M/S. Consolidated Infracon ... vs Lakshman Prasad Agarwal
2023 Latest Caselaw 262 Cal/2

OCD-7
                               IA No.GA 2 of 2022
                                       In
                                 CS 223 of 2021
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

            M/S. CONSOLIDATED INFRACON PRIVATE LIMITED
                                Vs
                    LAKSHMAN PRASAD AGARWAL

BEFORE :
THE HON'BLE JUSTICE ARINDAM MUKHERJEE

Date : 30th January, 2023

Appearance:

Ms. Sanchari Chakraborty, Adv.

Mr. Sourojit Dasgupta, Adv.

Ms. Akanksha Chowdhury , Adv.

...for the plaintiff.

Mr. Chayan Gupta, Adv.

Mr. Rittick Chowdhury, Adv.

Mr. Anujit Mookerjee, Adv.

...for the defendant.

The Court : Since the application under Section 10 of the Code of Civil

Procedure, 1908 taken out by the sole defendant has been heard and

judgment therein is yet to be delivered, let this matter go out of the list for the

time being with liberty to the parties to mention immediately after the

judgment in the other application is delivered.

(ARINDAM MUKHERJEE, J.)

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