Calcutta High Court (Appellete Side)
Eastern Copper Mfg. Co. Pvt. Ltd & Anr vs State Of West Bengal & Ors on 27 July, 2021
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
S/L 72
27.07.2021
Court. No. 2
cm
WPA 10258 of 2016
Eastern Copper Mfg. Co. Pvt. Ltd & Anr.
Vs.
State of West Bengal & Ors.
(Through Video Conference)
Mr. A. Ray, Ld. GP
Mr. S. Mukherjee
Mr. D. Ghosh
......For the State
None appears for the petitioners
Learned advocate for the State respondents are
present.
It has been submitted by the learned advocate for the State that West Bengal Taxation Tribunal is the appropriate forum for adjudication of the disputes involved and the remedy sought in this writ petition. This writ petition was filed at the time when the Tribunal was not functioning. It has been further submitted that now the Tribunal is functioning. Accordingly, department is directed to transmit the record of this matter to the West Bengal Taxation Tribunal within four weeks.
The department is to act accordingly. WPA 10258 of 2016 is disposed of.
(Md. Nizamuddin, J.)