Ai Champdany Industries Ltd vs Duncan International (India) Ltd
2021 Latest Caselaw 1412 Cal/2

OD1-6
              IN THE HIGH COURT AT CALCUTTA
                       In Appeal from its
            ORDINARY ORIGINAL CIVIL JURISDICTION
               CIVIL APPELLATE JURISDICTION
                     (Commercial Division)

                          IA No. GA 3 of 2019
                          IA No. GA 4 of 2021
                           APD No. 4 of 2015
                          CS No. 223 of 2008
                    AI Champdany Industries Ltd.
                                 Versus
                   Duncan International (India) Ltd.
                          IA No. GA 2 of 2019
                          APD No. 10 of 2015
                    AI Champdany Industries Ltd.
                                 Versus
                 New India Investment Corporation Ltd.
                          IA No. GA 2 of 2019
                           APD No. 5 of 2015
                     AI Champdani Industries Ltd.
                                 Versus
                     Arindam Investment Pvt. Ltd.
                          IA No. GA 2 of 2019
                           APD No. 6 of 2015
                    AI Champdany Industries Ltd.
                                 Versus
                    Cosmopolitan Investment Ltd.
                          IA No. GA 2 of 2019
                           APD No. 7 of 2015
                     AI Champdany Industries Ltd.
                                 Versus
                      Disciplined Investment Ltd.
                          IA No. GA 2 of 2019
                           APD No. 8 of 2015
                     AI Champdany Industries Ltd.
                                 Versus
                       Haldia Investment Co. Ltd.

Before:
The Hon'ble Justice I. P. MUKERJI
The Hon'ble Justice ANIRUDDHA ROY
Date: 10th November 2021
(via Video Conference)
                                                              Appearance:
                                    Mr. Sabyasachi Choudhury, Advocate
                                             Mr. Syed E. Huda, Advocate
                                          Mr. Abhijit Guha Ray, Advocate
                                                         for the appellant
                                            Mr. Rajarshi Dutta, Advocate
                                             Mr. V. V. V. Sastri, Advocate
                                              Mr. Nischay Mall, Advocate
                                                      for the respondents

The Court: These appeals and the connected applications have

been placed in the list today as "To Be Mentioned" in special

circumstances.

By our order dated 7th October 2021 we released the appeals on

the ground that the impugned judgment and decree was passed by one

of us (I. P. Mukerji, J.), with a request to the Hon'ble The Chief Justice

(Acting) or his delegate to pass an administrative order of assignment.

The records show that this batch of appeals and the connected

applications have been assigned to a division bench presided over by

the Hon'ble Justice Soumen Sen.

Immediately on reopening of the Court after the long vacation it

was pointed out to us by the department that the appeal APD No. 4 of

2015 was partly heard before the bench comprising of Hon'ble Justice

Soumen Sen and Hon'ble Justice Ravi Krishan Kapur and that the

other appeals and the connected applications were being heard together

as they arose from a common judgment and decree.

In those circumstances, there was no need for assignment of the

appeals and the connected applications upon release from our bench.

Hence we set aside part of our order dated 7th October 2021 "Let

the files ... ... administrative order".

We direct the appeals and the connected applications to appear

before the said bench before which they are partly hard, subject to its

convenience.

(I. P. MUKERJI, J.)

(ANIRUDDHA ROY, J.)

R. Bose