Calcutta High Court (Appellete Side)
Mittal Agro Food Pvt. Ltd vs State Of West Bengal & Ors on 3 November, 2011
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
03.11.2011.
ap
W.P. 4192 W) of 2011.
Mittal Agro Food Pvt. Ltd.
Vs.
State of West Bengal & Ors.
Mr. Srimanta Dutta
Mr. Subhajit Panja
... For the petitioner.
Mr. Subrata Kumar Basu
... For the respondent nos. 3 & 4.
It is candidly submitted by the learned advocate for the petitioner that consequent upon filing of the instant writ petition in March 2011, the appellate authority, being the West Bengal Co-operative Tribunal, has started functioning from 1st of November, 2011. As such, he submits that the learned Tribunal is competent to adjudicate the dispute which is sought to be raised in the instant writ petition.
Having regard to such submission made by the learned advocate for the petitioner and taking into consideration that an appeal has already been preferred by the respondent nos. 2 and 3, liberty is given to the parties to approach the learned Tribunal for expeditious hearing of the appeal.
The learned Tribunal is requested to hear out the appeal as expeditiously as possible, after giving opportunity of hearing to all concerned.
The writ petition stands disposed of accordingly.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties.
2
(Biswanath Somadder, J.) Xerox plain copy of this order duly countersigned by the Assistant Registrar (Court) be given to the learned counsel for the parties on usual undertakings.
Referring to the affidavit of service, it is submitted that steps for service of notice as well as copy of the application have already been taken. 3
Since no affidavit in opposition has been filed the allegations/averments made in the application are deemed not to have been admitted.
4