Calcutta High Court (Appellete Side)
Ct No. 2 vs P.M. Assistant Commissioner on 22 June, 2023
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
WPA 13043 OF 2023
22.06.2023 M/s. The Road and Roof Projects
Sl no. 33
Ct no. 2 - Vs -
P.M. Assistant Commissioner, State Tax
Bureau of Investigation, South Bengal
(HQ) & Ors.
Mr. Prosenjit Das,
Mr. B. Sengupta,
Mr. Afzal Ansari
... for the petitioner
Mr. Anirban Ray, Ld. Govt. Pleader
Md. T.M.Siddiqui,
Mr. S. Sanyal
... for the State.
Affidavit of service filed by the petitioner is kept
with the record.
Heard learned advocates appearing for the
parties and considering the facts and circumstances
of the case and submission of the parties I am of the
view that there is no scope of passing any interim
order in the matter and the issue involved in this writ
petition requires affidavit from the respondent for
final adjudication.
Let the respondents file affidavit-in-opposition within four weeks, petitioner to file reply thereto, if any, within two weeks thereafter. 2 List this matter for final hearing in the monthly list of September, 2023.
At the time of hearing, parties should be ready with the short written notes of arguments.
(Md. Nizamuddin, J.)