Calcutta High Court (Appellete Side)
Tower Infotech Limited & Anr vs Union Of India And Ors on 2 April, 2026
1 to 3 jks 02.04.2026 WPA 16534 of 2013 Tower Infotech Limited & Anr.
Vs. Union of India and Ors.
With CAN 1 of 2013 (Old No:CAN No. 11064 of 2013) with CAN 2 of 2013 (Old No:CAN 11184 of 2013) With CAN 3 of 2014 (OldNo:CAN 4698 of 2014) With CAN 4 of 2014 (Old No:CAN 7281 of 2014) With CAN 5 of 2015 (Old No:CAN 124 of 2015) With CAN 6 of 2015 (Old No:CAN 1079 of 2015) With CAN 7 of 2015 (Old No:CAN 4055 of 2015) With CAN 9 of 2016 (OldNo:CAN 11671 of 2016) With CAN 10 of 2017 (Old No:CAN 94 of 2017) With CAN 11 of 2017 (Old No:CAN 1444 of 2017) With CAN 12 of 2017 (Old No:CAN 1466 of 2017) With CAN 13 of 2017 (Old No:CAN 3937of 2017) With CAN 14 of 2017 (Old.No:CAN 7746 of 2017) With CAN 15 of 2017 (Old No:CAN 8103 of 2017) With CAN 16 of 2017 (Old No:CAN 8270 of 2017) With CAN 17 of 2017 (Old No:CAN 8655 of 2017) With CAN 18 of 2017 (Old No:CAN 10025 of 2017) With CAN19 of 2017 (Old No:CAN 10159 of 2017) With CAN 20 of 2017 (Old No:CAN 10965 of 2017) With CAN 22 of 2018 (Old No:CAN 2300 of 2018) With CAN 24 of 2018 (Old No:CAN 6007 of 2018) With CAN 25 of 2018 (Old No:CAN 7047 of 2018) With 2 CAN 26 of 2018 (Old No:CAN 7048 of 2018) With CAN 27 of 2018 (Old No:CAN 7547 of 2018) With CAN 28 of 2019 (Old No:CAN 67 of 2019) 2 With CAN 29 of 2019 (Old No:CAN 707 of2019) With CAN 30 of 2019 (Old No:CAN 2773 of 2019) With CAN 34 of 2020 (Old No:CAN1886 of 2020) With CAN 40 of 2021 With CAN 41 of 2021 With CAN 42 of 2021 With CAN 43 of 2021 With CAN 45 of 2022 With CAN 46 of 2023 With CAN 47 of 2023 With CAN 48 of 2023 With CAN 49 of 2024 With CAN 50 of 2024 With CAN 51 of 2024 With CAN 52 of 2024 With CAN 53 of 2025 With CAN 54 of 2025 With CAN 55 of 2025 With CAN 56 of 2025 With CAN 57 of 2025 With CAN 58 of 2025 With CAN 59 of 2025 With CAN 60 of 2025 With CAN 61 of 2025 With CAN 62 of 2025 With CAN 63 of 2025 With CAN 64 of 2025 With 3 CAN 65 of 2026 With CAN 66 of 2026 With CAN 67 of 2026 With CAN 68 of 2026 With WPA 20207 of 2025 Sudhakar Panda Vs. Securities and Exchange Board of India and Ors.
With WPA 27731 of 2025 Soumen Pramanik Vs. The Chairman, One Man Committee and Ors. Mr. Subhasis Chakraborty Mr. Arindam Das ... ... for the petitioners Mr. Piyush Chaturvedi Mr. Sujit Sankar Koley ... ... for the applicant in CAN 29 of 2019 Ms. Anamika Pandey Mr. Dinesh Bachar Ms. Gareema Parth ... ... for the Union of India Mr. Satarup Banerjee Mr. Rahul Karmakar ... ... for the TOWER Mr. Prasanta Kumar Dutt Mr. S.K. Dutt Mr. S. Banerjee ... ... for the SEBI Mr. Neguive Ahmed ... ... for the One Man Committee Mr. Tulshi Das Ray ... ... for the State Mr. S.Samanta ... ... for the SEBI in WPA 27731 of 2025 Mr. Arijit Chakraborti Ms. Swati Kumari Singh ... ... for the ED Mr. Suddhadev Adak Ms. Richa Pramanik Ms. Moushumi Pal ... ... for the applicant in CAN 68 of 2026 In Re. : CAN 29 of 2019(Old CAN 707 of 2019) 4 Learned counsel appearing for the applicant in CAN 29 of 2019 (Old CAN 707 of 2019) prays leave to withdraw this application.
