Calcutta High Court
Kobelco Construction Equipment India ... vs Lara Mining And Anr on 9 March, 2026
Author: Debangsu Basak
Bench: Debangsu Basak
OCD-2
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
COMMERCIAL DIVISION
APO/200/2023
AP/182/2023
IA No. GA/1/2023
KOBELCO CONSTRUCTION EQUIPMENT INDIA PRIVATE LIMITED
-Vs-
LARA MINING AND ANR
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
-AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date: March 9, 2026.
Appearance:
Mr. Sariful Haque, Adv.
Mr. Hareram Singh, Adv.
Mr. Saptarshi Rajan Chatterjee, Adv.
...for the appellant
Mr. Anirban Ray, Sr. Adv.
Mr. Varun Kothari, Adv.
Ms. Anshumala Bansal, Adv.
Mr. Shubhayan Chakraborty, Adv.
...for the respondents
Ms. Deepti Priya, Adv.
...Receiver The Court : The appeal is incorrectly intulated. Despite Court requesting learned advocate as to the correctness of the intulation, he is unable to identify the mistake.
Since the appellant is unable to identify the mistake, therefore, it cannot be expected that the appellant would be in a position to take corrective measures, even if the appellant is allowed to do so. 2
Since the appeal is incorrectly intulated, we are not minded to entertain the same.
APO/200/2023 is dismissed along with connected applications. The appellant may prefer an appeal on the self same cause of action subject to the appellant paying costs assessed at Rs.1,00,000/- to the West Bengal Legal Services Authority, Kolkata, as a condition precedent to the filing of the appeal.
(DEBANGSU BASAK, J.) (MD. SHABBAR RASHIDI, J.) sp3