Calcutta High Court (Appellete Side)
Welfare Society & Ors vs Union Of India & Ors on 9 September, 2021
43, 09.9.2021
44,
48,
53
WPA/24110/2016
& gd/ssd (PINCON GROUP)
58 Along with Original
Side Matter : WP-498/2018
THE INVESTORS & MARKETING MEMBERS'
WELFARE SOCIETY & ORS.
VS
UNION OF INDIA & ORS.
with
WPA/1215/2020
CHITTARANJAN ROY
VS
DIRECTORATE OF ECONOMIC OFFENCES
HOME & HILL AFFA. DEPT & ORS.
with
WPA/18549/2017
KASHINATH KUNDU & ANR.
VS
UNION OF INDIA & ORS.
with
WPA/20328/2019
KAMLESH YADAV & ORS.
VS
UNION OF INDIA & ORS.
with
WPA/3899/2019
SATYADEV JAISWAL & ORS.
VS
UNION OF INDIA & ORS.
(Through Video Conference)
Ms. Kabita Mukherjee with
Mr. Manas Dasgupta,
Advocates (Present in Court)
..for the Pincon Group in
WPA/24110/2016.
M/s. Amitesh Banerjee,
Tapan Kumar Mukhejee and
Somnath Naskar, Advocates (Through VC)
..for the State in
WPA/24110/2016.
M/s. Amitesh Banerjee, Advocate (Through VC)
Tulshidas Roy, Advocate (Present in Court) and
Tarak Karan, Advocate (Through VC)
..for the State except
WPA/24110/2016.
2 WPA/24110/2016
Mr. Ashok Prasad, Advocate (Through VC)
..for the Union of India.
M/s. Y.J. Dastoor,
Additional Solicitor General with
Sumitra Das, Advocate (Present in Court)
..for CBI.
****
At the time of hearing it was pointed out that on December 13, 2018 this Court directed that spirit lying in the tanks of factory of Pincon Spirit Limited be sold. The Excise Commissioner was directed to take effective steps as the spirit otherwise could not be sold in the open market. No steps have been taken by the Excise Commissioner for last more than two years. It was pointed out that now public notice has been issued on September 06, 2021.
Let the Excise Commissioner explain to this Court as to why steps were not taken to comply the order more than two years.
Adjourned to November 16, 2021.
[Rajesh Bindal, C.J.(A)] [Rajarshi Bharadwaj, J.] 3 WPA/24110/2016 e