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Calcutta High Court (Appellete Side)

Tower Infotech Ltd Anr vs Union Of India And Ors on 12 August, 2022

12.08.2022
Sl.No. 22 & 23
 Ct.No.3
Amalranjan
                 IN THE HIGH COURT AT CALCUTTA
                  CIVIL APPELLATE JURISDICTION
                         APPELLATE SIDE

                       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(OldNo: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 (OldNo: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

                        WPA/21910/2017

                     BIRENDRA NATH KAYAL
                              VS
                     UNION OF INDIA & ORS.

                  Mr. Subhasis Chakraborty
                  Mr. Biswajit Sarkar
                  Mr. Arindam Das
                  Ms. Rumeli Sarkar
                  Ms. Sushmita Kumari Singh
                                              ...for the petitioners
                  2




Mr. Shakti Chatterjee
Mr. Triptimoy Talukder
Mr. Abhiraj Tarafdar
                             ...for the respondents

Mr. Ashok Prasad Ms. Anamika Pandey ...for the UOI Mr. A.K. Kundu Mr. A. Basu ...for the RBI Mr. Rajdip Ray Mr. Sandip Ray ...for the company Mr. Amitesh Banerjee, Sr. Adv. Mr. Tulsidas Roy Mr. Tarak Karan Mr. Tapan Kr. Mukherjee Mr. Rabindra Narayan Datta Mr. Hare Krishna Halder ...for the State Mr. Sujit Sankar Koley ...for the applicant in CAN 707 of 2019, CAN 29 of 2019 Mr. P.K. Dutt Mr. S.K. Dutt Mr. Syamantak Banerjee ...for the SEBI Mr. Pinaki Ranjan Mitra Mr. Birendra Nath Manna ...for the applicant in CAN 43 of 2021 Mr. Rajdip Ray Mr. Sandip Ray ...for the Company The report of the one-man committee filed by learned counsel is taken on record.

The first report of the SEBI filed in court by their learned counsel is taken on record.

List these applications on 12th September, 2022 to review the progress.

( Subhendu Samanta,J. ) ( I. P. Mukerji,J. )