Calcutta High Court
The State Of West Bengal And Ors vs Pepsico India Holdings Private Limited on 11 June, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
O 1-12
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
IA GA 2 of 2013 (Old GA 2741 of 2013) with
APO 106 of 2018
THE STATE OF WEST BENGAL AND ORS.
Versus
PEPSICO INDIA HOLDINGS PRIVATE LIMITED
IA GA 2 of 2013 (Old GA 2744 of 2013) with
APO 107 of 2018
JOINT COMMISSIONER, COMMERCIAL TAX, GROUP I, BARRACKPUR AND
ORS.
Versus
CENTURY EXTRUSIONS LTD & ANR.
IA GA 2 of 2013 (Old GA 2750 of 2013) with
APO 108 of 2018
THE STATE OF WEST BENGAL AND ANR.
Versus
SIEMENS LTD & ANR.
IA GA 2 of 2013 (Old GA 2736 of 2013) with
APO 113 of 2018
THE STATE OF WEST BENGAL AND ANR.
Versus
IMPEX FERROTECH LTD & ANR.
IA GA 2 of 2013 (Old GA 2734 of 2013) with
APO 114 of 2018
THE STATE OF WEST BENGAL AND ANR.
Versus
IMPEX METAL AND FERRO ALLOYS LTD AND ANR
IA GA 2 of 2013 (Old GA 2729 of 2013) with
APO 116 of 2018
THE STATE OF WEST BENGAL AND ORS.
Versus
RANBAXY LABORATORIES LTD
IA GA 2 of 2013 (Old GA 2727 of 2013) with
APO 117 of 2018
THE STATE OF WEST BENGAL AND ORS.
Versus
DUTCH TECH TOOLS PVT. LTD
IA GA 2 of 2013 (Old GA 2713 of 2013) with
APO 122 of 2018
STATE OF WEST BENGAL AND ORS.
Versus
NOKIA INDIA PVT LTD
IA GA 2 of 2013 (Old GA 2719 of 2013)
GA 3 OF 2017 (Old GA 3163 of 2017) with
APO 123 of 2018
THE STATE OF WEST BENGAL AND ORS.
Versus
MARICO LTD
IA GA 2 of 2013 (Old GA 2720 of 2013) with
APO 125 of 2018
THE STATE OF WEST BENGAL AND ANR.
Versus
GLAXO SMITHKLINE CONSUMER HEALTHCARE LTD
IA GA 2 of 2013 (Old GA 2723 of 2013) with
APO 126 of 2018
THE STATE OF WEST BENGAL AND ORS.
Versus
ROHIT FERROTECH LIMITED & ANR.
IA GA 1 of 2013 (Old GA 2187 of 2013) with
APO 128 of 2018
THE STATE OF WEST BENGAL AND ORS.
Versus
GODREJ CONSUMER PRODUCTS LTD
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
AND
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date : 11th June, 2024.
Appearance :
Mr. Kishore Datta, Ld. A.G.,
Mr. A. Ray, Ld. G.P,
Mr. T.M. Siddiqui, Adv.
Mr. Debasish Ghosh, Adv.
Mr. Tanoy Chakraborty, Adv.
Mr. Saptak Sanyal, Adv.
...for the appellants
Mr. Avra Mazumder, Adv.
Mr. Suman Bhowmik, Adv.
Ms. Alisha Das, Adv.
Mr. Samrat Das, Adv.
Ms.Elina Dey, Adv.
Mr. Sourendra Nath Banerjee, Adv.
...for the Respondents in APO 106 of 2018
and APO 126 of 2018
Mr. Prantik Garai, Adv.
Mr. Ayan Dutta, Adv.
Mr. Kumarjit Das, Adv.
...for the respondents in APO 128 of 2018
.
The Court: The appeals have been specially assigned to this Bench. Learned Advocate-General appearing for the appellants submits that, other writ petitioners are required to be added as party respondents in the appeals. He seeks leave to such effect.
Some of the writ petitioners are represented.
It would be appropriate to allow the appellants to add the writ petitioners as party respondents in the proceedings.
Learned advocate-on-record of the appellants is granted liberty to add such writ petitioners as respondents in WP.TT 6 of 2023 (The State of West Bengal & Ors. Vs. Samsung India Electronics Pvt. Ltd.) in view of the submission at the bar that, such appeal be treated as a lead matter.
Appellants will prepare an informal paper book incorporating all the papers used before the learned Tribunal in respect of WP.TT 6 of 2023 and file the same on or before June 26, 2024. Learned advocate-on-record of the appellants is requested to circulate such informal paper book in soft copy version amongst the learned advocates appearing for the writ petitioners.
It is clarified that any writ petitioners seeking a copy of the informal paper book may write to the learned advocate-on-record of the appellants for the same.
Writ petitioners are at liberty to disclose such documents as they deem appropriate for the purpose of hearing of the appeals. Such disclosure be made on or before July 3, 2024 with advance copy thereof to the learned advocate- on-record for the appellants.
Learned Advocate-General submits that, papers used before the learned Single Judge are also relevant and should be allowed to be incorporated in the informal paper book. Such prayer being reasonable is allowed.
Affidavit of service filed in Court be taken on record. List the appeals on July 4, 2024.
(DEBANGSU BASAK, J.) (MD. SHABBAR RASHIDI, J.) TR/