Tata Steel Limited vs Coal India Limited And Ors
2024 Latest Caselaw 2675 Cal/2

Calcutta High Court

Tata Steel Limited vs Coal India Limited And Ors on 22 August, 2024

Author: Debangsu Basak

Bench: Debangsu Basak

OD -5 & 6


                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                             ORIGINAL SIDE

                                APO/278/2016
                                    with
                                WPO/1225/2003

                                        TATA STEEL LIMITED.
                                               -Versus-
                                        COAL INDIA LIMITED AND ORS.

                                 APO/279/2016

                                        TATA STEEL LIMITED.
                                               -Versus-
                                        COAL INDIA LIMITED AND ORS.

BEFORE :
THE HON'BLE JUSTICE DEBANGSU BASAK
             And
THE HON'BLE JUSTICE MD. SHABBAR RASHIDI
Date : 22nd August, 2024.

                                                                           Appearance :
                                                          Mr. Debashis Kundu, Sr. Adv.
                                                             Ms. Vineeta Meharia, Adv.
                                                               Mr. Jaydeb Ghorai, Adv.
                                                              Mr. Diptesh Ghorai, Adv.
                                                                     ..for the appellant.

                                                     Mr. Sunil Kumar Singhania, Adv.
                                                              ...for the Union of India.

                                                          Mr. Shaunak Senguptya, Adv.
                                                                Mr. Abir Debnath, Adv.
                                                               Mr. Pradipta Bose, Adv.
                                                                  ..for the respondents.

The Court : Heard learned senior advocate appearing for the appellant.

Heard learned advocate appearing for the coal companies.

Heard Union of India. It is submitted on behalf of Union of India that it

does not have any role to play.

Notes of argument submitted on behalf of the appellant and the coal

company be taken on record.

Hearing concluded. Judgment reserved.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.