Tata Steel Limited And Anr vs Union Of India And Ors
2026 Latest Caselaw 1116 Cal/2

Calcutta High Court

Tata Steel Limited And Anr vs Union Of India And Ors on 18 February, 2026

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-5
                           ORDER SHEET

                           APO/99/2024
                         IA NO: GA/1/2024

                  IN THE HIGH COURT AT CALCUTTA
                      Civil Appellate Jurisdiction
                            ORIGINAL SIDE



                   TATA STEEL LIMITED AND ANR
                               VS
                     UNION OF INDIA AND ORS



  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                  AND
  The Hon'ble JUSTICE APURBA SINHA RAY
  Date : 18th February, 2026.

                                                                     Appearance:
                                                   Mr. S. N. Mookherjee, Sr. Adv.
                                                   Ms. Vineeta Meharia, Sr. Adv.
                                                        Mr. Dhruv Chadha, Adv.
                                                        Mr. Jaydeb Ghorai, Adv.
                                                     Mr. Saugata Banerjee, Adv.
                                                        Mr. Diptesh Ghorai, Adv.
                                                              ...for the appellants

                                                    Mr. Indrajeet Dasgupta, Adv.
                                                           Mr. Madhu Jana, Adv.
                                                          Mr. Gaurab Maiti, Adv.
                                                                       ...for UOI

                                                    Mr. Debajyoti Datta, Sr. Adv.
                                                        Ms. Supriya Dubey, Adv.
                                                ...for respondent nos. 8, 9 and 16




                        Dictated by Arijit Banerjee, J.

The Court: Pursuant to our order dated January 19, 2026, the

Executive Secretary, Joint Plant Committee, has passed an order dated

February 14, 2026, which has been brought on record by the respondent

nos.8, 9 and 16, by filing an affidavit affirmed by Soumen Chatterjee, on

February 16, 2026.

The appellants seek time to file their response to the said affidavit

and the Annexures thereto. Let such response be filed within two weeks

from date, as requested.

List this matter on the following working day, i.e., March 6, 2026.

(ARIJIT BANERJEE, J.)

(APURBA SINHA RAY, J.)

bp.