Calcutta High Court (Appellete Side)
Kalpana Industries Limited vs State Of West Bengal & Ors on 5 June, 2013
Author: Tapen Sen
Bench: Tapen Sen
1
06/2013
AJ.
WP 13149(W) of 2013
Kalpana Industries Limited
Vs.
State of West Bengal & Ors.
Mr. Anil Dugar
Mr. Rajarshi Chatterjee
... for the Petitioner.
Mr. Abhrotosh Majumder,
Mr. Sanjib Kumar Kar
... for the Respondents.
Affidavit of service is taken on record.
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 Petitioner, on usual undertakings.
(Tapen Sen, J.)