Kip Limited vs The State Of West Bengal & Anr
2023 Latest Caselaw 6248 Cal

18.09.2023 Serial no.3 Aloke

CRR 1714 of 2023

KIP Limited Vs.

The State of West Bengal & Anr.

Mr. Debashish Roy Mr. Avik Ghatak Ms. Afreen Begum ... for the petitioner

Mr. Ayan Bhattacharjee Mr. Shounak Mondal Mr. Suman Majumder ... for the opposite party no. 2

Heard the learned counsel for the opposite party no. 2

extensively who has filed a short notes of argument.

Learned counsel for the petitioner has also filed his

written notes of argument along with the judgments relied

upon.

Liberty is granted to the learned counsel for the

opposite party no. 2 to file his compilation of judgments and to

file further additional documents which he relies upon on the

next date of hearing.

Let the interim order which is in force be extended till

30th November, 2023 or until further orders whichever is

earlier.

Let the matter appear in the monthly list of October,

2023.

(Shampa Dutt (Paul), J.)