M/S. Premco-Gtp (Jv) vs Eastern Railway
2023 Latest Caselaw 512 Cal/2

OD 17
                              ORDER SHEET
                               EC/140/2022
                                   With
                               AP/486/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                             M/S. PREMCO-GTP (JV)
                                     VS
                              EASTERN RAILWAY


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 20th February, 2023.

                                                                        Appearance:
                                                        Mr. Anuj Kr. Mishra, Adv.
                                                      Mr. Sk. Sharukh Raha, Adv.
                                                             . . .for the petitioner.

                                                      Mr. Indrajeet Dasgupta, Adv.
                                                       Ms. Sanchita Barman, Adv.
                                                      Ms. Puspita Bhowmick, Adv.
                                                            Ms. Rima Biswas, Adv.
                                                            . . .for the respondent.

The Court: Affidavit in reply filed in Court be taken on record.

Heard the point of maintainability with regard to Section 34 application.

Judgments filed by the parties are taken on record. Notes of arguments

may be filed by the respondent in the Section 34 application within a period of

one week from date. Matter is made C.A.V.

(SHEKHAR B. SARAF, J.)

sp/