Calcutta High Court (Appellete Side)
Emami Biotech Ltd. & Anr vs State Of West Bengal & Ors on 25 July, 2013
Author: Harish Tandon
Bench: Harish Tandon
1
25.7.2013 W.P. 19004 (W) of 2012
Emami Biotech Ltd. & Anr
-vs-
State of West Bengal & Ors
Ms. Sutapa Roychoudhury ... For Petitioners
Mr. Soumitra Mukherjee ... For Respondents
It is stated at the Bar that the subject matter of this writ petition, being the West Bengal Tax on Entry of Goods into Local Areas, Act, 2012, has been held ultra vires by this Court in W.P. No. 11407 (W) of 2012 by Judgment dated June 24, 2013. In that view of the ac matter, this Court directs that this case shall be governed by the Judgment delivered in W.P. No. 11407 (W) of 2012.
The writ petition is disposed of. There will be no order as to costs.
(Harish Tandon, J.)