Calcutta High Court
India Media Services Private Limited vs Collector Of Stamp Revenue on 28 April, 2023
Author: Shampa Sarkar
Bench: Shampa Sarkar
OD - 6
ORDER SHEET
WPO/166/2019
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
INDIA MEDIA SERVICES PRIVATE LIMITED
VS.
COLLECTOR OF STAMP REVENUE, KOLKATA, GOVERNMENT OF WEST
BENGAL AND ORS.
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: April 28, 2023.
Appearance:
Mr. Deepan Sarkar, Adv.
Mr. Biswaroop Mukherjee, Adv.
Mr. Jishnu Chowdhury, Adv.
Mr. Ratul Das, Adv.
The Court: In the prima facie opinion of the Court, the writ petition has become infructuous. The prayers are no longer available to the petitioner, in this proceeding.
In any event, upon consideration of the submission of Mr. Sarkar, the Court finds that the petitioner is at liberty to make such submission before the appropriate Court where the appeal from the arbitral Award is pending, if the plea is available according to law.
Let the matter appear on the next date.
(SHAMPA SARKAR, J.) s.pal/sp3