South Eastern Coal Fields Limited And ... vs Intech Safety Private Limited And Ors
2025 Latest Caselaw 3014 Cal/2

Calcutta High Court

South Eastern Coal Fields Limited And ... vs Intech Safety Private Limited And Ors on 12 November, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-12
                   IN THE HIGH COURT AT CALCUTTA
                    CIVIL APPELLATE JURISDICTION
                            ORIGINAL SIDE

                              APO/67/2025
                            IA NO: GA/1/2025

           SOUTH EASTERN COAL FIELDS LIMITED AND ORS.
                               VS
             INTECH SAFETY PRIVATE LIMITED AND ORS.

BEFORE :

THE HON'BLE JUSTICE ARIJIT BANERJEE
     AND
THE HON'BLE JUSTICE APURBA SINHA RAY
Date: 12th November, 2025.
                                                                        Appearance:

                                                            Mr. Jishnu Saha, Sr. Adv.
                                                              Mr. Ayan Poddar, Adv.
                                                               Mr. Soham Dutt, Adv.
                                                                     ..for Appellants
                                                          Mr. Amritam Mandal, Adv.
                                                            Ms. Swati Agarwal , Adv.
                                                      ..for Respondent nos. 1 and 2
                                                             Mr. Avishek Guha, Adv.
                                                                Ms . Shilpa Das, Adv.
                                                   ...for ICICI Bank/Respondent no.4


                     Dictated by Arijit Banerjee, J.

The Court:- This appeal is directed against a judgment and order

dated August 11, 2025 passed by a learned Single Judge of this Court in

WPO No.594 of 2024 being a writ petition filed by the respondent nos. 1 and

2 herein. By the order impugned, the appellants herein have been directed to

return the concerned bank guarantee to the writ petitioners.

We are told that all the papers that were available before the learned

Single Bench have been annexed to the stay application. We propose to hear

out the appeal treating the stay application as an informal paper book. All

formalities are dispensed with.

Since all the relevant respondents are represented through their

learned counsel, notice of appeal is deemed to be waived.

Let this matter appear on November 20, 2025.

Stay application stands disposed of, but the stay application should

be made available at the time of hearing of the appeal.

(ARIJIT BANERJEE, J.)

(APURBA SINHA RAY, J.)

SM/JM