Harrow Hall vs Sukhlal Chandanmull (P) Ltd
2023 Latest Caselaw 2971 Cal/2

                      APO No. 210 of 2019
                              with
                       CS No. 364 of 2014
               IN THE HIGH COURT AT CALCUTTA
                        In appeal from its
             ORDINARY ORIGINAL CIVIL JURISDICTION
                CIVIL APPELLATE JURISDICTION



                              Harrow Hall
                                Versus
                      Sukhlal Chandanmull (P) Ltd.




Before:
The Hon'ble Justice I. P. MUKERJI
            And
The Hon'ble Justice BISWAROOP CHOWDHURY
Date: 13th October 2023

                                                               Appearance:
                                         Mr. Ahin Choudhury, Sr. Advocate
                                          Mr. Dhurba Ghosh, Sr. Advocate
                                              Mr. Rohit Banerjee, Advocate
                                              Mr. Altamash Alim, Advocate
                                               Mr. Raja Mantosh, Advocate
                                                          for the appellant
                                      Mr. Sabyasachi Choudhury, Advocate
                                          Mr. Neelesh Choudhury, Advocate
                                        Mr. Biswanath Chatterjee, Advocate
                                                    Mr. A. Poddar, Advocate
                                     Mr. Shounak Mukhopadhyay, Advocate
                                                         for the respondent

The Court: We have referred to our order dated 5th October

2023 which is as follows:

"By a Lay Note of the Registrar, Original Side dated 4th October 2023 the attention of this bench to the judgment and order of the Supreme Court dated 22nd September 2023 was drawn.

Accordingly we placed the appeal in the list today as "To Be Mentioned".

In deference to the said order of the Supreme Court we direct that the appeal be listed at the top of the hearing list on 11th October 2023, subject to any continuing part-heard matter."

For pressure of work before the puja vacation the appeal could

not be reached.

It was mentioned yesterday and again placed in the list as "To

Be Mentioned" today.

It was submitted by Mr. Ahin Choudhury, learned senior

advocate appearing for the defendant/applicant that the

maintainability issue of the Chapter 13A application had to be decided

first before the court proceeded with the hearing of the said

application.

Mr. Sabyasachi Choudhury, learned advocate appearing for

the plaintiff/respondent stated that the Chapter 13A application was

fixed for hearing at 2 p.m. today before the learned single judge.

We fix this appeal for hearing on 22nd November 2023 as the

first appeal in the list.

The proceeding before the learned single judge may only be

adjourned till 30th November 2023.

(I. P. MUKERJI, J.)

(BISWAROOP CHOWDHURY , J.)

R. Bose