Calcutta High Court
M/S. Ranbaxy Laboratories Limited vs State Of West Bengal & Ors on 16 July, 2010
Author: Tapen Sen
Bench: Tapen Sen
WP No. 400 of 2010
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S. RANBAXY LABORATORIES LIMITED Petitioner
Versus
STATE OF WEST BENGAL & ORS. Respondents
For Petitioner : Mr. N. K. Mehta, Advocate Mr. Soumya Majumdar, Advocate BEFORE:
The Hon'ble JUSTICE TAPEN SEN Date : 16th July, 2010.
The Court : This case has been listed at the instance of the learned Counsel appearing for the Petitioner praying inter alia that since they are now paying sum of Rs. 11,000/- per month and since Affidavit-in-opposition has not yet been filed by the Respondents, the Writ Petition itself be taken up for disposal, if possible.
There is no appearance on behalf of the Respondents. In that view of the matter, let this case be listed under the same heading on 20.7.2010 for appropriate orders.
All parties concerned are to act on a Photostat signed copy of this Order on usual undertakings.
(TAPEN SEN, J.) M.Sen