Calcutta High Court (Appellete Side)
Shri Shital Kumar Sarawgi vs The West Bengal State Financial on 27 February, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
157 & 158
27.02.2025
Court No. 14
AGM
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.A 663 of 2025
With
CAN 1 of 2025
Shri Shital Kumar Sarawgi
-versus
The West Bengal State Financial
Corporation Limited & Ors.
With
W.P.A. 28476 of 2024
Modern Refractories Private Limited & Ors.
-versus-
The West Bengal State Financial Corporation
Limited & Ors.
Mr. Saptansu Basu. Sr. Adv.
Mr. Avijit Bardhan.
Mr. Avirup Chatterjee,
Mr. Rishov Das.
...For the Petitioner.
Mr. Joydip Kar. Sr. Adv.
Mr. Suddhasatava Banerjee,
Mr. Sannidmya Datta,
Mr. Abhijit Sarkar,
Mr. Abhik Sarkar,
Mr. Abhik Chitta Kundu,
...For WBFC.
Mr. Biswaroop Bhattacharya.
Mr. Sumitava Chakraborty.
... For the applicant in CAN 1 of 2025.
Mr. Jishnu Chowdhury. Sr. Adv.
Mr. Nilajit Bhattacharya.
Mr. Sanjib Mitra.
... for the Intervenor.
2
1.The writ petitioner has been able to arrange money and submitted an amount more than the offer price.
2. The successful bidder submits that an auction between the writ petitioner and the highest bidder ought to be held for fetching more money.
3. The said stand is also accepted by the financial Corporation.
4. To allow the parties to take further instruction in the matter, re-list the matter on 11th March, 2025 under the heading 'Adjourned Motion'.
5. Supplementary affidavit filed by the petitioner is kept with the records.
CAN 1 of 2025
6. CAN 1 of 2025 is an application for addition of party. The applicant has lent the money to the petitioner for depositing the same with the Financial Corporation.
7. CAN 1 of 2025 is allowed without any opposition from any of the parties.
8. Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
( Amrita Sinha, J.)