Calcutta High Court (Appellete Side)
Rasoi Ltd & Anr vs Union Of India & Ors on 13 June, 2019
Author: I.P. Mukerji
Bench: I.P. Mukerji
1
02 13.6.19
M.A.T 1007 of 2018
Rasoi Ltd & Anr.
Vs.
Union of India & Ors.
Mr. Abhijit Chatterji, Sr. Advocate
Mr. J. Mitra .... For the Appellant.
Mr. Somnath Ganguly ... For the Central Excise.
Mr. Tapan Bhanja ... For the Union of India.
This is an appeal from a judgement and order
dated 20th June, 2018 made in the writ application W.P.
29003(W) of 2016 (M/s. Rasoi Limited & Anr. Vs. Union of
India & Ors.) disposing of the writ application but in effect
dismissing it on merits.
An appeal lies from that order to this Division
Bench as a matter of course under Clause 15 of the
Letters Patent.
Mr. Chatterjee, learned Senior Advocate
appearing for the appellant does not ask for any interim
S.D. order at this stage.
In the circumstances, the appeal is admitted.
As the respondents are represented by learned
counsel issuance and service of the notice of appeal are 2 dispensed with.
Let informal paper books be filed by the Advocate on record for the appellant by 29th June, 2019 serving a copy thereof on the respondents at least seven days before the date of hearing of the appeal.
List the appeal for hearing on 17th July, 2019.
(I.P. Mukerji, J.) (Md. Nizamuddin, J.)