Anmol Nature Fresh Private ... vs Union Of India & Ors
2023 Latest Caselaw 5501 Cal

S/L 13
23.8.2023
Court No.26
SD
                                   WPA 22929 of 2016

                       Anmol Nature Fresh Private Limited & Ors.
                                         Vs.
                                Union of India & Ors.

              Mr. Arindam Banerjee
              Mrs. Sulagna Mukherjee
              Mr. Ashis Kr. Mukherjee
              Mr. Sourabh Prasad
                                                      ... for the Petitioners.
              Ms. Susmita Saha Dutta
              Mr. N. Saha
                                                  ... for the Union of India.
              Ms. Amrita Panja Moulick
                                                            ... for the State.


                    Mr. Arindam Banerjee, counsel appearing on behalf

              the petitioners has made detailed submissions in respect of

              the writ petition and placed the affidavits of the respondents

before this Court.

Unfortunately, neither the Union of India nor the

State of West Bengal is willing to make their submissions in

Court today on the ground of absence of the counsel

appearing in the matter.

Parties are directed to file their short notes of

arguments along with the judgments they are relying upon,

within a week from date.

Let the matter appear two weeks hence.

I make it clear that in the event counsel did not

appear on behalf of the respondents, this Court shall pass

necessary orders.

(Shekhar B. Saraf, J.)