Titagarh Rail Systems Limited vs Yes Bank Ltd And Anr
2024 Latest Caselaw 3147 Cal/2

Calcutta High Court

Titagarh Rail Systems Limited vs Yes Bank Ltd And Anr on 5 November, 2024

OCD-3
                                ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                            COMMERCIAL DIVISION
                                ORIGINAL SIDE

                                CS-COM /714/2024
                     IA No. GA-COM/1/2024, GA-COM/2/2024


                       TITAGARH RAIL SYSTEMS LIMITED
                                     VS
                           YES BANK LTD AND ANR

   BEFORE:
   The Hon'ble JUSTICE KRISHNA RAO

Date: November 5, 2024.

Appearance :

Mr. Abhrajit Mitra, Sr. Adv. Mr. Sayantan Bose, Adv.

Mr. Aman Agarwal, Adv.

Mr. Shounak Mukhopadhyay, Adv.

Ms, Iram Hassan, Adv.

Mr. Himanshu Bhawsinghka, Adv.

Mr. Dipak Verma, Adv.

... for the plaintiff

Mr. Avik Ghatak, Adv.

... for the defendant no. 1

Mr. Laxmi Gupta, Sr. Adv.

Mr. Chayan Gupta, Adv.

Mr. Dwip Raj Basu, Adv.

Mr. L.K. Pal, Adv.

... for the defendant no. 2

The Court: Mr. Abhrajit Mitra, learned senior counsel, is appearing

for the plaintiff.

Mr. Avik Ghatak, learned counsel, is appearing for the defendant

no. 1.

Mr. Laxmi Gupta, learned senior counsel, is appearing for the

defendant no. 2.

Counsel for the plaintiff has concluded his argument by giving

reply to the submission made by the counsel for the defendants in

connection with the application under Section 8 of the Arbitration and

Conciliation Act.

Counsel for the defendant prays for time to give reply to the

judgment relied upon by the plaintiff in connection with GA-COM/2/2024.

In view of the submission made by the Counsel by the respective

parties, list this matter on 18th November, 2024 under the same heading as

part heard.

(KRISHNA RAO, J.)

DB