Calcutta High Court (Appellete Side)
2 vs & Union Of India & Ors on 25 September, 2019
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
1
Ct.
No. 25.9.19 A.S.T. 40 of 2019
12
Plume Vapour Private Ltd. & Anr
2 -Versus-
& Union of India & Ors.
3
akb With
A.S.T. 41 of 2019
M/s. Woke Vapors Pvt. Ltd.
-Versus-
Union of India & Ors.
Mr. Jishnu Saha
Mr. Amar Gupta
Mr. Manoj Kumar Tiwari
Mr. Shwetank Ginodia
Mr. Debnath Ghosh ...For the Petitioners (in AST 40 of 2019)
Mr. Anindya Kr. Mitra
Mr. Soumya Ray Chowdhury
Mr. Srijan Sinha
Mr. Himaneshu Chaubey
Mr. Awani Kr. Roy ... For the Petitioners (in AST 41 of 2019)
Mr. Vipul Kundalia ...For the Respondents
These two writ petitions are taken up together as they relate to the common issue of banning of 'e-cigarette' by the Union of India.
These matters have appeared as 'To Be Mentioned' as this Court is of the view that there is a conflict of interest existing in the present matters as indicated to the Counsel appearing on behalf of the petitioners.
I would like to thank Mr. Jishnu Saha, Senior Advocate and Mr. Anindya Kumar Mitra, Senior Advocate 2 for the immense faith they have reposed on me by insisting that I take up the matters, in spite of the conflict of interest. Nevertheless, I am of the view, that justice should not just be done but also seem to be done.
Accordingly, I am releasing both the matters on my personal ground.
As there is some urgency in the matters, let both the writ petitions be placed before the Hon'ble the Chief Justice immediately for appropriate orders.
Photostat plain copy of this order duly counter- signed by the Assistant Registrar (Court) be supplied to the parties on usual undertakings.
( Shekhar B. Saraf, J.)