By Shri Subhrangshu Das vs M/S A. B. Construction
2022 Latest Caselaw 5208 Cal

08.08. 2022 item No.27 n.b.

ct. no. 34 CRA 559 of 2019

M/s. Rahul Enterprise represented by Shri Subhrangshu Das Vs.

M/s A. B. Construction represented by Ajoy Bose & Anr.

Mr. Kazi Safiullah ... for the appellant.

Mr. Jayanta Narayan Chatterjee, Ms. Paramita Mukherjee, Mr. Apalak Basu, Mr. Nazir Ahmed, Mr. Supreem Naskar, Ms. Jayashree Patra, Ms. Sreeparna Ghosh, Ms. Ritushree Banerjee, Ms. Dipanita Das, Ms. Pritha Sihha, .....for the opposite party.

Ms. Anwar Hossain, Ms. Manisha Sharma ... for the State.

Mr. Safiullah, learned advocate appearing for the

appellant challenges the judgment of the Learned Trial Court

and submits that learned trial judge has exceeded his

authority by dealing with issues beyond which the Hon'ble

High Court in CRA 504 of 2013 directed to proceed.

Mr. Chatterjee, learned advocate appears for the

opposite party and intends to continue his argument.

List the appeal under the same heading on August

16, 20022.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

( Tirthankar Ghosh, J.)