Jaldhi Overseas Pte Ltd vs Steer Overseas Pvt Ltd
2022 Latest Caselaw 2324 Cal/2

ODC 16

                              ORDER SHEET
                               EC/100/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION



                            JALDHI OVERSEAS PTE LTD.
                                      VS
                            STEER OVERSEAS PVT LTD.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 31st August, 2022.


                                                                       Appearance:
                                                        Mr. Tilak Kr. Bose, Sr. Adv.
                                                        Mr. Krishnaraj Thaker, Adv.
                                                          Mr. Anurag Bagaria, Adv.
                                                            Ms. Riya Debnath, Adv.
                                                                 ...for the petitioner

                                                              Mr. Joy Saha, Sr. Adv.
                                                                Mr. Anuj Singh, Adv.
                                                           Mr. Siddhartha Roy, Adv.
                                                            Mr. Aman Agarwal, Adv.
                                                           Ms. Niharika Singh, Adv.
                                                                     Ms. T. De, Adv.
                                                                Ms. R. Singhee, Adv.
                                                 ...for the respondent/award-debtor

The Court: Heard Mr. Tilak Kumar Bose, senior advocate appearing on

behalf of the petitioner. He has made submissions and placed judgments on

record. A short notes of arguments has also been filed by him.

Mr. Joy Saha, senior advocate, appearing on behalf of the respondent

prays for some time to file notes of arguments and reply to the arguments raised

by Mr. Bose on the next date.

Accordingly, let short notes of arguments be filed by Mr. Saha within two

weeks with an advance copy to counsel appearing on behalf of the petitioner.

Counsel on behalf of the petitioner shall be at liberty to file an additional

notes of arguments, if he so desires with an advance copy to be given to Mr.

Saha's client. The said notes should be filed within a week of receiving the notes

of arguments from the respondent.

Let this matter appear on November 7, 2022 at 12:30 p.m.

Since extensive arguments have been made by both the parties, matter is

made 'Heard in Part'.

(SHEKHAR B. SARAF, J.)

B.Pal