Calcutta High Court
Kamala Tea Co. Ltd. & Anr vs State Of West Bengal & Anr on 1 April, 2014
Author: Harish Tandon
Bench: Harish Tandon
WP 295 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
KAMALA TEA CO. LTD. & ANR.
VERSUS
STATE OF WEST BENGAL & ANR.
BEFORE :
THE HON'BLE JUSTICE HARISH TANDON
DATE : 1ST APRIL,2014.
Mr. R. Bharadwaj, Sr. Advocate appears. Mr. Soumak Basu,Advocate appears.
Mr. R.K. Chowdhury,Advocate appears. Mr. Soumitra Mukherjee,Advocate appears. The Court :- Mr. Soumitra Mukherjee appears both for the State as well as on behalf of the learned Advocate General. It is submitted that the Division Bench has not disposed of the appeal as yet.
The issue involved in this writ petition is a subject matter before the Division Bench and, therefore, this matter is adjourned sine die.
The petitioner is granted liberty to mention the matter for its inclusion after disposal of the appeal by the Division Bench.
The affidavit of service filed in Court today is taken on record.
(HARISH TANDON,J.) S.Chandra