(M/S. Hazra Filling Station vs The Indian
2022 Latest Caselaw 3408 Cal

    40
14.06.2022
Ct. No. 32
   rrc


                                FMA 4819 of 2015
                                     with
                                 CAN 1 of 2021


                    (M/s. Hazra Filling Station Vs. The Indian
                       Oil Corporation Limited & Ors.)


                Mr. Jayanta Das
                Ms. Soumita Ghosh
                                         ..... For the appellant

                Mr. M. S. Yadav
                Ms. Satabdi Naskar
                                         ..... For the respondents

Heard Mr. Das, learned advocate appearing for the

appellant.

Records reveal that the present appeal has been

preferred against a judgment dated 17th August, 2015

passed in W.P. No. 1618 (W) of 2012. In connection with

the present appeal, a stay application being CAN 1 of

2021 has been filed. A copy of the said application has

been handed over to Mr. Yadav, learned advocate

appearing for the respondents. He prays for leave to use

opposition to the said application.

Let such affidavit-in-opposition be filed within two

weeks from date; reply thereto, if any, be filed within a

week thereafter.

List the matter for further consideration in the daily

supplementary list of this Court on 11th July, 2022.

(Raja Basu Chowdhury, J.) (Tapabrata Chakraborty, J.)