Calcutta High Court - Jalpaiguri
M/S. Assam Supari Traders vs Union Of India & Ors on 14 January, 2026
Item No.53
14.01.2026
Court. No. 2
GB
CALCUTTA HIGH COURT
IN THE CIRCUIT BENCH AT JALPAIGURI
APPELLATE JURISDICTION
WPA 95 of 2026
M/s. Assam Supari Traders
VS
Union of India & Ors.
Mr. Pulkrit Verma,
Ms. Pooja Sah
... for the Petitioner.
Mr. Dilip Kumar Agarwal,
Mr. Bishwa Raj Agarwal
... for the Respondents.
1. The writ petition is disposed of with a direction upon the concerned authority to return the goods as per the order of the appellate authority, mandatorily within a period of two months from the date of communication of this order, unless the order of the appellate authority is either stayed or set aside by any higher forum either in the form of an interim or final order as the case may be.
2. Accordingly, the writ petition is disposed of.
3. Parties are directed to act on the basis of the server copy of this order.
(Shampa Sarkar, J.)