Calcutta High Court (Appellete Side)
The Ganges Manufacturing Co. Ltd vs The State Of West Bengal & Ors on 12 July, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
1
28 12.7.13
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W. P. No. 8017 (W) OF 2012
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The Ganges Manufacturing Co. Ltd.
- vs.-
The State of West Bengal & Ors.
Mr. Soumya Majumder Mr. A. K. Gandhi.
....For the Petitioner.
Mr. R. N. Chakraborty Mr. T. Das.
....For the Private Respondent no.4.
I have heard Mr. Majumder, learned advocate in support of the writ petition as well as Mr. Chakraborty, learned advocate for the private respondent.
The writ petition shall be heard on affidavits.
Let affidavit-in-opposition be filed by three weeks; reply thereto, if any, may be filed by a week thereafter. Put up the writ petition on 16th August, 2013 for 'Hearing'.
Without prejudice to the rights and contentions of the parties, the appellate authority, with whom a sum of `1,04,754.60 has been deposited by the petitioner company in terms of the order of the controlling authority dated 26th August, 2009, shall release an amount of `60,000/- in favour of the petitioner within a week from date of receipt of a copy of this order, being a part of the admitted amount payable to the petitioner, after maintaining all formalities in accordance with law.
(Dipankar Datta,J.)