Metal Box India Limited vs Jyotsana Poddar
2021 Latest Caselaw 1420 Cal/2

                               ORDER SHEET

                              CS 233 of 2017
                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE


                        METAL BOX INDIA LIMITED
                                   VS.
                           JYOTSANA PODDAR


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 10th November, 2021.

Mr. Meghajit Mukherjee, Advocate for the plaintiff.

Mrs. Suparna Mukherjee, Advocate for the defendant.

The Court: The matter was substantially heard prior to the change in

determination and the pandemic intervened. The matter was brought in the

list upon being mentioned. The parties consent that instead of releasing the

matter, I should deliver the judgment on the basis of the arguments which

have already been advanced since I have substantially heard the matter

and releasing the same at this stage will cause hardship to the parties.

By consent of the parties, the hearing of the matter is concluded and

judgment is reserved.

( ARINDAM MUKHERJEE, J.)

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