal Bench. It is

expected that such conduct will not be repeated. The

Section is directed to send hard copies of the aforesaid

pleadings immediately to be tagged with the file for the

purpose of delivery of judgment.

(Sabyasachi Bhattacharyya, J.)