Development Corporation Ltd vs Punalur Paper Mills Ltd
2026 Latest Caselaw 1000 Cal/2

Calcutta High Court

Development Corporation Ltd vs Punalur Paper Mills Ltd on 16 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-1-2
                 IN THE HIGH COURT AT CALCUTTA
                        Commercial Division
                          ORIGINAL SIDE

                         AP-COM/37/2023
                      IA NO: GA-COM/1/2024

                 WEST BENGAL SUGAR INDUSTRIES
                 DEVELOPMENT CORPORATION LTD
                              VS
                    PUNALUR PAPER MILLS LTD

                         AP-COM/615/2024
              IA NO: GA-COM/1/2025, GA-COM/2/2025

                WEST BENGAL SUGAR INDUSTRIES
               DEVELOPMENT CORP. LTD ( WBSIDCL)
                             VS
                   PUNALUR PAPER MILLS LTD


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR
  Date : 16th February, 2026.

                                                               Appearance:
                                         Mr. Sirsanya Bandopadhyay, Adv.
                                                   Mr. Paritosh Sinha, Adv.
                                                  Mr. Arindam Mondal, Adv.
                                                  Ms. Swagata Ghosh, Adv.
                                                             ... for the State

                                               Mr. S.N. Mookerjee, Sr. Adv.
                                                  Mr. Jishnu Saha, Sr. Adv.
                                                   Mr. Sakya Sen, Sr. Adv.
                                             Mr. Shiv Ratan Kakrania, Adv.
                                                  Mr. Tanuj Kakrania, Adv.
                                                  Ms. Shreya Goenka, Adv.
                                                      ...for the Respondent.

Mr. Asif Sohai Tarafdar, Adv.

...for the Intervener.

Mr. Sourojit Dasgupta, Adv. Mr. Vikash Baidyo, Adv. ...for defendant in item no. 2.

The Court:- An accommodation is sought for by the learned Counsel for

the Intervener.

Adjourned to 25th February, 2026.

(SUGATO MAJUMDAR, J.) S.Seal