BIDISHA CO Vs. THE STATE OF WEST BENGAL & ORS.
LAWS(CAL)-2012-7-299
HIGH COURT OF CALCUTTA
Decided on July 31,2012

Bidisha Co Appellant
VERSUS
The State of West Bengal and Ors. Respondents

JUDGEMENT

Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) After considering the submissions made by the learned advocates for the parties and upon perusing the instant application, this Court is unable to comprehend the contents of the order dated 26th June, 2012, being annexure "P-11" at pages 93 and 94 of the instant writ petition. The order appears to have been passed by the respondent no. 5, who has been duly served notice together with a copy of the instant writ petition, but is unrepresented.
(3.) In such circumstances, the respondent no. 5, namely, Bimal Krishna Mazumder, who is the Cooperative Development Officer (Head Quarter), Cooperation Directorate, Hooghly Range, is directed to be personally present in Court on next Monday (i.e., 06.08.2012) to unravel the comprehensible text of his order.;


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