Eden Consultancy Services Pvt. ... vs Kerala State Electronics ...
2023 Latest Caselaw 953 Cal/2

ORDER SHEET
                                                                           OCD-10


                           IA No. GA/1/2021
                                   In
                             CS/179/2021
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                        [COMMERCIAL DIVISION]


              EDEN CONSULTANCY SERVICES PVT. LTD.
                            VERSUS
KERALA STATE ELECTRONICS DEVELOPMENT CORPORATION LTD. AND ORS.



 BEFORE:
 The Hon'ble JUSTICE ARINDAM MUKHERJEE
 Date:17th April, 2023.



                                                                         Appearance:
                                                     Mr. Surajit Nath Mitra, Sr. Adv.
                                                            Mr. Rajarshi Datta, Adv.
                                                      Mr. Deepak Kumar Jain, Adv.
                                                         For the plaintiff/petitioner.

                                                         Mr. Kushal Chatterjee, Adv.
                                                          Mr. Subhasish Mitra, Adv.
                                                             Mr. Saptarshi Mal, Adv.
                                                              Mr. Shibjit Mitra, Adv.
                                                 For the defendant/respondent no.1.

Mr. Aniruddha Chatterjee, Adv.

Mr. Abir Lal Chakravorti, Adv.

For the defendant/respondent no.3.

Mr. Dwaipayan B. Mullick, Adv.

Mr. Arkaprava Sen, Adv.

Mr. Rahul Kumar Singh, Adv.

Ms. Sweta Chakraborty, Adv.

For the defendant/respondent no.4.

The Court :- Hearing is concluded. Judgment is reserved.

The appearance in respect of the defendant/respondent no.1 has not

gone down in the orders dated 8th February, 2023, 13th February, 2023 and 29th

March, 2023. The advocates who have been shown in the said orders to have

appeared on behalf of the defendant no.2 actually appeared on behalf of

defendant no.1. Let those orders be corrected by incorporating the names of the

advocates who are recorded therein to have appeared on behalf of the

defendant/respondent no.2 to have appeared on behalf of

defendant/respondent no.1.

(ARINDAM MUKHERJEE, J.)

snn.