JUPITER COKE INDUSTRIES Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Das, learned counsel appearing on behalf of the petitioners in this batch of writ petitions. I have also heard Mr. B. Choudhury, learned Standing Counsel, Finance (Taxation) Department. Mr. G. Das, learned counsel, has appeared for the NEDFI and Mr. A. Kalita, learned counsel has appeared for the Industries Department.

(2.) Mr. Choudhury has prayed for four weeks time to file counter affidavit opposing the prayer made in the writ petitions. Similar is the prayer of Mr. Kalita.

(3.) In view of the above, admission hearing of these writ petitions stand adjourned for four weeks so as to enable the respondents to file counter affidavit.