Calcutta High Court (Appellete Side)
Shri Shital Kumar Sarawgi vs The West Bengal State Financial on 13 January, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
09
13.01.2025
Court No. 14
DP/AGM
In The High Court At Calcutta
Constitutional Writ Jurisdiction
Appellate Side
W.P.A 663 of 2025
Shri Shital Kumar Sarawgi
-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,
Ms. Abhipiya Sarkar.
...For WBFC.
Mr. Sanjib Mitra.
... For the Intervenor.
1. Affidavit-of-service filed in Court today be
kept with the records.
2. Leave granted to the advocate-on-record of
the petitioner to file supplementary affidavit annexing
document which was served upon the petitioner after
filing of the writ petition. The copy of the supplementary
affidavit shall be prepared and circulated by 15th
January, 2025.
3. The matter relates to an auction conducted
by West Bengal Financial Corporation. The bid of the
petitioner stood rejected by communication dated 7th
2
January, 2025 on account of discrepancy in the person
placing the bid.
4. It appears that the successful bidder in the
open auction has already put in the required minimum
deposit with the Financial Corporation.
5. For the petitioner to participate in the
bidding process, the petitioner was also required to
deposit the entire offered amount within a period of 30
days. The time period for depositing the subject amount
expired on 12th January, 2025 but in the meantime the
rejection was communicated to the petitioner on 7th
January, 2025. The petitioner prays for acceptance of
his bid.
6. For ends of justice, time is granted to the
petitioner till 15th January, 2025 to deposit the entire
offered amount with the West Bengal Financial
Corporation. The same is only to test the bona fide of
the petitioner in participating in the auction process.
7. The advocate-on-record of the petitioner is
directed to implead the successful bidder as a party
respondent in the instant writ petition and serve copy of
all documents upon the successful bidder by 15th January, 2025.
8. List on 21st January, 2025 along with WPA 28476 of 2024.
( Amrita Sinha, J.)