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Eastern Gases Limited vs Usha Martin Limited
2022 Latest Caselaw 2381 Cal/2

Citation : 2022 Latest Caselaw 2381 Cal/2
Judgement Date : 9 September, 2022

Calcutta High Court
Eastern Gases Limited vs Usha Martin Limited on 9 September, 2022
OD 40 & 41
                              ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                                        EC/330/2017
                                     IA NO. GA/3/2020,
                                         GA/4/2021
                                         GA/5/2022

                               EASTERN GASES LIMITED
                                        VS
                                USHA MARTIN LIMITED

                                              AND

                               AP/486/2017
                   IA NO: GA/1/2018(Old No:GA/462/2018),
                           GA/2/2021, GA/3/2022


                           M/S. UISHA MARTIN LIMITED
                                      VS
                          M/S. EASTERN GASES LIMITED


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 9th September, 2022.

                                                                          Appearance:
                                                     Mr. Rudraman Bhattacharyya, Adv.
                                                               Mr. Souvik Kundu, Adv.

                                                         Mr. Jatinder Singh Dhatt, Adv.


      The Court: Heard counsel appearing on behalf of the parties on the Section

34 application.

      A short notes of argument has been filed on behalf of the petitioner in the

Section 34 application. Liberty is granted to the counsel appearing on behalf of

the   respondent   to   file   his    notes    of   argument   within   a   week's   time.

Supplementary notes of argument may be filed by the petitioner if he so desires

within a week's time. Since the matter has been comprehensively heard,

judgment is reserved.

(SHEKHAR B. SARAF, J.)

sp/

 
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