Calcutta High Court
Hindustan Unilever Ltd vs Deputy Commissioner Of Commercial ... on 30 September, 2008
Author: Soumitra Pal
Bench: Soumitra Pal
WP No. 1384 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
HINDUSTAN UNILEVER LTD Plaintiff/Petitioner/Applicant
Versus
DEPUTY COMMISSIONER OF COMMERCIAL TAXES, CORP.DIVN. Defendant/Respondent
For Plaintiff/Petitioner : Mr.J.P.Khaitan, Sr. Advocate. For Defendant/Respondent : Mrs.Seba Roy, Advocate. BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL Date : 30th September, 2008.
The Court : Let affidavit-in-opposition to the writ petition be filed by 8th December, 2008. Reply thereto, if any, by 22nd December, 2008. Thereafter, parties are at liberty to mention the matter for hearing upon notice.
So far as the demanded amount of Rs.10,32,080/- is concerned, since it has been submitted by Mrs. Roy, learned counsel appearing on behalf of the respondent that no coercive action shall be taken during the pendency of the writ petition for realisation of the amount in question and as it has been submitted by Mr.Khaitan, learned senior counsel that the petitioner undertakes to pay the 2 amount in respect of interest if his client loses, no interim order is passed.
All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.
(SOUMITRA PAL, J.) ssaha RO(ct)