Calcutta High Court (Appellete Side)
(Previously Known As Emami Biotech ... vs The State Of West Bengal & Ors on 11 August, 2022
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
Ct. 05 Item No.23 11.08.2022
(suvendu) WPA 4916 of 2022 Emami Agrotech Ltd.
(previously known as Emami Biotech Limited) Vs. The State of West Bengal & Ors.
Mr. Jishnu Saha Mr. Rajarshi Dutta Mr. Rahul Dhanuka Mr. Hersh Chaudhury ..............for the petitioner Mr. Varun Kothari ......for the State This matter was fixed today for learned counsel for the State to take instructions.
Learned counsel for the State submits that the Department of Industry, Commerce and Enterprises, Government of West Bengal intends to take steps for obtaining the views of the Finance Department with regard to making the Scheme GST compliant.
The State is hence directed to file a Report indicating the specific steps taken by the Department of Industry, Commerce and Enterprises, Government of West Bengal as well as the views of the Finance Department within three weeks from today.
List this matter on 7th September, 2022, as prayed for.
A copy of the Report shall be served on the petitioner well before the returnable date.
(Moushumi Bhattacharya, J.) 2