AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 98 wordsBiswajit Palit, J
Learned Senior Counsel, Mr. P. Roy Barman assisted by Learned Counsel, Mr. Kawsik Nath is present on behalf of the petitioner.
Heard Learned Counsel for the petitioner.
Considered.
Issue notice upon the respondents.
Learned Counsel, Mr. P. Saha appears on behalf of all the respondents and accept notice. Thus, formal notice upon the respondents is waived.
At this stage, Learned Counsel, Mr. Saha sought for an accommodation to take instructions and to file counter.
Request is considered. A separate I.A. is filed.
Necessary order will be passed in the I.A.
List the matter on 22.05.2026.