Calcutta High Court
The Board Of Trustees For Port Of ... vs Dollar Industries Limited And Ors on 1 December, 2021
OD-2-23
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
IA No.GA/1/2021
With
WPO/844/2021
In
APOT/173/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
DOLLAR INDUSTRIES LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/845/2021
In
APOT/174/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
VIJAISHREE TEXTILES PRIVATE LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/847/2021
In
APOT/175/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
TURTLE LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/848/2021
In
APOT/176/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
EXPRESS INDUSTRIAL COMPLEX PRIVATE LIMITED AND ORS.
2
AND
IA No.GA/1/2021
With
WPO/849/2021
In
APOT/177/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
DESIGN GRID AND ORS.
AND
IA No.GA/1/2021
With
WPO/850/2021
In
APOT/178/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
PRAMOD KUMAR JHAWAR AND ORS.
AND
IA No.GA/1/2021
With
WPO/850/2021
In
APOT/180/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
M/S. BALKRISHNA SALES CORPORATION AND ORS.
AND
IA No.GA/1/2021
With
WPO/852/2021
In
APOT/181/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
SANJAY KUMAR BAJORIA AND ORS.
AND
3
IA No.GA/1/2021
With
WPO/853/2021
In
APOT/182/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
M/S. IRIS CLOTHINGS PRIVATE LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/854/2021
In
APOT/183/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
STYLISH PRECAST PRODUCTS LLP AND ORS.
AND
IA No.GA/1/2021
With
WPO/862/2021
In
APOT/185/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
PRISM KNIT FAB (P) LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/863/2021
In
APOT/186/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
HIMANSHU JHAWAR AND ORS.
AND
IA No.GA/1/2021
4
With
WPO/864/2021
In
APOT/187/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
M/S GOLDMAN TRADING PRIVATE LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/866/2021
In
APOT/188/2021
THE BOARD OF TRUSTEES FOR THE PORT OF KOLKATA
VERSUS
GULSHAN ARTS AND PRINTERS AND ORS.
AND
IA No.GA/1/2021
With
WPO/867/2021
In
APOT/189/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
RAJSHREE MECHANICAL UDYOG (P) LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/865/2021
In
APOT/190/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
RATNA TEXTILE AGENCY AND ORS.
AND
IA No.GA/1/2021
With
WPO/868/2021
5
In
APOT/191/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
JDS TRADE LINKS PRIVATE LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/869/2021
In
APOT/192/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
SHREE KRISHNA HOSIERY PRIVATE LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/870/2021
In
APOT/193/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
M/S. MITTAL KNITWEAR PRIVATE LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/871/2021
In
APOT/194/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
M/S. MANISHA CREATIONS AND ORS.
AND
IA No.GA/1/2021
With
WPO/872/2021
In
APOT/195/2021
6
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
SPACE INTERNATIONAL PRIVATE LIMITED AND ORS.
AND
IA No.GA/1/2021
With
WPO/873/2021
In
APOT/196/2021
THE BOARD OF TRUSTEES FOR PORT OF KOLKATA
VERSUS
HP COTTON CASUALS PRIVATE LIMITED AND ORS.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
And
The Hon'ble JUSTICE KAUSIK CHANDA
Date : December 1, 2021.
Appearance:
Mr. Kishore Datta, Sr. Adv.
Mr. Subhankar Nag, Adv.
Mr. Snehashis Sen, Adv.
Mr. Abhishek Banerjee, Adv.
..for the appellant
Mr. Kalyan Bandopadhyay, Sr. Adv.
Mr. Nilanjan Bhattacharjee, Adv.
Mr. Arpan Guha, Adv.
.for the respondents
The Court: The affidavits of service filed in Court today be kept
with the record.
These appeals are preferred against a judgment and order dated
October 7, 2021, whereby a bunch of writ petitions involving similar
questions of law were disposed of.
Mr. Datta, learned senior advocate appearing on behalf of the
appellant in all the matters, submits that there is a delay of 15 days in filing
the appeals. We have considered the cause for the delay and we are satisfied
that there was sufficient cause for the delay. The delay is condoned.
Mr. Bandopadhyay, learned senior advocate appearing for the
respondents in all the appeals, requests for time to file affidavit-in-opposition
to the stay application.
We are of the view that filing affidavits in one of the matters will
suffice since identical questions are involved in all the matters.
Let affidavit-in-opposition to the stay application in
APOT/173/2021 be filed within a week from date; reply, if any, be filed
within five days thereafter.
List the matters for hearing on 15th December, 2021 at 3 pm.
(ARIJIT BANERJEE, J.)
(KAUSIK CHANDA, J.)
bp.
