Chemical Corporation Limited vs M/S. Bengal Industrial
2023 Latest Caselaw 1503 Cal/2

                                          1



OD - 11 - 13
                        IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction

                                     Original Side



                                              IA NO.GA/2/2022
                                              CS/26/2021

                                              RAJASTHAN FERTILIZER AND
                                              CHEMICAL CORPORATION LIMITED
                                                      VS
                                              M/S. BENGAL INDUSTRIAL
                                              CORPORATION

                                              IA NO.GA/3/2022
                                              CS/26/2021

                                              RAJASTHAN FERTILIZER AND
                                              CHEMICAL CORPORATION LIMITED
                                                      VS
                                              M/S. BENGAL INDUSTRIAL
                                              CORPORATION

                                              IA NO.GA/5/2022
                                              CS/26/2021

                                              RAJASTHAN FERTILIZER AND
                                              CHEMICAL CORPORATION LIMITED
                                                      VS
                                              M/S. BENGAL INDUSTRIAL
                                              CORPORATION


BEFORE :
THE HON'BLE JUSTICE SUGATO MAJUMDAR

Date : 5th July, 2023 Appearance :

Ms.Urmila Chakraborty, Adv. Mr.Amit Meharia, Adv.

Ms.Paramita Banerjee, Adv. Ms. Subika Paul, Adv.

Ms. Amrita Das, Adv.

...for the plaintiff.

Mr. Soumya Ray, Adv.

Ms. Anwesha Saha, Adv.

Mr.Suman Banerjee, Adv.

..for the defendant.

The Court : Notes of arguments submitted by both the parties. The

defendant's counsel today hands over notes of arguments to the learned counsel for

the plaintiff. Learned counsel for the plaintiff has submitted that in course of the day

they would serve the copy of the notes of arguments.

Let the matter be reserved for judgment.

(SUGATO MAJUMDAR, J.)

S.Das/