Multiway Dealers Private Limited ... vs Punjab And Sind Bank & Ors
2022 Latest Caselaw 4540 Cal

Court No. 22           IN THE HIGH COURT AT CALCUTTA
20.7.2022               Constitutional Writ Jurisdiction
(Item No. 11)
                               Appellate Side

(AB)                         W.P.A. 672 of 2012
                   Multiway Dealers Private Limited & Anr.
                                     VS
                        Punjab and Sind Bank & Ors.

                       Mr. Meghajit Mukherjee
                       Ms. Rishika Goyal
                       Mr. Vidhya Bhusan Upadhyay
                                         ....... for the petitioners


                       Learned advocate appears for the petitioners

                submits that the issue involved in this writ petition

                has already been covered by a judgment of this Court

                delivered by a Single Bench in an identical writ

                petition.

                       None appears for the respondents nor any

accommodation has been prayed for.

Be that as it may, since the respondents are

not represented today, for the ends of justice, another

opportunity may be given considering the nature of

issue involved in this writ petition.

It is submitted that affidavits are exchanged in

this writ petition. Affidavit-in-reply brought to Court,

is taken on record.

The petitioners are directed to serve notice

upon the respondents intimating the next date of

hearing and shall file an affidavit of service on the

next date of hearing .

The writ petition shall appear under the

heading "For Orders (Old Matters)" on August 5,

2022.

In the event, the writ petitioners are not

represented on the adjourned day, the petition may be

considered for dismissal on the same day. In the

event, the respondents are not represented, the

matter may be proceeded in their absence.

(Aniruddha Roy, J.)