Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court

Allied Resins & Chemicals Ltd vs Deputy Secretary Govt. Of W.B on 13 January, 2021

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-11
                                 IA NO. GA 3 of 2006
                              (Old No: GA 2651 of 2006)
                                        with
                                In WPO 1628 of 2004
                         IN THE HIGH COURT AT CALCUTTA
                           Constitutional Writ Jurisdiction
                                   ORIGINAL SIDE




                     ALLIED RESINS & CHEMICALS LTD.
                                   Vs
          DEPUTY SECRETARY GOVT. OF W.B. , DEPT. OF EXCISE & ORS


      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 13th January, 2021.

The Court : It appears that the writ petition has been disposed on 16th March, 2010. The connected interlocutory application being GA 3 of 2006 (Old No: GA 2651 of 2006) is accordingly infructuous and is dismissed. Interim orders, if any, stand automatically vacated.

The Department is directed to ensure that the records are corrected.

(RAVI KRISHAN KAPUR, J.) SK.