Calcutta High Court
Bosmit vs Sales Tax Officer on 1 March, 2010
Author: Soumitra Pal
Bench: Soumitra Pal
WP No. 242 of 2010
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
BOSMIT Plaintiff/Petitioner/Applicant
Versus
SALES TAX OFFICER, BHOWANIPUR CHARGE & Ors Respondent
For Plaintiff/Petitioner : MR.D.SHOME,SENIOR ADVOCATE WITH MR.S.CHAKRBORTY, ADVOCATE,MR.D.BASU THAKUR,ADVOCATE. For Defendant/Respondent : MRS. SEBA ROY,ADVOCATE BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL Date : 1st March, 2010.
The Court : Let affidavit-in-opposition to the writ petition be filed by 5th April, 2010. Reply thereto, if any, by 19th April, 2010.
So far as the prayer for interim order is concerned, the respondent nos.1 and 2 shall issue E1-Form to the petitioners to the extent to which it is secured in cash. The issuance of E1-Form and payment are without prejudice to the rights and contentions of the parties and subject to further orders that may be passed.
All parties concerned are to act on a xerox signed copy this order on the usual undertakings.
(SOUMITRA PAL, J.) ssaha AR(C.R.)