Board Of Trustees For The Syama ... vs M/S. Satellite Electric Company
2022 Latest Caselaw 1242 Cal/2

                         APO No. 136 of 2021
                                 with
                         AP No. 1735 of 2015
                 IN THE HIGH COURT AT CALCUTTA
                          In appeal from its
               ORDINARY ORIGINAL CIVIL JURISDICTION
                  CIVIL APPELLATE JURISDICTION
                        (Commercial Division)


     Board of Trustees for the Syama Prasad Mookerjee Port, Kolkata
                                  Versus
                     M/s. Satellite Electric Company


Before:
The Hon'ble Justice I. P. MUKERJI
             And
The Hon'ble Justice ANIRUDDHA ROY
Date: 1st April 2022
                                                                Appearance:
                                         Mr. Probal Mukherjee, Sr. Advocate
                                               Mr. Ashok Kr. Jena, Advocate
                                                           for the appellant
                                                Mr. Arik Banerjee, Advocate
                                              Mr. Shaunak Ghosh, Advocate
                                               Mr. Sourav Mondal, Advocate
                                                         for the respondent

The Court: Leave is granted to the respondent to file a cross

objection without a certified copy of the impugned judgment and order

but with a server copy thereof, subject to the objection regarding its

maintainability taken by Mr. Probal Mukherjee, learned senior advocate

for the appellant.

If any document/documents used by the learned trial court

has been left out in the paper book filed by the appellant, the same may

be incorporated in a supplementary paper book to be filed by the

respondent by 12th April 2022.

List the appeal for hearing on 18th April 2022.

( I. P. MUKERJI, J )

(ANIRUDDHA ROY, J.)

R. Bose