Veekay General Industries vs Eastern Railway
2023 Latest Caselaw 2804 Cal/2

OCD-2
                               ORDER SHEET

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

                               CS/159/2019
                    IA No.GA/2/2020 (Old No.GA/8/2020)

                    VEEKAY GENERAL INDUSTRIES
                               -VS-
          EASTERN RAILWAY, THROUGH ITS GENERAL MANAGER

     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO

Date : October 4, 2023.

Appearance:

Mr. Sourojit Dasgupta, Adv. Mr. Vishwarup Acharyya, Adv.

... for the plaintiff

Mr. Avinash Kankani, Adv.

... for the defendant

The Court: Mr. Sourojit Dasgupta, learned counsel, is appearing for

the plaintiff and Mr. Avinash Kankani, learned counsel, is appearing for the

defendant.

Hearing concluded.

Fix for judgment.

The written notes of argument filed by the counsel for the defendant

be kept with the record.

Learned counsel for the plaintiff submits that he will submit the

written notes of argument within a week.

The plaintiff is directed to file the written notes of argument on or

before 10th October, 2023.

(KRISHNA RAO, J.)

RS