M/S. Skp Securities Ltd vs Union Of India & Ors
2022 Latest Caselaw 1139 Cal

10.3.2022
   ks                        WPA 3311 of 2022
 sl. 8
                        M/s. SKP Securities Ltd.
                                Vs
                        Union of India & Ors.

            Mr. J.K. Mittal, Ld. Sr. Adv.,
            Mr. Amitava Mitra,
            Ms. Antara Chowdhury
                          ... For the Petitioner.
            Mr. Bhaskar Prosad Banerjee,
            Ms. Manasi Mukherjee
                          ... For the Respondent Nos. 2 & 3.

Mr. Siddhartha Lahiri, Mr. Sushil Kumar Mishra ... For the UOI.

Heard learned Advocates appearing for the parties.

Mr. Banerjee, learned Advocate appearing for the

respondent Nos. 2 and 3 is to file short written notes of

argument along with judgments, he wants to rely and

particularly dealing with the five points raised by Mr.

Mittal, learned Advocate appearing for the petitioner

in course of his submission.

At the time of hearing Mr. Banerjee will produce

original records particularly relating to the issue of

authorisation to establish that in this matter

authorisation was given by the Commissioner or

Principal Commissioner for audit.

List this matter on 29th of March, 2022 for further

consideration.

( Md. Nizamuddin, J. )