Calcutta High Court (Appellete Side)
Dkt India vs The State Of West Bengal & Ors on 2 February, 2026
02.02.2026
Item No.11 (ML)
Court No.551
AJ.
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
W.P.A. 20077 of 2025
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DKT India
-Vs-
The State of West Bengal & Ors.
Mr. Arup Dasgupta.
...for the petitioner.
Mr. Tanoy Chakraborty,
Ms. Sumita Shaw,
Mr. Saptak Sanyal,
Mr. Soumen Chatterjee.
...for the State.
1. The report filed in the form of
affidavit does not indicate as to when the
petitioner's appeal filed against the
assessment order was disposed of.
2. The respondents shall file a report
indicating the date on which the appeal filed by the petitioner against the assessment order was disposed of and the said report shall also indicate as to whether any notice as regards the recovery proceeding was issued to the petitioner after the disposal of the appeal.
3. Let such a repot be filed with a week from date.
4. List this matter on February 11, 2026.
[[ (Om Narayan Rai, J.)