State Of West Bengal vs Bharat Vanijya Eastern Private ...
2023 Latest Caselaw 380 Cal/2

OCD-6
                                 ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              [Commercial Division]

                                  EC/257/2022

                         STATE OF WEST BENGAL
                                  -VS-
                 BHARAT VANIJYA EASTERN PRIVATE LIMITED


      BEFORE:
      The Hon'ble JUSTICE KRISHNA RAO
      Date : February 8, 2023.
                                                                          Appearance:
                                                           Mr. Tilak Kr. Bose, Sr. Adv.
                                                             Mr. Paritosh Sinha, Adv.
                                                      Mr. Anupam Das Adhikari, Adv.
                                                                   Mr. Ratul Das, Adv.
                                                           Mr. Sounak Banerjee, Adv.
                                                           Mr. Arindam Mondal, Adv.
                                                                         ...for the State

                                                          Mr. Subhabrata Datta, Adv.
                                                           Mr. Debashis Sarkar, Adv.
                                                             Mr. Paritosh Sinha, Adv.
                                                                       ...for the State

                                                   Mr. Anindya Kumar Mitra, Sr. Adv.
                                                             Mr. Dhruba Ghosh, Adv.
                                                           Mr. Reetobroto Mitra, Adv.
                                                               Mr. Sarajit Mitra, Adv.
                                                            Mr. Altamash Alim, Adv.
                                                                 ...for the respondent

The Court: Hearing concluded.

Fix for judgment.

(KRISHNA RAO, J.)

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