1

2nd March,

2012.

(SKB)

W.P. No. 21368(W) Of 2006

With

CAN 3986 of 2008

Mr. Asoke De, Sr. Advocate,

Ms. Pronoti Goswami,

....for the petitioner.

Mr. Narayan Chandra Bhattacharya, Mr. Santanu Kumar Mitra,

.....for the State.

Mr. Gopal Biswas,

....for respondent nos.3 & 4.

Re: CAN 3986 of 2008

During the course of hearing of the matter, it transpires that the writ petitioner, while using an affidavit-in-opposition to the connected application (CAN 3986 of 2008) filed by the respondent no.3, being the Managing Director, West Bengal State Fishermen's Cooperative Federation Limited, has referred to the charge sheet containing the articles of charges issued against her but has inadvertently not annexed the same. In such circumstances, this Court grants leave to bring the charge sheet containing the articles of charges on record by way of a supplementary affidavit to be filed on the next date in connection with CAN 3986 of 2008. Let this matter stand adjourned for a week.

(Biswanath Somadder, J.)