Sajarul Rahaman And Anr vs Srei Equipment Finance Limited And Anr
2024 Latest Caselaw 2576 Cal/2

Calcutta High Court

Sajarul Rahaman And Anr vs Srei Equipment Finance Limited And Anr on 12 August, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OC-1-9
             IN THE HIGH COURT AT CALCUTTA
              Ordinary Original Civil Jurisdiction
                       ORIGINAL SIDE
                    [Commercial Division]

                     AP-COM/304/2024
                 [Old case no. AP/250/2023
                        AP/262/2023]

                SAJARUL RAHAMAN AND ANR.
                           VS
         SREI EQUIPMENT FINANCE LIMITED AND ANR.

                             With

                     AP-COM/305/2024

                SAJARUL RAHAMAN AND ANR.
                           VS
         SREI EQUIPMENT FINANCE LIMITED AND ANR.

                             With

                     AP-COM/314/2024

                   ANAND KUMAR SINGH
                           VS
           M/S. SREI EQUIPMENT FINANCE LIMITED

                             With

                     AP-COM/319/2024

                   ANAND KUMAR SINGH
                           VS
            M/S. SREI EQUIPMENT FINANCE LTD.

                             With

                     AP-COM/347/2024

          M/S KETAN CONSTRUCTIONS LTD AND ORS
                           VS
               SREI EQUIPMENT FINANCE LTD

                             With

                     AP-COM/348/2024

          M/S KETAN CONSTRUCTIONS LTD AND ORS
                           VS
               SREI EQUIPMENT FINANCE LTD
                                    2


                                 With

                           AP-COM/349/2024

                M/S KETAN CONSTRUCTIONS LTD AND ORS
                                 VS
                     SREI EQUIPMENT FINANCE LTD

                                 With

                           AP-COM/350/2024

                M/S KETAN CONSTRUCTIONS LTD AND ORS
                                 VS
                     SREI EQUIPMENT FINANCE LTD

                                 With

                           AP-COM/351/2024

                M/S KETAN CONSTRUCTIONS LTD AND ORS
                                 VS
                     SREI EQUIPMENT FINANCE LTD


BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
Date : 12th August, 2024


                                                                        Appearance:
                                                           Mr. Rishad Medora, Adv.
                                                     Mr. Meghajit Mukherjee, Adv.
                                       . . . for the petitioners in item nos. 5 to 9.

                                                  Mr. Swatarup Banerjee, Adv.
                                                       Mr. Sariful Haque, Adv.
                                                      Ms. Tapasika Bose, Adv.
                                        ...for the respondent in item nos.5 to 9.

Mr. Pranit Bag, Adv.

Mr. Altamash Alim, Adv.

Mr. Abhik Chitta Kundu, Adv.

Ms. Rajarshee Bhowmick, Adv.

Mr. Sumit Biswas, Adv.

...for the petitioners in item nos.3 & 4.

Mr. Sk Aptabuddin, Adv.

Mr. S.E. Huda, Adv.

Mr. T. Islam, Adv.

...for the petitioner in item no.1 & 2.

Mr. Swatarup Banerjee, Adv.

Mr. Avishek Guha, Adv.

Mr. Sariful Haque, Adv.

Ms. Sonal Agarwal, Adv.

...for the respondent in item nos.3 & 4

Mr. Swatarup Banerjee, Adv.

Mr. Sariful Haque, Adv.

Mr. Rajib Mullick, Adv.

Ms. Sonia Mukherjee, Adv.

...for the respondent in item no.1 & 2

The Court:- Learned counsel for the respondents submits that he seeks to

rely on an additional judgment of the Supreme Court reported at 2024 SCC

OnLine SC 512 and wants to put the petitioner on notice in that regard. Learned

counsel cites the judgment and a photocopy of the Tamil Nadu Court-Fees and

Suits Valuation Act, 1965, on which a judgment has already been cited by the

respondent.

Heard learned counsel for the respondents on the said judgment and reply

thereto by the learned counsel for the petitioner. Oral hearing had already been

concluded. On the prayer of learned counsel for the respondents, the time for

filing written notes of arguments by the respondents is extended till August 16,

2024, when the matter shall be listed for such limited purpose under the

heading "To be Mentioned".

The written notes of arguments filed by the petitioners in AP-COM 347 of

2024 today be kept on record.

(SABYASACHI BHATTACHARYYA, J.)

SP/