West Bengal Industrial Development ... vs Tata Motors Limited
2025 Latest Caselaw 522 Cal/2

Calcutta High Court

West Bengal Industrial Development ... vs Tata Motors Limited on 22 July, 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.
                                        VERSUS
                                 TATA MOTORS LIMITED
BEFORE:
THE HON'BLE JUSTICE ANIRUDDHA ROY

Date : July 22, 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. Siddharth Sethi, Advocate, Mr. Manoj Kumar Tiwari, Advocate, Mr. Kunal Saini, Advocate, Mr. Deepank Anand, Advocate Mr. T. M. Siddique, Advocate, ...... for award-debtor.

THE COURT:- Mr. Kishore Datta, learned Advocate General for the State

appearing for the award-debtor submits that a Special Leave Petition has been

preferred from a judgment and order dated June 19, 2025 passed in an application

in the pending Section 36 proceeding. He prays for an accommodation for two

weeks.

Mr. Sudipta Sarkar, learned senior Advocate along with Mr. Siddhartha

Mitra, learned senior Advocate for the award-holder has vehemently opposed the

prayer for adjournment.

After considering the rival submissions, this Court finds that on the ground

of judicial decorum since a Special Leave Petition has already been filed, the

hearing of the main Section 36 proceeding may be deferred for some time.

In view thereof, list the matter on August 12, 2025 under the heading

Application (Specially Assigned) marked at 2 P.M.

Learned Advocate General has assured this Court that he shall also file the

written notes of argument on the same day and no further time shall be sought for.

Thereafter the award-holder shall file its written notes.

[ANIRUDDHA ROY,J]

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