State Of West Bengal & Ors vs Tata Stell Ltd & Ors
2023 Latest Caselaw 5933 Cal

CHC 118-125ML 05.09.2023

COT 41 of 2017 State of West Bengal & ors.

Vs.

Tata Stell Ltd & ors.

with MAT 1385 of 2013 IA No. CAN 2 of 2013 (Old No. CAN 9426 of 2013 State of West Bengal and Ors.

-vs Mittal Technopack Pvt. Ltd & anr.

With MAT 1386 of 2013 IA No. CAN 2 of 2013 (Old No. CAN 9427 of 2013) State of West Bengal & Ors.

-VS Tamra Dhatu Udyod Pvt. Ltd. & anr.

With MAT 1387 of 2013 IA No. CAN 2 of 2013 (Old No. CAN 9428 of 2013)

State of West Bengal and anr.

-vs Shakambari Ispat & Power Ltd. & anr.

With MAT 1388 of 2013 IA No. CAN 2 of 2013 (Old No. CAN 9429 of 2013)

State of West Bengal and anr.

-vs Shakambari Overseas Trades Pvt. Ltd. & anr.

With MAT 1389 of 2013 IA No. CAN 2 of 2013 (Old No. CAN 9430 of 2013) State of West Bengal and anr.

-vs Gagan Ferrotech Ltd. & anr.

With MAT 1390 of 2013 IA No. CAN 2 of 2013 (Old No. CAN 9431 of 2013) State of West Bengal and anr.

-vs Hindalco Industries Ltd. & anr.

With MAT 1391 of 2013 IA No. CAN 2 of 2013 (Old No. CAN 9432 of 2013) The State of West Bengal and Ors.

-vs Sumo Metallic Pvt. Ltd. & anr.

Mr. S. N. Mookherjee, Ld. Advocate General Mr. A. Ray, Mr. Debasish Ghosh, Mr. T. Chakraborty ...for the appellants/State

Mr. Sounak Basu, Advocate ...for the Tata Steel

Learned Advocate General for the State submits

that one of the issues involved in the appeal is pending

consideration before the Hon'ble Supreme Court. He

submits that, hearing in the matter before the Hon'ble

Supreme Court was concluded and that the judgment is

awaited.

In such circumstances, it would be appropriate to

adjourn the hearing of these appeals till the Combined

Monthly List of October, 2023.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)