PODDAR UDYOG LIMITED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) It is common premise that the appeal against the order dated 30/04/1998 in writ petition No. 805/96 is pending before the division bench of Calcutta High court. In the impugned order in paragraphs 6 and 7 it has been observed that the petitioners have obtained the order on 8/04/1997 by making false representations and therefore order dated 8/04/1999 was recalled. All that we consider at this stage is that the division bench of the calcutta High court which is ceased of the matter will dispose of the said appeal without being influenced by the observations made in paragraph 7. It is needless to add that the division bench will consider the rival contentions on merits. We may also make it clear that it will be open to the petitioner to make application to the appropriate forum for desired reliefs.

(2.) The Special Leave Petition is dismissed as indicated above.