Indorama India Private Limited vs Collector Of Stamp Revenue
2023 Latest Caselaw 869 Cal/2

O-3
                                      ORDER SHEET

                                   WPO/3281/2022
                             WITH APPELLATE SIDE MATTER
                                   WPA/22339/2022

                           IN THE HIGH COURT AT CALCUTTA
                             Constitutional Writ Jurisdiction
                                    ORIGINAL SIDE

                         INDORAMA INDIA PRIVATE LIMITED
                                    VERSUS
                      COLLECTOR OF STAMP REVENUE, KOLKATA

     BEFORE:
     The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
     Date : 3rd April, 2023.
                                                                              Appearance:
                                                            Mr. Ranjan Bachawat, Sr. Adv.
                                                                 Mr. Kaushik Mondal, Adv.
                                                                Mr. Sarosij Dasgupta, Adv.

                                                                  Mr. T. M. Siddique, Adv.
                                                                    Mr. Yash Singhi, Adv.



                  The Court: Learned counsel appearing for the State respondents

submits that the appeal from the judgment of a Co-ordinate Bench in

Dalgreen Agro was mentioned today for listing. Counsel seeks a week's

adjournment on that basis.

Learned counsel appearing for the petitioner points to the delay

on the part of the State respondents in challenging the decision in Dalgreen

and prays for an interim order. Counsel also submits that since the State

respondents are taking recourse to the pending appeal every time, counsel

may not rely on the judgment passed in Dalgreen, if the matter is taken up

for hearing.

List this matter on 11th April, 2023, as prayed for.

Hearing will start on the next date.

(MOUSHUMI BHATTACHARYA, J.) K. Banerjee/sg.