Calcutta High Court (Appellete Side)
Tower Infotech Ltd Anr vs Union Of India And Ors on 27 April, 2023
Author: I.P. Mukerji
Bench: I.P. Mukerji
1 27.4.23 IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
WPA/16534/2013
[ Tower Group ]
TOWER INFOTECH LTD ANR
VS
UNION OF INDIA AND ORS.
IA NO: CAN/1/2013(Old No:CAN/11064/2013), CAN/2/2013(Old
No:CAN/11184/2013), CAN/3/2014(Old
No:CAN/4698/2014), CAN/4/2014(Old No:CAN/7281/2014),
CAN/5/2015(Old No:CAN/124/2015),
CAN/6/2015(Old No:CAN/1079/2015), CAN/7/2015(Old
No:CAN/4055/2015), CAN/9/2016(Old
No:CAN/11671/2016), CAN/10/2017(Old No:CAN/94/2017),
CAN/11/2017(Old No:CAN/1444/2017),
CAN/12/2017(Old No:CAN/1466/2017), CAN/13/2017(Old
No:CAN/3937/2017), CAN/14/2017(Old
No:CAN/7746/2017), CAN/15/2017(Old No:CAN/8103/2017),
CAN/16/2017(Old No:CAN/8270/2017),
CAN/17/2017(Old No:CAN/8655/2017), CAN/18/2017(Old
No:CAN/10025/2017), CAN/19/2017(Old
No:CAN/10159/2017), CAN/20/2017(Old No:CAN/10965/2017),
CAN/22/2018(Old No:CAN/2300/2018),
CAN/24/2018(Old No:CAN/6007/2018), CAN/25/2018(Old
No:CAN/7047/2018), CAN/26/2018(Old
No:CAN/7048/2018), CAN/27/2018(Old No:CAN/7547/2018),
CAN/28/2019(Old No:CAN/67/2019),
CAN/29/2019(Old No:CAN/707/2019), CAN/30/2019(Old
No:CAN/2773/2019), CAN/34/2020(Old
No:CAN/1886/2020), CAN/40/2021, CAN/41/2021,
CAN/42/2021, CAN/43/2021, CAN/45/2022, CAN/46/2023,
CAN/47/2023
With
WPA/21910/2017 BIRENDRA NATH KAYAL
VS
UNION OF INDIA & ORS.
With
MAT/559/2015
[MPS]
MPS GREENERY DEVELOPERS
LTD
VS
BHASKAR DAS GUPTA & ORS
IA NO: CAN/1/2015(Old No:CAN/3608/2015), CAN/2/2015(Old
No:CAN/11187/2015), CAN/3/2015(Old
No:CAN/11464/2015), CAN/8/2017(Old No:CAN/4028/2017),
CAN/9/2017(Old No:CAN/7717/2017),
2
CAN/10/2017(Old No:CAN/10855/2017), CAN/11/2018(Old
No:CAN/1086/2018), CAN/12/2018(Old
No:CAN/2211/2018), CAN/13/2018(Old No:CAN/9229/2018),
CAN/14/2018(Old No:CAN/9461/2018),
CAN/15/2018(Old No:CAN/9559/2018), CAN/16/2019(Old
No:CAN/9618/2019), CAN/17/2021, CAN/20/2021,
CAN/21/2021, CAN/22/2021, CAN/24/2022, CAN/25/2022,
CAN/26/2022, CAN/27/2023
With
WPA/11835/2015
[PRAYAG GROUP]
HAM SABHI WELFARE SOCIETY &
ORS
VS
UNION OF INDIA & ORS
ARINDAM DAS
IA NO: CAN/1/2017(Old No:CAN/5992/2017), CAN/2/2018(Old
No:CAN/6745/2018), CAN/3/2019(Old
No:CAN/9215/2019), CAN/4/2019(Old No:CAN/12619/2019),
CAN/5/2021, CAN/6/2023, CAN/7/2023
With
WPA/12578/2018 RAMDEO PRASAD MANDAL &
ORS
VS
UNION OF INDIA & ORS
With
WPA/17085/2018 KRISHNA KUMAR & ORS
VS
UNION OF INDIA & ORS
SUNNY NANDY
IA NO: CAN/1/2019(Old No:CAN/11522/2019), CAN/2/2020,
CAN/3/2020
IA NO: CAN/1/2019(Old No:CAN/11522/2019), CAN/2/2020,
CAN/3/2020
With
WPA/17089/2018 KUMAR RAMANAN & ORS
VS
UNION OF INDIA & ORS
With
WPA/18188/2016 NALINI RANJAN BAL
VS
STATE OF WEST BENGAL & ORS
With
WPA/21496/2018 UPENDRA PRASAD JAISWAL
VS
UNION OF INDIA & ORS
