Calcutta High Court
Uttam Singh Dugal & Co. Ltd vs Union Of India on 18 December, 2019
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-75
GA 3481 of 1998
With
WP 2899 of 1994
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
UTTAM SINGH DUGAL & CO. LTD.
Versus
UNION OF INDIA
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 18th December, 2019.
The Court : It appears that the writ petition has been dismissed on 29th July, 2003. The connected interlocutory application being GA 3481 of 1998 is accordingly infructuous and is dismissed. Interim orders, if any, stand automatically vacated.
The Department is directed to ensure that the records are corrected.
(RAVI KRISHAN KAPUR, J.) SK.