Calcutta High Court (Appellete Side)
Mak Engineering Industries Ltd vs Union Of India & Ors on 20 March, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1 20.03.2017
.
rc W.P. No.15029(W) of 2016 MAK Engineering Industries Ltd.
Versus Union of India & Ors.
Mr. Soumen Dutta Mr. P Bag Mr. D. Basak Mr. A. Mukherjee ... For the petitioner Mr. L.K.Chatterjee Mr. Arun Kr. Mishra ... For the UOI The petitioner claims disbursement of its entitlement under a contract.
The authorities claimed that there are disputes with regard to the PAN of the petitioner.
In order to avoid such disputes, it would be appropriate to direct the petitioner to meet the officials of the South Eastern Railway with new PAN and the pending bills. The petitioner has already submitted two letters to such effect.
Let the South Eastern Railway authorities take a decision thereon.
List the writ petition on March 27, 2017 for further consideration.
(Debangsu Basak, J.)