Continental Chemical Corporation And ... vs West Bengal Small Industries ...
2024 Latest Caselaw 1267 Cal/2

Calcutta High Court

Continental Chemical Corporation And ... vs West Bengal Small Industries ... on 4 April, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD - 2
                              WPO/183/2024
                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE


             CONTINENTAL CHEMICAL CORPORATION AND ORS
                                 VS
             WEST BENGAL SMALL INDUSTRIES DEVELOPMENT
                         CORP. LTD AND ORS


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
  Date: 4th April, 2024.


                                                                      Appearance:
                                               Mr. Ashok Pincha, appears in person.

                                                     Mr. Debabrata Banerjee, Adv.
                                                 Mr. Mahendra Prasad Gupta, Adv.
                                                                  Mr. S. Singh, Adv.
                                                           . . .for the respondents.

The Court: The authorized representative of the writ petitioner, appearing

in person, seeks to produce certain documents. However, at this stage, after the

hearing is concluded, such prayer is refused. Learned counsel for the

respondents places on record a copy of a writ petition which was filed by the

petitioners themselves. As such, since the said copy does not comprise of new

materials, the same be kept on record. The written notes of arguments filed by

the petitioners as well as the WBSIDCL be kept on record.

Hearing is concluded. The matter is reserved for judgment.

(SABYASACHI BHATTACHARYYA, J.)

sp/