Leave is granted.
Let the application being CAN 29 of 2019 (Old CAN 707 of 2019) is dismissed as withdrawn.
In Re. : CAN 60 of 2025 Heard learned counsel appearing for the applicant in CAN 60 of 2025.
Learned counsel appearing for the Securities and Exchange Board of India files affidavit-in-opposition. Let affidavit-in-opposition be kept with the record.
With the withdrawal of the application being CAN 29 of 2019 (Old CAN 707 of 2019), the application being CAN 60 of 2025 has become infructuous.
Let CAN 60 of 2025 is also dismissed as infructuous.
In Re. : CAN 63 of 2025 Learned counsel appearing for the applicant in CAN 63 of 2025 prays leave to withdraw this application.
Leave is granted.
Let the application being 63 of 2025 is dismissed as withdrawn.
In Re. : CAN 1 of 2013 (Old CAN No.11064 of 2013) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. 5 In Re. : CAN 2 of 2013 (Old CAN No.11184 of 2013) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 3 of 2014 (Old CAN No.4698 of 2014) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 4 of 2014 (Old CAN No.7281 of 2014) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 5 of 2015 (Old CAN No.124 of 2015) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 6 of 2015 (Old CAN No.1079 of 2015) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. 6 Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 7 of 2015 (Old CAN No.4055 of 2015) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 9 of 2016 (Old CAN No.11671 of 2016) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 10 of 2017 (Old CAN No.94 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 11 of 2017 (Old CAN No.1444 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 12 of 2017 (Old CAN No.1466 of 2017) 7 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 13 of 2017 (Old CAN No.3937 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 14 of 2017 (Old CAN No.7746 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 15 of 2017 (Old CAN No.8103 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 16 of 2017 (Old CAN No.8270 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. 8 Interim order, if any, shall stand vacated. In Re. : CAN 17 of 2017 (Old CAN No.8655 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 18 of 2017 (Old CAN No.10025 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 19 of 2017 (Old CAN No.10159 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 20 of 2017 (Old CAN No.10965 of 2017) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 22 of 2018 (Old CAN No.2300 of 2018) No one appears on behalf of the applicant when the matter is called on for hearing. 9
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 24 of 2018 (Old CAN No.6007 of 2018) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 25 of 2018 (Old CAN No.7047 of 2018) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 26 of 2018 (Old CAN No.7048 of 2018) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 27 of 2018 (Old CAN No.7547 of 2018) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 28 of 2019 (Old CAN No.67 of 2019) 10 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 30 of 2019 (Old CAN No.2773 of 2019) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated. In Re. : CAN 34 of 20120 (Old CAN No.1886 of 2020) No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 40 of 2021 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 41 of 2021 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. 11 Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 42 of 2021 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 43 of 2021 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 45 of 2022 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 46 of 2023 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 47 of 2023 12 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 48 of 2023 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 49 of 2024 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 50 of 2024 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 51 of 2024 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. 13 Interim order, if any, shall stand vacated.
In Re. : CAN 52 of 2024 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 53 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 54 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 55 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 56 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing. 14
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 57 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 58 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 59 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 61 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 62 of 2025 15 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 64 of 2025 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 65 of 2026 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 66 of 2026 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 67 of 2026 No one appears on behalf of the applicant when the matter is called on for hearing.
No accommodation is sought for. 16 Accordingly, the application is dismissed for default. Interim order, if any, shall stand vacated.
In Re. : CAN 68 of 2026 Learned counsel appearing for the applicant in CAN 68 of 2026 prays leave to withdraw this application.
Leave is granted.
Let the application being 63 of 2025 is dismissed as withdrawn.
In Re. : WPA 16534 of 2013 Heard learned counsel appearing in WPA 16534 of 2013 for the One Man Committee.
Learned counsel appearing for the One Man Committee is requested to file report detailing all the properties that has been handed over by the Tower Group to the One Man Committee.
Learned counsel appearing for the Tower Infotech Ltd. is also requested to file an affidavit detailing all the properties that were reflected in the balance-sheet under the Tower Group of Companies.
Let this matter again appear in the list on 23rd April, 2026.
(Uday Kumar, J.) (Rajarshi Bharadwaj, J.)