Calcutta High Court
(Formerly Known As M/S Associated Pig vs Union Of India & Ors on 19 January, 2018
Author: Subrata Talukdar
Bench: Subrata Talukdar
ORDER SHEET
WP 5/2018
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S APL METALS LIMITED
(FORMERLY KNOWN AS M/S ASSOCIATED PIG
Versus
UNION OF INDIA & ORS
BEFORE:
The Hon'ble JUSTICE SUBRATA TALUKDAR
Date : 19th January, 2018.
Mr.Shyamal Sarkar, Sr. Adv.,
Mr.Subhajit Das, Adv., for the
petitioner.
Mr.Sujit Mitra, Adv., for the Union of
India.
Mr.Somnath Ganguli,
Mr.Bhaskar Prosad Banerjee, Advs., for
the respondent.
The Court : Party/parties are represented in the order of their name/names as printed above in the cause title.
Citing grave urgency, Mr.Sarkar, learned Senior Counsel, submits that on 16th January, 2018 the officers of the Revenue/Respondents have arrived at the factory premises of the petitioner seizing both the raw materials and the finished goods of the petitioner.
While no further comment or interference is called for by this Court with the action of the Revenue/Respondents at this stage without all the underlying facts behind the action, this Court only directs that the parties shall maintain status quo as on date till 24th January, 2018 when the matter shall next appear under the heading 'Urgent Matters'.
The Revenue/Respondents shall inform this Court of the complete facts on the next date.
Supplementary Affidavit as filed today with the leave of the Court be taken on record. Let a copy of the Supplementary Affidavit be served on learned Advocate for the Revenue/Respondents.
(SUBRATA TALUKDAR, J.) sd/