Calcutta High Court (Appellete Side)
(Formerly Known As Refex Energy ... vs Coal India Limited & Anr on 20 June, 2024
20-06-2024
Item no.2 CD
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Subrata
Bhattacharyya (Commercial Division)
AR(C)
FMAT No.218 of 2024
Svaryu Energy Limited
(formerly known as Refex Energy Limited)
-vs-
Coal India Limited & Anr.
with
CAN No.1 of 2024
Mr. Pramit Bag, adv.
Mr. Anuj Kumar Mishra, adv.
Mr. Sumit Mishra, adv. ...for the appellant
Mr. Jishnu Saha, sr. adv.
Mr. Ayan Poddar, adv.
Mr. Soham Dutta, adv. ...for the respondents
We admit the appeal.
List the appeal and the connected stay application for consideration of further orders on 24th June 2024.
The respondents may proceed with the show- cause and the adjudication thereof but shall not take a final decision with regard to black-listing till this court considers the case of the parties on the returnable date of the stay application indicated above.
[I.P. Mukerji, J] [Biswaroop Chowdhury, J] 2