Jasmine Commercials Limited vs Tata Steel Limited
2024 Latest Caselaw 1639 Cal/2

Calcutta High Court

Jasmine Commercials Limited vs Tata Steel Limited on 3 May, 2024

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OCD-6                            ORDER SHEET

                            IA No.GA 5 of 2023
                CS-COM 381 of 2024 [Old No.CS 121 of 2022]
                    IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE
                         (COMMERCIAL DIVISION)


                      JASMINE COMMERCIALS LIMITED
                                   VS.
                           TATA STEEL LIMITED

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 3rd May, 2024.


                     Mr. Dhruba Ghosh, Sr. Adv., Mr. Arijit Basu, Ms. Ajeyaa Choudhury,
                                                               Advocates for the plaintiff.

                       Mr. Ratnanko Banerji, Sr. Adv. (VC), Mr. Soorjya Ganguli, Ms. Arti
               Bhattacharyya, Ms. Debomita Sadhu, Advocates for defendant/respondent.

The Court : Argument on behalf of the defendant/respondent is

resumed and concluded.

However, having regard to the three new judgments being cited, the

matter is kept for reply from the side of the plaintiff/petitioner on 18th June,

2024.

(ARINDAM MUKHERJEE, J.)

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