Ballyfabs International Limited ... vs National Jute Board
2023 Latest Caselaw 2693 Cal/2

OD-3-6
                    IN THE HIGH COURT AT CALCUTTA
                   CONSTITUTIONAL WRIT JURISDICTION
                             ORIGINAL SIDE

                           WPO/2222/2022
               BALLYFABS INTERNATIONAL LIMITED & ANR.
                              VERSUS
                       NATIONAL JUTE BOARD

                            WPO/2250/2022
                       KELVIN JUTE LIMITED & ANR.
                                VERSUS
                         NATIONAL JUTE BOARD

                            WPO/2252/2022
                  BALLY JUTE COMPANY LIMITED & ANR.
                               VERSUS
                         NATIONAL JUTE BOARD

                           WPO/2255/2022
                   AMBICA JUTE MILLS LIMITED & ANR.
                               VERSUS
                        NATIONAL JUTE BOARD


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
  Date : 25th September, 2023


                                                            Appearance :
                                          Mr. Suddha Satva Banerjee, Adv.
                                          Mr. Pradip Kumar Sarawgi, Adv.
                                                      ... for the petitioners

                                             Mr. Aniruddha Chatterjee, Adv.
                                                  Mr. Joydip Banerjee, Adv.
                                                  Mr. Rahul Karmakar, Adv.
                                     Mr. Surya Prasad Chattopadhyay, Adv.
                                                  ... for the respondent no.2

The Court : Learned counsel for the petitioner files the petitioners'

written notes of arguments in all the matters. Learned counsel for the

respondent seeks some adjournment to have their written notes of

arguments settled. However, in view of the long time already granted to the

parties to file their written notes of arguments, such adjournment is refused.

Upon such refusal, the respondent files its written notes of arguments,

which is also kept on record.

Hearing is concluded. Judgment is reserved.

(SABYASACHI BHATTACHARYYA, J.)

SN.

AR(CR)