West Bengal Industrial Development ... vs Tata Motors Limited
2025 Latest Caselaw 2197 Cal/2

Calcutta High Court

West Bengal Industrial Development ... vs Tata Motors Limited on 28 August, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

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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.
                                 VERSUS
                          TATA MOTORS LIMITED

BEFORE:
THE HON'BLE JUSTICE ANIRUDDHA ROY

Date : August 28, 2025.

APPEARANCE:

Mr. Sudipta Sarkar, Sr. Advocate, Mr. Siddhartha Mitra, Sr. Advocate, Mr. Deepan Kr. Sarkar, Advocate, Mr. Samriddha Sen, Advocate, Mr. Soumitra Datta, Advocate ...... for award-holder.

Mr. Kishore Datta, Advocate General, Mr. T. M. Siddiqui, Sr. Advocate, Mr. Siddharth Sethi, Advocate, Mr. Manoj Kumar Tiwari, Advocate, Mr. Deepank Anand, Advocate and Ms. Arpita Dey, Advocate.

...... for award-debtor.

THE COURT:- Mr. Sudipta Sarkar, learned senior Advocate appears virtually

with Mr. Siddhartha Mitra, learned senior Advocate appearing physically for the

Award-holder.

Mr. Kishore Dutta, learned Advocate General for the State appears virtually

for the Award-debtor.

This is an application filed under Sub-Section (2) to Section 36 of the

Arbitration and Conciliation Act, 1996 in which the parties have concluded their

submissions.

The parties today have filed their respective written notes and the same are

taken on record.

Hearing stands concluded in this application. Judgment stands reserved.

[ANIRUDDHA ROY,J]

dg /