Ashok Kumar Saha vs Tata Chemicals Limited
2023 Latest Caselaw 2104 Cal/2

ORDER SHEET
                                                                           OD-1

                             RVWO/30/2023
                               Arising out of
                                GA/1/2021
                                    With
                              APO/129/2021
                  IA No. GA/1/2019 (Old No. 733 of 2019)
                               CS/51/2019
                            IA No. GA/1/2023

                    IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                             ORIGINAL SIDE


                          ASHOK KUMAR SAHA
                               VERSUS
                        TATA CHEMICALS LIMITED



 BEFORE:
 The Hon'ble JUSTICE SOUMEN SEN

And The Hon'ble JUSTICE SIDDHARTHA ROY CHOWDHURY Date: 18th August, 2023.

Appearance:

Mr. Jishnu Chowdhury, Adv.

Ms. Saswati Chatterjee, Adv.

Mr. Syed Moyeenul Arefin, Adv.

For the Review Applicant.

Mr. Ratnanko Banerji, Sr. Adv.

Mr. Shaunak Mitra, Adv.

Mr. Jaydeb Ghorai, Adv.

Mr. Diptesh Ghorai, Adv.

For Tata Chemicals Ltd.

The Court :- The order dated 13th July, 2023 was wrongly transcribed

in APO No. 120 of 2021 instead of APO No. 129 of 2021.

Let this correction be incorporated in the order dated 13th July, 2023.

The server copy shall be corrected accordingly.

RVWO/30/2023 is an application for review of the judgment and order

dated 28th September, 2022.

We have heard Mr. Jishnu Chowdhury, learned counsel appearing on

behalf of the review applicant, and Mr. Ratnanko Banerjee, learned Senior

Counsel representing the plaintiff.

Earlier to this review application, another set of dealers aggrieved by

the self-same order had preferred a review that was dismissed on 2nd May,

2023. Mr. Chowdhury has very candidly submitted that the grounds of the

review are same, similar or identical to the grounds raised by the other review

applicants, namely Kshitish Bardhan Chunilal Nath & Ors., in RVWO/3/2023.

In view thereof, on identical reason and consideration, the present

review application stands dismissed.

However, there shall be no order as to costs.

(SOUMEN SEN, J.)

(SIDDHARTHA ROY CHOWDHURY, J.)

snn.