Indian Paint Association vs Union Of India & Ors
2025 Latest Caselaw 2116 Cal/2

Calcutta High Court

Indian Paint Association vs Union Of India & Ors on 9 April, 2025

OD-1

                          WPO/148/2025
                 IN THE HIGH COURT AT CALCUTTA
                CONSTITUTIONAL WRIT JURISDICTION
                          ORIGINAL SIDE


                        Indian Paint Association
                                 Versus
                          Union of India & Ors.




Before:
The Hon'ble Justice RAJA BASU CHOWDHURY
Date: 9th April 2025

                                                                 Appearance:
                                           Mr. S. N. Mookherjee, Sr. Advocate
                                               Mr. Ashish Chandra, Advocate
                                             Mr. Anupal Dasgupta, Advocate
                                                     Mr. Arnab Roy, Advocate
                                                          ... for the petitioner
                                              Mr. Abhrajit Mitra, Sr. Advocate
                                               Mr. Samriddha Sen, Advocate
                                                   Mr. Arijeet Bera, Advocate
                                                       ... for respondent no.5

Mr. Siddhartha Bhattacharya, Advocate Mr. Prithu Dudhoria, Advocate ... for the Union of India Mr. Pragyan Pradip Sharma, Advocate Mr. Rajesh Sharma, Advocate ... through Video Conference for the respondent

The Court: Heard Mr. Bhattacharya, learned advocate

representing the Union of India. He has cited the following judgments:

(i) 2017 SCC OnLine Del 9412 (M/s. Suncity Sheets Pvt. Ltd.

vs. The Designated Authority & Ors.)

(ii) Unreported judgment of Delhi High Court passed in

W.P.(C) 1856/2025 & CM Appl. 8857/2025 (Exxonmobil

Asia Pacific Pte. Ltd. vs. Union of India & Ors.)

Mr. Bhattacharya prays for an accommodation to take

appropriate instruction having regard to the direction made in the order

dated 8th April 2025.

Heard Mr. Mookherjee, learned senior advocate representing the

petitioner in reply.

List this matter for further consideration under the same

heading on 10th April 2025 at 3.30 PM.

(RAJA BASU CHOWDHURY, J.)

R. Bose