Calcutta High Court
Balrampur Chini Mills Limited vs Deputy Commissioner Of Income Tax on 8 April, 2010
Author: Soumitra Pal
Bench: Soumitra Pal
WP No. 445 of 2010
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
Balrampur Chini Mills Limited
Versus
Deputy Commissioner of Income Tax,
Central Circle - XIX & Others
Before:
The Hon'ble Justice Soumitra Pal
Date: 8th April 2010
Dr. D. Pal, Senior Advocate
Mr. Avrotosh Majumder, Advocate
Mr. A. K. Dey, Advocate
Mr. Avra Mazumdar, Advocate
appear for the petitioner
Mr. P. K. Bhowmik, Advocate
Mr. S. Mukherjee, Advocate
appear for the respondents
Affidavit of service filed today be kept on record. As prayed for let affidavit-in-opposition to the writ petition be filed by 11th June 2010; reply, if any, by 30th June 2010.
So far as the prayer for interim order is concerned, the respondents are at liberty to continue with the proceedings but final order shall not be passed and/or communicated without the leave of the Court. In the proceedings the petitioner is at liberty to file written objection, if so advised.
2
Liberty to mention upon notice.
All parties are to act on a signed xerox copy of this order on the usual undertakings.
(Soumitra Pal, J.) R. Bose A.R.(CR)