Calcutta High Court (Appellete Side)
Apeejay Tea Limited & Anr vs Union Of India & Ors on 1 March, 2022
01-03-2022
Item No.8
IN THE HIGH COURT AT CALCUTTA
Subrata Constitutional Writ Jurisdiction
Appellate Side
WPA No.10856 of 2021
Apeejay Tea Limited & Anr.
-vs-
Union of India & Ors.
Mr. Avra Mazumder
Mr. Pratyush Jhunjhunwala
Mr. K. Roy
Mr. B. Gupta ...for the petitioners
Mr. Soumen Bhattacharjee ...for the income tax
Ms. Anupa Banerjee
Ms. Pubali Sinha Chowdhury
Mr. Bhavesh Garodia ...for respondent no.4
Heard both parties.
Initially, in this writ petition, interim order was passed on July 8, 2021 and direction for filing of affidavits was also given, but till date no affidavit-in-opposition has been filed by the respondents.
Considering this fact, let the interim order be continued till disposal of the writ petition.
List this matter for final hearing in the monthly list of April 2022.
[Md. Nizamuddin, J] 2