Calcutta High Court (Appellete Side)
Surinder Singh Kohli vs State Of West Bengal & Anr on 17 April, 2015
Author: Shib Sadhan Sadhu
Bench: Shib Sadhan Sadhu
44 17.04.2015 GB Court No.03 CRR 1091 of 2015 Surinder Singh Kohli Vs. State of West Bengal & Anr.
Mr. Sandipan Ganguly Ms. Rajshree Kajaria Mr. Soumopriya Chowdhury Mr. S. Mukherjee .......For the Petitioner On hearing the learned advocate appearing for the petitioner and on perusal of the revisional application and its annexures, let there be an order of stay of all further proceedings in G. R. Case No. 899 of 2013 pending before the court of Learned Chief Metropolitan Magistrate, Calcutta under Section 93(4)©/93(6)/93(7) of the West Bengal Value Added Tax Act, 2003 read with Sections 120B/403/420/467/468/471 of the Indian Penal Code for a period of six weeks till after the ensuing summer vacation.
Let the matter appear as "Contested Application" after four weeks after the ensuing summer vacation.
Opposite Parties be served in the meantime and the affidavit of service be filed. Let there be a direction for production of the case diary on the next date of hearing.
( Shib Sadhan Sadhu, J. )