Calcutta High Court (Appellete Side)
M/S. Steel Authority Of India Ltd. Iisco ... vs Union Of India & Ors on 9 August, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
1 Item No. 41 In The High Court At Calcutta Constitutional Writ Jurisdiction 9.8.19 WP 11870 (W) of 2019 M/s. Steel Authority of India Ltd. IISCO Steel Plant, Burnpur v.
Union of India & Ors.
Mr. Rahul Tangri Ms. Sushmita Sekhar Mr. Rishi Raju ... for petitioner.
Mr. Kaushik Chanda, ld. A.S.G. Mr. Tapan Bhanja ... for Union of India.
Mr. A. Majumdar, Ld. AAG.
Mr. S. Mukherjee Mr. Avra Mazumder ... for the State.
Mr. Tangri, learned advocate, appears on behalf of the petitioner and submits, challenge in this writ petition is regarding his client's entitlement affected on obtaining High Speed Deisel (HSD) at concessional rate, on incorporation of GST regime. Mr. Majumdar, learned senior advocate, Additional Advocate General appears on behalf of State and submits, this again is a challenge regarding a fiscal statute and must be heard on affidavits.
Affidavits-in-opposition must be served on petitioner by 13th September, 2019. Petitioner will be entitled to use affidavit-in-reply on advance copies served.
Affidavits will be accepted on adjourned date.
List on 1st November, 2019.
2sh ( Arindam Sinha, J.)