Sudershan Prasad Bagaria And Anr vs Harshvardhan Khemka And Ors
2024 Latest Caselaw 3159 Cal/2

Calcutta High Court

Sudershan Prasad Bagaria And Anr vs Harshvardhan Khemka And Ors on 6 November, 2024

OD-21 & 22

                             ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                    Ordinary Original Civil Jurisdiction
                             ORIGINAL SIDE

                           CS-COM/384/2024
                         [Old No. CS/130/2022]
               IA No. GA/1/2022, GA/2/2022, GA/3/2022

               SUDERSHAN PRASAD BAGARIA AND ANR.
                             -VS-
                 HARSHVARDHAN KHEMKA AND ORS.

                                    &

                             RVWO/31/2024
                     IA No. GA/1/2024, GA/2/2024

                 HARSHVARDHAN KHEMKA AND ORS.
                             -VS-
               SUDERSHAN PRASAD BAGARIA AND ANR.



BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: November 6, 2024.

                                                                   Appearance:
                                                     Mr. Jishnu Saha, Sr. Adv.
                                                         Mr. Amit Kr. Nag, Adv.
                                                     Ms. Partha Banerjee, Adv.
                                                       Ms. Ranjabati Roy, Adv.
                                               ...for the petitioners/ defendants

                                                    Mr. Abhrajit Mitra, Sr. Adv.
                                              Mr. Satadeep Bhattacharyya, Adv.
                                                      Mr. Biswajit Kumar, Adv.
                                                      Mr. Indradeep Basu, Adv.
                                                       Ms. Yukti Agarwal, Adv.
                                               ...for the respondents/plaintiffs.

The Court : Mr. Jishnu Saha, Learned Senior Advocate, is

appearing for the petitioners/defendants.

Mr. Abhrajit Mitra, Learned Senior Advocate, is appearing for the

respondents/plaintiffs.

Both the parties have filed their written notes of arguments.

Counsel for the petitioners/defendants submits that he will rely

upon one judgment and prays for leave to file separate written notes of

argument by not pressing the present written notes of argument.

Prayer is allowed.

Counsel for the petitioners/defendants is directed to serve the

copy of the written notes of arguments to the leaned Counsel for the

respondents/plaintiffs by tomorrow.

List this matter on 13th November, 2024 as "To be Mentioned" for

filing written notes of argument.

(KRISHNA RAO, J.)

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