Bravo Sponge Iron Private Limited vs Birat Chandra Dagara
2024 Latest Caselaw 2252 Cal/2

Calcutta High Court

Bravo Sponge Iron Private Limited vs Birat Chandra Dagara on 2 July, 2024

OCD-5 & 6
                               ORDER SHEET

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

                           IA NO. GA-COM/1/2024
                            IN CS-COM/564/2024

                  BRAVO SPONGE IRON PRIVATE LIMITED
                                -VS-
                       BIRAT CHANDRA DAGARA

                                      &

                           IA NO. GA-COM/1/2024
                            IN CS-COM/565/2024

                 SHAKAMBARI ISPAT AND POWER LIMITED
                                -VS-
                       BIRAT CHANDRA DAGARA


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : July 2, 2024.
                                                                        Appearance:
                                                        Mr. Kumarjit Banerjee, Adv.
                                                    Ms. Sanchari Chakraborty, Adv.
                                                        Mr. Sourajit Dasgupta, Adv.
                                                    Ms. Tanishika Khandelwal, Adv.
                                                        ...for the plaintiff/petitioner

                                                     Mr. Ratnanko Banerji, Sr. Adv.
                                                        Mr. Jayanta Sengupta, Adv.
                                                               Mr. S. Banerjee, Adv.
                                                             Mr. Rahul Auddy, Adv.
                                                                 Mr. A. Goopta, Adv.
                                                     ...for the defendant/respondent

The Court: Mr. Kumarjit Banerjee, learned advocate, is appearing for

the plaintiff/petitioner and Mr. Ratnanko Banerji, learned Senior advocate, is

appearing for the defendant/respondent.

Counsel for the plaintiff has filed an application being GA-

COM/1/2024 for judgment upon admission.

Counsel for the plaintiff has concluded his argument.

Counsel for the defendant has argued the matter at length but due to

paucity of time, the argument could not be completed.

List the matter on 9th July, 2024 as "Part Heard".

(KRISHNA RAO, J.)

S.De