Calcutta High Court
Gokul Refoils & Solvents Ltd vs Union Of India & Ors on 13 April, 2011
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
T.A.29 of 2011
G.A. of 2011
APOT No. 152 of 2011
W.P.228 of 2011
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
In Appeal from an order passed in its
Constitutional Writ Jurisdiction
Original Side
GOKUL REFOILS & SOLVENTS LTD. Appellant
Versus
UNION OF INDIA & ORS. Respondents
For Appellant : Mr. Sibdas Banerjee, Sr.Advocate with Mr. A.K.Chowdhary, Advocate For Respondents : Mr. R.Bharadwaj, Advocate BEFORE:
The Hon'ble JUSTICE BHATTACHARYA The Hon'ble JUSTICE DR. SAMBUDDHA CHAKRABARTI Date : 13th April, 2011.
THE COURT : At the very outset, Mr. Bharadwaj, learned advocate appearing on behalf of the Customs authority submits that his client does not want to use any affidavit as his client will be able to convince this Court even from the materials on record that the learned single Judge rightly dismissed the writ application.
In view of such stance taken by the Customs Authority, we do not pass any direction for filing affidavit. However, the office is directed to place the original record of the writ application before us on Tuesday next as the 2 certified copy has not been made available and at the same time copy of the order impugned is not also available from the official website of this Court.
Let the matter appear on Tuesday next under the heading "New Application".
Photostat certified copy of this order be made available to the parties upon compliance of usual formalities.
( BHATTACHARYA, J.) ( DR. SAMBUDDHA CHAKRABARTI, J.) Rsg AR(CR)