Calcutta High Court
Payel Paul Adhikary vs State Of West Bengal And Ors on 25 June, 2024
Author: Shampa Sarkar
Bench: Shampa Sarkar
OD -2
ORDER SHEET
WPO/86/2024
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
PAYEL PAUL ADHIKARY
VS
STATE OF WEST BENGAL AND ORS.
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 25th June, 2024.
Appearance:
Mr. Tapas Dutta, Adv.
...For the Petitioner
Mr. Akash Dutta, Adv.
...For the State
Mr. AmitabhaNayak, Adv.
Mr. SubrataSantra, Adv.
...For respondent no. 5
The Court: Learned advocate for the petitioner prays for time to file exception to the report filed by the NIC.
Report filed by the NIC, be taken on record.
Learned advocates representing LRTT, West Bengal Taxation Tribunal and also Webel Technology Ltd. are not present. Notices be issued upon the said learned advocates who had appeared on the earlier occasion.
Advocates for the Taxation Tribunal and for the LRTT shall intimate this Court whether the problems of uploading the daily orders in the servers have been resolved or not, and if not,the maximum time that would be required for such process to be in order. It is expected that the Tribunals shall take measures so that the system is made operational soon.
(SHAMPA SARKAR, J.) TR/