Deepak Polymers Private Limited vs Anchor Investments Private ...
2021 Latest Caselaw 3199 Cal

Daily List 9 to 13
Bpg.

June 11,
 2021




                              C.O. No.759 of 2021
                                     With
                              IA No: CAN 1 of 2021
                                      With
                                     CAN 2 of 2021


                        Deepak Polymers Private Limited
                                   Versus
                        Anchor Investments Private Limited

                                     With

                           C.O. No. 765 of 2021
                           Sri Sandip Bazaz
                                Versus
                      Armstrong Investment Private Limited
                                 With
                        C.O. No. 757 of 2021

                            Shri Niwas Daga
                               Versus
                      Armstrong Investment Private Limited
                                With
                          C.O. No. 761 of 2021

                          Laxmi Niwas Daga
                               Versus
                      Meenakshi Tea Company Limited
                                With
                       C.O. No. 763 of 2021

                            Smt Sonal Bazaz
                               Versus
                      Armstrong Investment Private Limited

                             (Via Video Conference)

                     Mr. Aniruddha Chatterjee,
                     Mr. Arijit Chakraborty,
                     Mr. Tapas Saha,
                     Mr. Pranit Bag,
                     Mr. Diprav Deb.
                                     ...for the petitioner in all the
                                       revisional applications.
                     2




 Mr. Rajarshi Dutta,
 Mr. V.V.V Sastry,
 Mr. Nischaly Mall,
 Ms. Shivika Tiwari.
           ...for the respondent in all the

revisional applications.

Heard both sides.

Hearing is concluded.

Counsel for the respective parties are

requested to file their written notes of arguments

within a week from date.

These matters are reserved for judgment.

The interim order granted earlier stands

extended in all the matters till disposal of the present

revisional applications under Article 227 of the

Constitution of India.

(Sabyasachi Bhattacharyya, J.)