STATE OF WEST BENGAL Vs. WEST BENGAL REGN COPY WRITERS ASSN
LAWS(SC)-2009-5-126
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on
May 08,2009
STATE OF WEST BENGAL
Appellant
VERSUS
WEST BENGAL REGN. COPY WRITERS ASSN,CHIRANJIB KUMAR DAS,SADHAN KUMAR DUTTA
Respondents
JUDGEMENT
V.S. Sirpurkar, J. -
(1.) This judgment will dispose of SLP(Civil) No. 9921 of 2007, SLP(Civil) No. 10191 of 2007 and SLP(Civil) No. 12048 of 2007.
(2.) Leave granted in all the Special Leave Petitions.
(3.) In all these appeals, the common judgment passed by the Calcutta High Court, allowing W.P.S.T. No. 826 of 2001, W.P.S.T. No. 1312 of 2001 and W.P.S.T. No. 15 of 2002, is in challenge.;
(2.) Leave granted in all the Special Leave Petitions.
(3.) In all these appeals, the common judgment passed by the Calcutta High Court, allowing W.P.S.T. No. 826 of 2001, W.P.S.T. No. 1312 of 2001 and W.P.S.T. No. 15 of 2002, is in challenge.;
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