Calcutta High Court (Appellete Side)
Wpil Limited vs Tata Aig General Insurance Co. Ltd. & Anr on 9 September, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
09
09.09.2025
d.p.
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.A 19362 of 2025
WPIL Limited
-versus
Tata AIG General Insurance Co. Ltd. & Anr.
Mr. K. Thaker, Sr. Adv,
Mr. A.K. Sil,
Mr. Asit Kumar De.
...For the Petitioner.
Mr. Rajesh Singh,
Mr. Shibashis Nandy.
... For the Insurance Co.
1. Affidavit of service filed in Court today is
taken on record.
2. The petitioner prays for issuance of interim
order in terms of prayer 'h' and 'i'.
3. Learned advocate appearing on behalf of the
respondent no.1 shall come ready with instruction.
4. Re-list the matter on 12th September, 2025.
5. Learned advocate-on-record of the petitioner is granted leave to delete the respondent no.2 from the array of respondents.
( Amrita Sinha, J.)