West Bengal Industrial Development ... vs Tata Motors Limited
2025 Latest Caselaw 1554 Cal/2

Calcutta High Court

West Bengal Industrial Development ... vs Tata Motors Limited on 21 August, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OD - 1


                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                               Commercial Division
                                  ORIGINAL SIDE

                                 AP-COM/88/2024

         WEST BENGAL INDUSTRIAL DEVELOPMENT CORPORATION LTD
                                  VS
                         TATA MOTORS LIMITED

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY

Date : 21st August, 2025.

Appearance :

Mr. Sudipta Sarkar, Sr. Adv.

Mr. Siddhartha Mitra, Sr. Adv.

Mr. Deepan Kr. Sarkar, Adv.

Mr. Samriddha Sen, Adv.

Mr. Soumitra Datta, Adv.

... for the award-holder.

Mr. Kishore Datta, Adv. Genl.

Mr. Siddharth Sethi, Adv.

Mr. Manoj Kumar Tiwari, Adv.

Mr. D. Anand, Adv.

Ms. Arpita Dey, Adv.

... for the judgment-debtor.

The Court :- Mr. Sudipta Sarkar, learned Senior Advocate with Mr.

Siddhartha Mitra, learned Senior Advocate appearing for the award holder has

concluded his submissions on Section 36(2) of the application. Learned

Advocate General for the State appearing for the award debtor prays for some

time to file written notes.

Mr. Sarkar submits that the written notes on behalf of his client is lying

ready with him. They shall also file on the next date.

By consent of the parties the matter shall appear once again under the

heading "Application (Specially Assigned)" on August 28, 2025 marked at

2.00 p.m. when the parties shall file their respective written notes.

(ANIRUDDHA ROY, J.)

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