M/S. Rajco Steel Enterprises vs Mrs. Kavita Saraff And Another
2021 Latest Caselaw 5352 Cal

  1 to 4
04.10.2021.
   mb.

                                 C.R.A. No. 424 of 2017
                                          with
                                 C.R.A. No. 425 of 2017
                                           with
                                 C.R.A. No. 426 of 2017
                                            with
                                 C.R.A. No. 427 of 2017



                                  M/s. Rajco Steel Enterprises
                                              Vs.
                                 Mrs. Kavita Saraff and another


                    Mr. Debasish Roy,
                    Mr. Arijit Bardhan,
                    Mr. Avik Ghatak,
                    Mr. Mujibar Ali Naskar,
                                        ...for the appellant in all the appeals.


                     Mr. Sabyasachi Banerjee,
                     Ms. Nahid Ahmed,
                     Ms. Minal Palane
                                           ...for the respondent no. 1
                                              .

Mr. Bidyut Kumar Ray, Ms. Rita Dutta ...for the State in all the appeals.

When the matters are called on for hearing, an adjournment is

sought for till after the oncoming Puja Vacation on behalf of the

respondent no. 1 in all the matters.

However, a strong objection is raised to such prayer by learned

counsel for the appellants, who pleads urgency in the matters.

In view of such objection, keeping in balance the

inconvenience that may be suffered by the respondent no. 1 if the

matters are taken up for hearing today, let the matters stand

adjourned for the day and shall next be enlisted tomorrow, that is, on

October 05, 2021, under the same heading.

A compilation of judgments filed on behalf of the appellants be

kept on record.

A copy of the same is handed over to the learned Advocate for

the respondents in Court here and now.

(Sabyasachi Bhattacharyya, J.)