Tata Motors Limited vs West Bengal Industrial Development ...
2025 Latest Caselaw 1378 Cal/2

Calcutta High Court

Tata Motors Limited vs West Bengal Industrial Development ... on 6 March, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

ORDER                                                OD - 1 to 3

            IN THE HIGH COURT AT CALCUTTA
          ORDINARY ORIGINAL CIVIL JURISDICTION
                 [COMMERCIAL DIVISION]
                     ORIGINAL SIDE


                   EC-COM/21/2024
                 TATA MOTORS LIMITED
                        VERSUS
 WEST BENGAL INDUSTRIAL DEVELOPMENT CORPORATION LTD.

                   AP-COM/85/2024
 WEST BENGAL INDUSTRIAL DEVELOPMENT CORPORATION LTD.
                        VERSUS
                 TATA MOTORS LIMITED

                   AP-COM/88/2024
 WEST BENGAL INDUSTRIAL DEVELOPMENT CORPORATION LTD.
                        VERSUS
                 TATA MOTORS LIMITED


 BEFORE:
 THE HON'BLE JUSTICE ANIRUDDHA ROY

Date : March 06, 2025.

APPEARANCE:

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

Mr. Kishore Datta, Advocate General, Mr. T. N. Siddique, Advocate, Mr. Siddharth Sethi, Advocate, Mr. Manoj Kumar Tiwari, Advocate Mr. Suddhadev Adak, Advocate, Mr. Deepak Anand, Advocate Ms. Arpita Dey, Advocate Mr. Suddhadev Adak, Advocate ...... for award-debtor.

The Court:- Mr. Sudipto Sarkar, learned Senior Counsel has

concluded his submissions on behalf of the award-holder.

Mr. Kishore Datta, learned Advocate General for the State shall

commence his submissions in reply only on the point of law and on the

judgment cited by Mr. Sarkar.

Matters shall appear under the heading "APPLICATION

(SPECIALLY ASSIGNED)" on April 03, 2025, marked at 2.00 P.M.

(ANIRUDDHA ROY, J.) GH.