Calcutta High Court (Appellete Side)
Limited vs M/S. Awl Agri Business Limited & Ors on 28 July, 2025
Author: Debangsu Basak
Bench: Debangsu Basak
DL-27
28.07.2025
Court No.26 FMA 1130 of 2025
(AD) With
IA No.: CAN 2 of 2024
West Bengal Industrial Development Corporation
Limited, through its Managing Director
Vs.
M/s. AWL Agri Business Limited & Ors.
Mr. Tanay Chakraborty, Advocate
Mr. Suddhadev Adak, Advocate
... for the appellant
Mr. Rajarshi Datta, Advocate
Mr. Niraj Behati, Advocate
Ms. Sreya Chakraborty, Advocate
... for the respondent nos.1 and 2
1. Appeal is at the instance of an Article 12 authority.
2. Appeal is directed against an order dated March 7, 2024 passed in WPA 8525 of 2023 directing the disbursement of incentive under the West Bengal State Support for Industries Scheme, 2008.
3. It is submitted on behalf of the respondent no.1 that, by virtue of the Revocation of West Bengal Incentive Schemes and Obligations in the Nature of Grants and Incentives Act, 2025, the entitlement of the respondent no.1 is sought to be defeated amongst others.
4. It is submitted that, a separate writ petition at the behest of respondent no.1 assailing the vires of the Act of 2025 is pending before the learned Single Judge.
5. In such circumstances, prayer is made for 2 adjournment.
6. In such circumstances, list the appeal in the monthly list of September, 2025.
(Debangsu Basak, J.) (Prasenjit Biswas, J.)