Calcutta High Court (Appellete Side)
Ruchi Soya Industries Limited vs Joint Commissioner Of Commercial Taxes on 12 August, 2021
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
S/L 77
12.08.2021
Court. No. 2
cm
WPA 15524 of 2019
Ruchi Soya Industries Limited
Vs.
Joint Commissioner of Commercial Taxes,
Central Audit unit & Ors.
(Through Video Conference)
Mrs. Sanchita Dey
.... For the Petitioner
Mr. A. Ray, Ld. GP
Mr. T.M. Siddiqui
Mr. D. Ghosh
.... For the State Respondents.
Both the parties are present.
It appears from record that by order dated 14th August, 2019 a direction for filing affidavit-in- opposition was passed. Learned advocate for the state respondents seeks further time to file affidavit-in- opposition. Learned advocate appearing for the petitioner submits that during pendency of the writ petition certain factual development has taken place. He wants to bring it on record by way of supplementary affidavit.
Accordingly, leave to file supplementary affidavit is granted. Such supplementary affidavit is to be filed by 23rd August, 2021 and respondents to file composite affidavit-in-opposition against both the writ petition and supplementary affidavit by 20th September, 2021. Petitioner to file reply thereto, if any, by 27th September, 2021.
2List the matter for final hearing in the Monthly list of November, 2021.
On the date of hearing parties should be ready with the short written notes of arguments.
(Md. Nizamuddin, J.)