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Concast Steel & Power Limited vs Sarat Chatterjee And Co.(Vsp) Pvt ...
2022 Latest Caselaw 707 Cal/2

Citation : 2022 Latest Caselaw 707 Cal/2
Judgement Date : 28 February, 2022

Calcutta High Court
Concast Steel & Power Limited vs Sarat Chatterjee And Co.(Vsp) Pvt ... on 28 February, 2022
OD-16 & 17
                              ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                            IA NO. GA/8/2022
                                    In
                               CS/77/2013

                    CONCAST STEEL & POWER LIMITED
                                 Vs
             SARAT CHATTERJEE AND CO.(VSP) PVT LTD AND ORS

                                    AND

                            IA NO. GA/7/2021
                                    In
                               CS/77/2013

                    CONCAST STEEL & POWER LIMITED
                                 Vs
             SARAT CHATTERJEE AND CO.(VSP) PVT LTD AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date : 28th February, 2022

  (Via Video Conference)
                                                                    Appearance:
                                                         Mr. Utpal Bose, Sr. Adv.
                                                         Mr. Rupak Ghosh, Adv.
                                                        Mr. Chayan Gupta, Adv.
                                                     Mr. Rajesh Upadhyay, Adv.
                                                                ...for the plaintiff

                                                       Mr. Reetobroto Mitra, Adv.
                                                   Mr. Pradip Kr. Sarawagi, Adv.
                                                        ...for the respondent no.1

Mr. S.N. Mitra, Sr. Adv.

Mr. D.N. Sharma, Adv.

Ms. Sananda Mukhopadhyay, Adv.

Mr. S.R. Saha, Adv.

...for the respondent no.2

The Court: Hearing concluded. Judgment reserved.

The subsisting interim order is extended for two weeks or until further

orders, whichever is earlier.

Notes of argument be filed by Thursday.

(SHEKHAR B. SARAF, J.)

R.Bhar

 
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