Peerless Hospitex Hospital And ... vs Principal Commissioner Of Income ...
2022 Latest Caselaw 1486 Cal/2

OD - 1 & 2

                          ORDER SHEET
                          WPO/398/2018
                          WPO /399/2018
                 IN THE HIGH COURT AT CALCUTTA
                CONSTITUTIONAL WRIT JURISDICTION
                          ORIGINAL SIDE

PEERLESS HOSPITEX HOSPITAL AND RESEARCH CENTER LIMITED
                          VS
 PRINCIPAL COMMISSIONER OF INCOME TAX-1, KOLKATA & ORS.

BEFORE:
The Hon'ble JUSTICE MD. NIZAMUDDIN
Date : 25th April, 2022.
                                                                  Appearance:
                                                   Mr. Gopal Ram Sharma, Adv.
                                                            ...For the Petitioner

                                                      Mr. Prithu Dudhoria, Adv.
                                                         ...For the Respondents

The Court : In the judgment dated 19th April, 2022, due to

inadvertence, there was omission in recording of direction for

forwarding the copy of the aforesaid judgment to the Chief Secretary

and Judicial Secretary, Government of West Bengal and Secretary,

Ministry of Law and Justice and Secretary, Ministry of Health,

Government of India, New Delhi, for taking note of relevant

observations made in the aforesaid judgment.

Accordingly, Registrar, High Court, Original Side, is directed to

forward copy of this judgment to the Authorities referred above and

file a report within ten days.

Let this order be treated as a part of the judgment dated 19th

April, 2022.

(MD. NIZAMUDDIN, J.) TR/