IA NO: CAN/1/2019(Old No:CAN/4221/2019), CAN/2/2019(Old
No:CAN/6258/2019)
3
IA NO: CAN/1/2019(Old No:CAN/4221/2019), CAN/2/2019(Old
No:CAN/6258/2019)
With
WPA/29880/2015 DURGA LOK KALYAN
FOUNDATION & ANR
VS
UNION OF INDIA & ORS
With
WPA/30243/2015 HARADHAN PAUL & ANR
VS
UNION OF INDIA ORS
IA NO: CAN/1/2016(Old No:CAN/3531/2016), CAN/2/2017(Old
No:CAN/6051/2017)
IA NO: CAN/1/2016(Old No:CAN/3531/2016), CAN/2/2017(Old
No:CAN/6051/2017)
With
WPA/13218/2015
[WARIS] [PART -I +
OS + 2ND J/C]
SAMIR MONDAL & ANR
VS
UNION OF INDIA & ORS
IA NO: CAN/1/2020(Old No:CAN/168/2020), CAN/3/2020
With
WPA/18794/2015 DIPANKAR ROY & ORS
VS
STATE OF WEST BENGAL & ORS
SAKHAWAT
KHANDAKAR
IA NO: CAN/1/2015(Old No:CAN/12196/2015)
With
WPA/15270/2015
(VIBGYOR GROUP)
VIBGYOR ALLIED
INFRASTRUCTURE LTD & ORS
VS
STATE OF WEST BENGAL & ORS
IA NO: CAN/1/2016(Old No:CAN/9392/2016), CAN/2/2016(Old
No:CAN/9786/2016), CAN/3/2017(Old
No:CAN/8619/2017), CAN/4/2020(Old No:CAN/2797/2020),
CAN/5/2020, CAN/6/2020, CAN/8/2022,
CAN/9/2022
With
WPA/34291/2014 KAMARUL HASSAN & ANR
VS
UNION OF INDIA & ORS
IA NO: CAN/1/2016(Old No:CAN/9393/2016), CAN/2/2016(Old
No:CAN/9787/2016), CAN/3/2021,
4
CAN/5/2023
IA NO: CAN/1/2016(Old No:CAN/9393/2016), CAN/2/2016(Old
No:CAN/9787/2016), CAN/3/2021,
CAN/5/2023
With
WPA/20902/2016
(Multipurpose Bios (I)
Ltd.)
KARTICK CHANDRA GHOSH &
ANR
VS
UNION OF INDIA & ORS
IA NO: CAN/1/2019(Old No:CAN/9169/2019), CAN/2/2021
Mr. Triptimoy Talukder
Mr. Swapan Kumar Bhattacharya
Mr. Abhiraj Tarafdar ... For the Petitioner.
Mr. Arijit Chakraborti ... For the E.D.
Ms. Anamika Pandey ... For the Union of India.
Mr. A.K. Kundu
Mr. A. Basu ... For the RBI
Mr. Rajdip Ray
Ms. Mousomee Shome ... For the Company
Mr. Tapan Kumar Mukherjee
Mr. R.N. Dutta
Mr. Hare Krishna Halder .. For the State.
Mr. Sujit Sankar Koley .. For the Applicants in CAN
707 of 2019, CAN 29 of 2019 and CAN 7047 of 2018
Mr. Prasanta Kumar Dutt
Mr. Susanta Kumar Dutt
Mr. Syamantak Banerjee ... For the SEBI
Mr. Dipankar Dandapath
Mr. Anindya Sundar Das ... For the CBI
Mr. Pinaki Ranjan Mitra
Mr. Birendra Nath Manna ... For the Applicant in CAN
43 of 2021.
Mr. Neguive Ahmed .... For the One-Man Committee.
Mr. Subhasis Chakraborty
5
Ms. Susmita Kumari Singh ... For the Depositors.
Mr. Achintya Kumar Banerjee
Mr. Jayanta Samanta ... For the Applicant in CAN 46 of
2023.
Re: CAN 46 of 2023
Leave is granted to the applicant to file a
supplementary affidavit disclosing the details of the
judicial proceedings, which according to him should not
be proceeded with or should be stayed on account of
pendency of this writ application and the connected
applications before this court.
Such affidavit should be filed by 12th May, 2023.
Service is to be effected on the respondents.
List this application once again on 16th May, 2023.
(I.P. Mukerji, J.) (Biswaroop Chowdhury, J.) 6