Citation : 2023 Latest Caselaw 363 Cal/2
Judgement Date : 7 February, 2023
ODC 25
ORDER SHEET
AP/314/2021
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
M/S. ZILLION INFRAPROJECTS PVT. LTD.
VS
BHARAT HEAVY ELECTRICALS LIMITED
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 7th February, 2023.
Appearance:
Mr. Sumeet Kumar, Adv.
Mr. Soumen Das, Adv.
Mr. Altamash Alin, Adv.
...for the petitioner
Mr. Aniruddha Bhattacharya, Adv.
...for the respondent
The Court: Heard counsel appearing on behalf of the parties. The parties
are at liberty to file the notes of arguments along with the judgments they are
relying upon within a period of two weeks from date. In the event the respondent
wishes to file an affidavit-in-opposition, he may do so within a period of two
weeks; reply, if any, by the petitioner within one week thereafter.
The parties are also directed to exchange their written notes of
submissions within two weeks.
Let this matter appear under the heading 'For Orders' on 9th March, 2023.
(SHEKHAR B. SARAF, J.)
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