M/S. Bhowmick Enterprise (India) vs Uoi And Ors
2021 Latest Caselaw 118 Cal/2

OD-1
                                     RVWO/2/2020
                                   IA NO. GA/2/2020
                            GA/3/2020 (Old No.GA/1137/2020)

                            IN THE HIGH COURT AT CALCUTTA
                                Civil Appellate Jurisdiction
                                      ORIGINAL SIDE

                          M/S. BHOWMICK ENTERPRISE (INDIA)
                                      Versus
                                   UOI AND ORS.

   BEFORE:
   The Hon'ble JUSTICE HARISH TANDON
                 And
   The Hon'ble JUSTICE HIRANMAY BHATTACHARYYA
   Date : 5th February, 2021.

                                                                                  Appearance:
                                                                        Mr. Tapas Dutta, Adv.
                                                                   Mr. Mrityunjoy Halder, Adv.

                                                               Mr. Rabi Prosad Mookerjee, Adv.
                                                              Mr. Sailendra Kumar Tiwari, Adv.


         The Court: Learned Advocate appearing in support of the review petition

completes his argument by citing certain judgments on the powers of the Court to review

a judgment and the grounds on which such review is permissible.

         Mr. Mookerjee, learned Advocate for the respondent, submits that he has to

consider the judgments cited by the petitioner and prays for an accommodation.

In view of the above, let this matter be listed on 12th February, 2021.

(HARISH TANDON, J.)

(HIRANMAY BHATTACHARYYA, J.)

R.Bhar