R.P. Infosystems Limited And ... vs The Adjudicating Authority And ...
2023 Latest Caselaw 3859 Cal

14th June,

(AK)

W.P.A 12335 of 2023

R.P. Infosystems Limited and another Vs.

The Adjudicating Authority and another

Mr. Subhankar Nag Mr. Mrityunjoy Chatterjee Mr. Rajarshi Ganguly ...for the petitioners.

Mr. Arijit Chakrabarti Mr. Deepak Sharma ...for the Enforcement Directorate.

At the juncture when the judgment was about to be

passed as per prior schedule, it is submitted by learned

counsel for the Enforcement Directorate (ED) that a

clarification has been sought by the Enforcement

Directorate from the office of the Hon'ble the Chief Justice

as regards whether this court has determination to hear

the matter.

Since such clarification is yet to come, learned

counsel for the ED seeks the judgment to be postponed

for some time.

In view of such prayer, the judgment is not being

delivered today.

The matter shall next be listed on June 16, 2023 for

the purpose of passing final orders.

Learned counsel for the ED shall, on the said date,

intimate to this court the outcome of the communication

to the Hon'ble the Chief Justice's office.

However, in view of the above prayer, the

Adjudicating Authority is restrained by an order of

injunction from taking up or further proceeding with the

matter pending before it until further orders are passed in

this writ petition.

(Sabyasachi Bhattacharyya, J.)