Calcutta High Court
Classic Infrastructure & vs Unknown on 17 March, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CP NO.90 of 2016
With
CA No.2 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
CLASSIC INFRASTRUCTURE &
DEVELOPMENT LIMITED
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 17th March, 2016.
Mr.D. N. Sharma, Ms. Rusha Saha Advocates for the petitioner.
Mr. Yegesh Vats, Advocate for the Central Government.
The Court : Let the affidavit filed on behalf of the Central Government be taken on record.
Perusing the said affidavit it appears that the Central Government has not made any adverse observation in respect of the scheme. This is clear from paragraph 2 of its affidavit.
In such circumstances, there will be an order in terms of prayers
(a) to (i) of the petition.
In the event, the petitioner supplies a legible computerized printout of the scheme and the schedule of assets in acceptable form to the department, the department will append such computerized printout, upon verification, to the certified copy of the order without insisting on a handwritten copy thereof. 2
Let costs assessed at 300 GMs be paid by the applicant to the Central Government.
C.P.90 of 2016 is accordingly disposed of. Urgent photostat certified copy of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) pa