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
7 paragraphs · 137 wordsArindam Lodh, J
Heard Mr. A. R. Barman, learned counsel appearing for the petitioner. Also heard Mr. K. De, learned Addl. G.A. appearing for the respondent nos.1 to 4.
Let a notice be issued calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order/s should not be passed as to this court may seem fit and proper.
Notice is made returnable within 6(six) weeks.
Since Mr. K. De, learned Addl. GA appears and accepts notice on behalf of the respondent nos.1, 2, 3 and 4, issuance of formal notice on those respondents is waived.
The petitioner shall take steps for causing service of notice upon the respondent no.5 by registered post with A/D within 7(seven) days.
List the matter on 28.04.2023.