Kohlbros Wireless Solutions Llp ... vs Union Of India And Ors
2023 Latest Caselaw 758 Cal/2

OD-3
                               ORDER SHEET

                              WPO/292/2023

                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                             ORIGINAL SIDE

            KOHLBROS WIRELESS SOLUTIONS LLP AND ANR.
                           VERSUS
                    UNION OF INDIA AND ORS.



  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 22nd March, 2023.

Appearance:

Mr. Altamash Alim, Adv.

Mr. Sumit Biswas, Adv.

Ms. Rajashree Bhowmick, Adv.

Mr. Shiv Mangal Singh, Adv.

Ms. Jahan Ara Kulsum, Adv.

Ms. Moriam Sanfui, Adv.

The Court: The petitioners seek a direction on the Bank to

remove a hold on the petitioners' account which was placed sometime in

March, 2022. The petitioners filed the present writ petition on 3rd February,

2023. Hence, there is no scope for granting any interim order at this stage.

In any event, the appeal filed by the Bank from a judgment

passed by this Court on 3rd November, 2022 is also pending before a

Division Bench. The order of the Division Bench dated 17th February, 2023

giving liberty to the parties to bring the appeal to the notice of this Court

has also been placed.

The Bank is directed to file its affidavit-in-opposition within two

weeks from date; Reply thereto, if any, may be filed within a week thereafter.

List this matter after three weeks.

The submission of learned counsel appearing for the petitioners

that the Bank's hold on the account will lead to the petitioners' default in

payment of GST dues is taken on record. The petitioners shall be at liberty

of taking out an appropriate application in this regard.

The affidavit-of-service is kept on record.

(MOUSHUMI BHATTACHARYA, J.)

bp.