M/S. Lohia Jute Press Pvt. Ltd vs State Of West Bengal & Ors
2022 Latest Caselaw 7820 Cal

24.11.2022.

p.b.

Sl. No.41.

W.P.A. 24537 of 2022

M/s. Lohia Jute Press Pvt. Ltd.

Vs.

State of West Bengal & Ors.

Ms. Sweta Mukherjee, Mr. Arup Sarkar.

........for the petitioner.

Mr. A. Ray, Mr. S. Mukherjee, Mr. D. Ghosh, Mr. D. Sahu.

.........for the State.

Heard learned advocates appearing for the parties.

By this writ petition, petitioner has challenged the

impugned garnishee notice dated 9th March, 2022 against

the petitioner and petitioner also seeks relief of direction

upon the revisional board for expeditious disposal of the

petitioner's revisional application pending before them.

Petitioner in support of its case made out in this writ

petition, has relied on a Division Bench judgment of this

Court dated 12th July, 2022 in MAT No.837 of 2022 in the

case of Lohia Jute Press Pvt. Ltd. Vs. State of West Bengal

& Ors.

Considering the facts and circumstances of this

case, this writ petition being WPA 24537 of 2022 is

disposed of by directing the revisional board concerned to

consider and expeditiously dispose of the revisional

application pending before them preferably within two

months from the dated of communication of this order and

in the meantime, till the disposal of such revisional

application, there shall be stay of the aforesaid impugned

garnishee notice dated 9th March, 2022 and accordingly

the legal consequence will follow.

(Md. Nizamuddin, J.)