Calcutta High Court
Wysiwyg Software Private Limited vs Unknown on 22 March, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CP NO.66 of 2016
With
CA No.18 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:
WYSIWYG SOFTWARE PRIVATE LIMITED
& ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date :22nd March, 2016.
Mr. Nirmalya Dasgupta, Advocate for the petitioners.
Mr. Ashok Prasad, Advocate for the Central Government.
The Court : Let the affidavit filed on behalf of the Central Government be kept on record.
The learned advocate appearing on behalf of the applicants submits that his clients are willing to abide by the observations made by the Central Government on the scheme as reflected in paragraph 2(a) of its affidavit.
In such circumstances, this application is disposed of in terms of prayers (a) to (j) of the petition, subject to full compliance with the observations of the Central Government on the scheme, as reflected in paragraph 2(a) of its affidavit.
2
In the event, the petitioners supply a legible computerized printout of the scheme and the schedule of assets in acceptable form to the department, the department will append such computerized printout, upon verification, to the certified copy of the order without insisting on a handwritten copy thereof.
Let costs assessed at 300 GMs be paid by the applicants to the Central Government.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) pa