Calcutta High Court (Appellete Side)
Riktika Pvt. Ltd. & Anr vs State Of West Bengal & Anr on 11 June, 2013
Author: Tapen Sen
Bench: Indira Banerjee, Tapen Sen
11/06/2013
ARDR
WP 15759 (W) of 2013
Riktika Pvt. Ltd. & Anr.
Vs.
State of West Bengal & Anr.
Ms. Swapna Das,
... for the Petitioners.
Mr. Abhrotosh Majumder,
...for the Respondents.
It is stated that an identical Writ Petition being W.P. no. 11407 (W) of 2012 (Tata Steel Ltd. & Anr. Vs. State of West Bengal & Ors.) is pending for judgment in the Court of the Hon'ble Ms. Justice Indira Banerjee.
In that view of the matter, let this case be adjourned sine die giving liberty to the parties to mention as and when judgment is delivered in the said case.
The interim Order passed in W.P. no.11407 (W) of 2012 shall govern this case and shall continue till further Orders are passed by this Court.
Subject to an application for certified copy being made and proof in support thereof being produced, let a plain photocopy of this Order, duly counter-signed by the Assistant Registrar (Court), be handed over to the learned Counsel for the parties, on usual undertakings.
(Tapen Sen, J.)