Calcutta High Court
M/S Calcutta Tramways Company (1978) ... vs State Of West Bengal & Ors on 12 May, 2011
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
WP No. 379 of 2011
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
Original Side
M/s Calcutta Tramways Company (1978) Limited & Anr.
-vs-
State of West Bengal & Ors.
Present :
The Hon'ble Justice
DEBASISH KAR GUPTA
May 12, 2011.
Appearance :
Mr. Raja Basu Chowdhury, Advocate.
Ms. Sutapa Sanyal, Advocate.
Mr. Arup Bhattacharya, Advocate.
Mr. Basudeb Biswas, Advocate.
Mr. Bias Dev, Advocate.
... for the petitioner
Mr. Asis Das, Advocate.
.. for the State
Mr. Tarun Chatterjee, Advocate.
appears.
THE COURT : This application is directed against the show-cause notice dated
February 10, 2011 issued by the respondent no.3.
Affidavit-in-opposition is to be filed within four weeks after re-opening of the Court after the Summer Vacation. Affidavit-in-reply thereto, if any, be filed within one week thereafter. Let this matter appear before the appropriate Bench six weeks after re- opening of the Court after the Summer Vacation.
Upon prima facie consideration of the fact that an application dated 12th March, 2010 at the instance of the petitioner-company is pending before the respondent-authority with regard to the application of the provisions of the Employees' State Insurance Act, 2 1948 upon the petitioner-company, the operation of the impugned show-cause notice is stayed until further orders.
Liberty is given to file application for vacation and/or variation and/or modification of the interim order, if occasion so arises.
All parties are to act on a photostat signed copy of this order on the usual undertakings.
( DEBASISH KAR GUPTA, J ) rnc.