Calcutta High Court (Appellete Side)
Caplet India Private Limited & Anr vs State Of West Bengal & Ors on 12 July, 2021
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
12.7.2021
ks WPA 23107 of 2014
sl. 31
Caplet India Private Limited & Anr.
Vs
State of West Bengal & Ors.
Mr. A. Roy, Ld. GP,
Mr. Prithu Dudhoria,
Mr. D. Ghosh
... For the State.
None appears for the petitioner.
Learned Advocate for the State respondents are
present.
It has been submitted by the learned Advocate for the State that West Bengal Taxation Tribunal is the appropriate forum for adjudication of the disputes involved and the remedy sought in this writ petition. This writ petition was filed at the time when the Tribunal was not functioning. It has been further submitted that now the Tribunal is functioning. Accordingly, department is directed to transmit the record of this matter to the West Bengal Taxation Tribunal within four weeks.
The department is to act accordingly. WPA 23107 of 2014 is disposed of.
( Md. Nizamuddin, J. ) 2