Calcutta High Court (Appellete Side)
(M/S. Hindustan Coca-Cola Beverages ... vs Union Of India & Ors.) on 3 March, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 44 Pg 03.03.2016 W.P.3412(W) of 2016 (M/s. Hindustan Coca-Cola Beverages Pvt. Ltd.
vs. Union of India & Ors.) Mr. Anindya Kr. Mitra Mr. Prasanta Kumar Dutt Mr. Rupak Ghosh Mr. Susant Kumar Dutt Mr. Syamantak Banerjee.......for the petitioner Mr. Subhobrata Datta............for the State Mr. Datta, learned junior Government advocate representing the State seeks time till March 09, 2016 to produce the sample in terms of the earlier order dated February 25, 2016.
The prayer stands allowed. Put up the writ petition on March 09, 2016 ACO under the same heading.
The interim order passed earlier, shall continue till March 31, 2016 or until further orders, whichever is earlier.
(DIPANKAR DATTA,J.) 2