M/S Jaypee Projects Limited vs The State Of Tripura
2026 Latest Caselaw 776 Tri

Tripura High Court

M/S Jaypee Projects Limited vs The State Of Tripura on 19 February, 2026

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                           WP(C)No.807 of 2022
M/s Jaypee Projects Limited,
a Company, incorporated under the Companies Act, 1956, having its registered
office at Trinity 5G, 226/1, A.J.C Bose Road, Kolkata-700020, Represented by
its Director, Sri Dilip Kumar Ghorai, son of Late Gobinda Prasad Ghorai having
his registered office at Trinity 5G, 226/1, A.J.C Bose Road, Kolkata-700020.
                                                               ..........Petitioner(s)

                                       Versus
1.The State of Tripura,
represented by the Commissioner and Secretary, Department of Industries and
Commerce, Government of Tripura, having his office at New Secretariat
Complex, Gorkhabasti, Agartala, PO- Kunjaban, PS- New Capital Complex,
Sub-Division - Agartala, District - West Tripura.
2.The Commissioner and Secretary,
Department of Industries and Commerce, Government of Tripura, having his
office at New Secretariat Complex, Gorkhabasti, Agartala, PO- Kunjaban, PS-
New Capital Complex, Sub-Division - Agartala, District - West Tripura.
3.The Commissioner and Secretary, Revenue Department
Government of Tripura, having his office at New Secretariat Complex,
Gorkhabasti, Agartala, PO- Kunjaban, PS- New Capital Complex, Sub-Division -
Agartala, District - West Tripura.
4.The Tripura Industrial Development Corporation Ltd.,
a Company, incorporated under the Companies Act, 1956, represented by its
Managing Director, having his office at Shilpadyog Bhavan, 3rd Floor, Pandit
Nehru Complex, P.O- kunjaban, Agartala, Tripura, PIN-799006.
5.The Managing Director,
Tripura Industrial Development Corporation Ltd., having his office at Shilpadyog
Bhavan, 3rd Floor, Pandit Nehru Complex, P.O- kunjaban, Agartala, Tripura,
PIN-799006.

                                                                ..........Respondent(s)

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate.

Mr. Adwitiya Chakraborty, Advocate. Mr. Somdutta Das, Advocate.

For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A. Mr. Bidyut Majumder, Dy. S.G.I.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R= 19/02/2026

Counsel for the petitioner seeks to withdraw the Writ Petition

with liberty to file afresh as regards prayer (A) and (E) made in the Writ

Petition and with liberty to raise other claims made in the Writ Petition by

invoking Arbitration Clause-25 in the agreement between the petitioner and

the Tripura Industrial Development Corporation Limited.

Granting liberty as sought, this Writ Petition is dismissed as

withdrawn.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

SABYASACHI Digitally SABYASACHI signed by

BHATTACHA BHATTACHARJEE Date: 2026.02.19 RJEE 16:48:21 +05'30' Sabyasachi B