Indorama India Private Limited vs Collector Of Stamp Revenue
2023 Latest Caselaw 727 Cal/2

OD-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 : 20th March, 2023.


                                                                 Appearance:
                                               Mr. Ranjan Bachawat, Sr. Adv.
                                                    Mr. Kaushik Mondal, Adv.
                                                   Mr. Sarosij Dasgupta, Adv.

                                                     Mr. T. M. Siddique, Adv.
                                                     Mr. Ayan Banerjee, Adv.
                                                 Ms. Debasree Dhamali, Adv.


          The Court: Learned counsel appearing for the State submits that

the appeal from the judgment of a co-ordinate Bench dated 3rd May, 2019

has been mentioned before the Division Bench today and that the matter is

likely to be listed in a next couple of days. Counsel accordingly seeks an

adjournment.

          List this matter on 3rd April, 2023.    It is expected that the

respondent/Collector of Stamp Revenue will take expeditious steps to have

the matter heard since the impugned judgment is of 3rd May, 2019.

(MOUSHUMI BHATTACHARYA, J.)

bp.