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Strategies S R L vs Apocalypse Steel And Power Lts And Ors
2024 Latest Caselaw 2781 Cal/2

Citation : 2024 Latest Caselaw 2781 Cal/2
Judgement Date : 2 September, 2024

Calcutta High Court

Strategies S R L vs Apocalypse Steel And Power Lts And Ors on 2 September, 2024

OC-16
                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                         COMMERCIAL DIVISION
                             ORIGINAL SIDE

                       CS-COM/684/2024
      IA No. GA-COM/1/2024, GA-COM/2/2024, GA-COM/3/2024


        DUVARTHIM VISADAHYUM INTERNATIONAL COOPERATION
                        STRATEGIES S R L
                              -VS-
            APOCALYPSE STEEL AND POWER LTS AND ORS


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : September 2, 2024.

Appearance :

Mr. Surajit Nath Mitra, Sr. Adv. Mr. Krishnaraj Thaker, Adv. Mr. Chayan Gupta, Adv.

Mr. Rittick Chowdhury, Adv. Mr. Rajesh Upadhyay, Adv.

...for the plaintiff

Mr. Dhruba Ghosh, Sr. Adv.

Mr. Soumyajit Ghosh, Adv.

...for the defendant nos. 1, 2, 3 & 5

Mr. Mainak Bose, Adv.

Mr. Soorjya Ganguly, Adv.

Mr. Somdutta Bhattacharyya, Adv. Mr. Shounak Mukhopadhyay, Adv.

Ms. Devanshi Prasad, Adv.

...for the defendant nos. 6 & 7

Mr. Rudraman Bhattacharyya, Adv.

Mr. Rohit Banerjee, Adv.

Mr. Suryaneel Das, Adv.

Mr. Akash Munshi, Adv.

Mr. Aditya Mondal, Adv.

Mr. Chiranjit Pal, Adv.

Ms. Srishti Das, Adv.

...for the defendant no.10

The Court: Mr. Surajit Nath Mitra, learned Senior Advocate, is

appearing for the plaintiff.

Mr. Dhruba Ghosh, learned Senior Advocate, is appearing for the

defendant nos.1, 2, 3 and 5.

Mr. Mainak Bose, learned Advocate, is appearing for the

defendant nos. 6 and 7.

Mr. Rudraman Bhattacharyya, learned Advocate, is appearing for

the defendant no.10.

Counsel for the plaintiff has concluded his argument in reply to

the objection raised by the defendant nos. 6, 7 and 10.

Counsel for the defendant nos.6, 7 and 10 pray for time to give

reply.

Counsel for the defendant no.10 relied upon judgment reported

in 2024 (4) SCC 696. Let the same be kept with the record.

Let the matter appear on 6th September, 2024 under the heading

'New Motion' at the top.

The interim order which is going to be expired on 6th September,

2024 is extended till 10th September, 2024 or until further order,

whichever is earlier.

(KRISHNA RAO, J.)

sp3

 
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