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Bengal Chemicals And ... vs Arnab Bhattacharjee
2023 Latest Caselaw 20 Cal

Citation : 2023 Latest Caselaw 20 Cal
Judgement Date : 2 January, 2023

Calcutta High Court (Appellete Side)
Bengal Chemicals And ... vs Arnab Bhattacharjee on 2 January, 2023
SL
No.8
Court
No. 11
          02.01.2023
                                           MAT 918 of 2022
G.S.Das                                         With
                                            CAN 1 of 2022
                               Bengal Chemicals and Pharmaceuticals Ltd & Ors.
                                                    -Vs-
                                            Arnab Bhattacharjee


                       Mr. Jaydip Kar
                       Mr. Subhabrata Chowdhury
                       Ms. Tripti Pandey

                                              ... for the Appellants

                       Ms. Manishka Dhar

                                                  ... for the respondents

Party/Parties is/are represented in the order of their

name/names as printed above in the cause title.

Mr. Kar, Learned Senior Counsel, argues for the

appellants/the Bengal Chemicals and Pharmaceuticals

Ltd (for short, the Company).

Mr. Kar argues at some length on the

requirement of an interim relief qua the operative

portion of the Judgment and Order impugned of the

Hon'ble Single Bench dated 20th May, 2022 as recorded

at paragraphs 55, 56 and 58 thereof.

Heard Mr. Kar at some length.

Ms. Dhar, Learned Advocate, standing in for Mr.

Ashim Kumar Routh, Learned Counsel, seeks an

opportunity to assist this Court on behalf of the

respondents/the writ petitioners on the next date.

The opportunity, as prayed for, is granted

subject to the condition that in the absence of

assistance from the respondents/the writ petitioners

on the next date, this Court will proceed to consider

the matter in presence of Learned Counsel present and

on the basis of the available records.

Let the matter appear next under the same

heading "Application (Gr.-VI)" by date on the 18 th of

January, 2023.

All parties to act on a server copy of this order duly

obtained from the official website of the Hon'ble High Court,

Calcutta.

(Supratim Bhattacharya, J.) (Subrata Talukdar,J.)

 
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