Calcutta High Court (Appellete Side)
Shree Udyog & Anr vs State Of West Bengal & Anr on 10 June, 2013
Author: Tapen Sen
Bench: Indira Banerjee, Tapen Sen
10/06/2013
ARDR
WP 14224 (W) of 2013
Shree Udyog & Anr.
Vs.
State of West Bengal & Anr.
Mr. Sutirtha Das,
... for the Petitioners.
Mr. Soumitra Mukhkerjee,
...for the Respondents.
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 parties, on usual undertakings.
(Tapen Sen, J.)