Calcutta High Court (Appellete Side)
M/S. Coal Mines Provident Fund ... vs The Commissioner Of Central Excise And ... on 24 December, 2020
Author: I.P. Mukerji
Bench: I.P. Mukerji
1 24.12.2020
WP.TT 4 of 2020
M/S. Coal Mines Provident Fund Organization.
Vs.
The Commissioner of Central Excise and Service Tax, Ranchi.
Mr. Kallol Guha Thakurata
Mr. Debdip Mandal .... For the Appellant.
Mr. Somnath Ganguly ... For the Respondent.
We have a serious doubt, after hearing Mr. Ganguly, learned advocate for the respondent, whether this court has jurisdiction to entertain this writ.
Let affidavits be exchanged according to the following directions.
Affidavit in opposition by 15th January, 2021. Affidavit in reply by 29th January, 2021. List this writ for hearing on 4th February, 2021. The question of maintainability is kept open.
(I.P. Mukerji, J.) (Kausik Chanda, J.) S.D. 2