M/S. Pavan Supply Corporation vs Union Of Indian & Anr
2026 Latest Caselaw 1861 Cal/2

Calcutta High Court

M/S. Pavan Supply Corporation vs Union Of Indian & Anr on 13 March, 2026

OD- 3

                     IN THE HIGH COURT AT CALCUTTA

                   CONSTITUTIONAL WRIT JURISDICTION

                                ORIGINAL SIDE



                                WPO 95 of 2026

                     M/S. PAVAN SUPPLY CORPORATION

                                      Vs.
                          UNION OF INDIAN & ANR.



BEFORE :
The Hon'ble JUSTICE KRISHNA RAO
Date: 13th March, 2026
                                                                     Appearance:

                                                   Mr. Srijib Chakraborty, Adv.
                                                      Mr. Pankaj Agarwal, Adv.
                                                         Ms. Champa Pal, Adv.
                                                            ... for the petitioner.

                                                       Mr. Dhruv Surana, Adv.
                                                    ... for the respondent no. 1.

Mr. Ayan Poddar, Adv.

Mr. Y.B. Roy, Adv.

Mr. Soham Dutta, Adv.

Ms. Anjali Shaw, Adv.

....for the respondent no.2.

Ms. Debjani Ghoshal, Adv.

...for UOI.

1. Counsel for the petitioner submits that the interim order is till today

and she prays for extension of the interim order.

2. As the matter could not be taken up for hearing today due to

unavoidable circumstances. Accordingly, the interim order is extended

till 17th April, 2026 or until further order whichever is earlier.

3. Let the matter remain in the list.

(KRISHNA RAO, J.)

L.R.