Indus Institute Of Information ... vs The State Of West Bengal And Ors
2025 Latest Caselaw 1073 Cal/2

Calcutta High Court

Indus Institute Of Information ... vs The State Of West Bengal And Ors on 12 August, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

OD 10


                    IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                             ORIGINAL SIDE

                          APO/4/2025
                       IA NO: GA/1/2025
    INDUS INSTITUTE OF INFORMATION MANAGEMENT AND ANR.
                               VS
             THE STATE OF WEST BENGAL AND ORS.

BEFORE :
HON'BLE JUSTICE DEBANGSU BASAK
              -A N D-
HON'BLE JUSTICE PRASENJIT BISWAS
DATED : 12TH AUGUST, 2025.


                                                               Appearance :-
                                           Mr. Biswaroop Bhattacharya, Adv.
                                             Mr. Sumitava Chakraborty, Adv.
                                                      Mr. Snehasish Dey, Adv.
                                                               ..for appellants
                                                      Mr. Jaydip Kar, Sr. Adv.
                                               Mr. Niladri Bhattacharjee, Adv.
                                           Mr. Soham Bandyopadhyay, Adv.
                                                              ...for WBTC Ltd.
                                                        Ms. Sonal Sinha, Adv.
                                                  Mr. Debangshu Dinda, Adv.
                                                                     ...for State


        The Court:- The appeal is at the behest of the writ petitioner and

directed against the judgment and order dated December 19, 2024

passed in WPO/728/2024.

        Learned Advocate appearing for the appellants on instruction

submits that, the appellants undertake to make over the actual vacant,

physical possession of the premises to the respondent no. 5, by July 31,

2026.

Learned Senior Advocate appearing for respondent Nos. 5 & 6 on

instruction does not oppose the prayer of the appellants to vacate the

property concerned by the time offered subject to a written undertaking

to Court to such effect being filed in Court by the appellants.

Appellants, therefore, will file an undertaking to Court to vacate

the property concerned and make over actual, vacant possession thereof

to the respondent no. 5. on or before July 31, 2026.

This undertaking to Court be filed by the appellants on August 19,

2025.

It is clarified that, in the event, the appellants file such

undertaking or if they do not file such undertaking the claim for

occupation charges made by the respondent will not be prejudiced.

List the appeal on August 19, 2025.

(DEBANGSU BASAK, J.)

(PRASENJIT BISWAS, J.) GH.