Calcutta High Court
M/S. Renu Madhuri Food Products (P) Ltd vs Income Tax Settlemnt Commission on 18 September, 2008
Author: Soumitra Pal
Bench: Soumitra Pal
WP No. 411 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S. RENU MADHURI FOOD PRODUCTS (P) LTD. Plaintiff/Petitioner/Applicant
Versus
INCOME TAX SETTLEMNT COMMISSION Defendant/Respondent
For Plaintiff/Petitioner : Dr.D.P.Pal, Sr. Advocate. For Defendant/Respondent : Mr.P.Dhudhoria, Advocate. BEFORE:
The Hon'ble JUSTICE SOUMITRA PAL Date : 18th September, 2008.
The Court : Heard the learned advocates for the parties.
The interim order already granted is extended till 23rd December, 2008 or until further order whichever is earlier.
In view of the order passed by the Hon'ble Supreme Court of India in W.P.(Civil)No. 113 of 2008 (Prabhu Dayal vs. Union of India & Ors), the pendency of the writ petition will not come in the way of Income-tax Settlement Commission in disposing of the matter before it in accordance with law.
Liberty to mention upon notice.
All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
(SOUMITRA PAL, J.) ssaha RO(ct)