Calcutta High Court
Efcalon Tie-Up Pvt.Ltd.& Anr vs State Of West Bengal & Ors on 29 June, 2010
Author: J.N.Patel
Bench: J.N.Patel
APOT 348 of 2010
GA No. 1913 of 2010
G.A. 2074 of 2010
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
EFCALON TIE-UP PVT.LTD.& ANR. Appellants
Versus
STATE OF WEST BENGAL & ORS. Respondents
For Appellants : Mr. Soumen Sen with Mr. S.Banerjee and Mr. R.Upadhyay, Advocates For State/Respondent : Mr. Subrata Mukhopadhyay with Mr. Debebrata Konar and Ms. Basabi Roychowdhury, Advocates BEFORE:
The Hon'ble the CHIEF JUSTICE AND The Hon'ble JUSTICE BHATTACHARYA Date : 29th June, 2010.
THE COURT : As prayed for by Mr. Mukhopadhyay, learned advocate appearing on behalf of the State-respondent, let Affidavit-in-opposition be given by Thursday next (1-7-2010). The matter is to appear in the list on Tuesday next (6-7-2010) along with Item No.7 of today's list (APOT 327 of 2010, G.A.1794 of 2010, W.P.571 of 2010, 2 Anoop Kedia, sole proprietor of partnership firm, M/s.Uma Enterprises vs. State of West Bengal & Ors.) In the meantime, the earlier directions given in the order dated 10th June, 2010 to the effect that any action which may be taken by the respondent shall be subject to any further orders that may be passed in the proceedings, shall continue.
Counsel for the State is directed to produce the records of the proceedings before this Court on the next date of hearing.
Certified photostat copy of this order be made available to the parties upon compliance of usual formalities.
( J.N.PATEL, C.J.) ( BHATTACHARYA,J.) Rsg.
Asst.Registrar(CR)