Calcutta High Court
Government Of West Bengal & Anr vs Chatterjee Petrochem (Mauritius) ... on 11 June, 2013
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
APOT 262 OF 2013
GA 1607 of 2013
GOVERNMENT OF WEST BENGAL & ANR.
Versus
CHATTERJEE PETROCHEM (MAURITIUS) COMPANY & ORS.
APOT 263 of 2013
GA 1609 of 2013
HALDIA PETROCHEMICSL LTD.
Versus
CHATTERJEE PETROCHEM (MAURITIUS) COMPANY & ORS.
BEFORE:
The Hon'ble JUSTICE SUBHRO KAMAL MUKHERJEE
The Hon'ble JUSTICE ASIM KUMAR MONDAL
Date : 11th June, 2013.
Mr.Bimal Chatterjee
Mr.Mayank Mishra
Mr. Manoj Kumar Tiwari
...for Govt. of West Bengal
Mr.S.K.Kapuur
Mr.Ravi Kapur
Mr.Amar Gupta
Mr.S.Ginodia
Mr.Jishnu Saha
..for WBIDC.
Mr.Pratap Chatterjee
Mr.Debangsu Basak
Mr.Sayan Roy Chowdhury
Mr.Aditya Ginodia
2
..for Haldia Petrochemicals Ltd.
Mr.Sudipto Sarkar
Mr. Siddhartha Mitra
Mr.S.Dutta
...for C.P.M.C.
Mr.S.N.Mookherjee
Ms.M. Bhattacharyya
Mr.Partha Basu
..for Winstar India.
The Court :- APOT 262 of 2013 is filed by the Government of West
Bengal and another challenging the judgment and order dated May 16, 2013
passed by the Hon'ble Single Judge in CS 152 of 2012.
The same judgment is assailed in APOT 263 of 2013 by Haldia
Petrochemicals Limited.
It is suggested by the learned Advocates appearing for the parties
that, to avoid conflicting judicial opinions, these two appeals should be heard
analogously.
We also feel that analogous hearing of these two appeals is
necessary to avoid conflicting judicial opinions.
On the prayer of the learned Advocate General service of notice of the
appeal being APOT 262 of 2013 on the respondent nos.3 and 4 is dispensed with
as we are informed respondent nos. 3 and 4 did not contest the case in the Court below.
Respondent no. 1 is represented by Mr.Sudipto Sarkar, respondent no. 5 is represneted by Mr. Pratap Chatterjee.
Formal service of notice of appeal on the respondent nos.1 and 5 is dispensed with.
3
All formalities are dispensed with. Interim order, already, granted shall continue during the pendency of these appeals.
List both the appeals for hearing on July 11, 2013 at 2.0'clock.
(SUBHRO KAMAL MUKHERJEE, J.) (ASIM KUMAR MONDAL, J.) GH.