M/S. Konarak Enterprise vs Haldia Development Authority
2025 Latest Caselaw 1517 Cal/2

Calcutta High Court

M/S. Konarak Enterprise vs Haldia Development Authority on 18 August, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-8 & 9
                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                      Commercial Appellate Division
                            ORIGINAL SIDE

                              APOT/76/2025
                                  WITH
                            AP-COM/229/2024
                            AP-COM/255/2024

                          IA No.GA-COM/1/2025

                      M/S. KONARAK ENTERPRISE
                                VERSUS
                   HALDIA DEVELOPMENT AUTHORITY
                                  wt9
                            APOT/135/2025
                        IA NO: GA-COM/1/2025
                   HALDIA DEVELOPMENT AUTHORITY
                                  VS
                      M/S KONARAK ENTERPRISE


  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                 AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : August 18, 2025.

                                                                       Appearance:
                                                      Mr. Subhabrata Datta, Adv.
                                                           Mr. Aranya Saha, Adv.
                                                                ..for the appellant

                                                           Mr. Swarajit Dey, Adv.
                                                          Mr. Saptarshi Kar, Adv.
                                                          Ms. Debarati Das, Adv.
                                                              ..for the respondent

                      Dictated by Arijit Banerjee, J.

RE:GA-COM/1/2025

The Court: This is an application for condonation of delay of 16

days in presenting the appeal. Causes shown being sufficient, the delay is

condoned.

GA-COM/1/2025 is disposed of.

RE:APOT/76/2025 and APOT/135/2025

We have heard learned counsel for the parties at length.

Hearing is concluded. Judgment is reserved.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

bp.