Kedarnath Tradecom Llp & Ors vs Mayank Agarwal& Ors
2024 Latest Caselaw 3011 Cal/2

Calcutta High Court

Kedarnath Tradecom Llp & Ors vs Mayank Agarwal& Ors on 25 September, 2024

Author: I. P. Mukerji

Bench: I. P. Mukerji

             IN THE HIGH COURT AT CALCUTTA
                     In appeal from its
           ORDINARY ORIGINAL CIVIL JURISDICTION
              CIVIL APPELLATE JURISDICTION



                     IA No: GA 2 of 2023
                     IA No: GA 3 of 2024
                     IA No: GA 4 of 2024
                     APO No. 41 of 2024
                             with
                      AP No. 850 of 2022
                Kedarnath Tradecom LLP & Ors.
                            Versus
                    Mayank Agarwal& Ors.
                            And
                    IA No: GA 2 of 2023
                    IA No: GA 3 of 2024
                    IA No: GA 4 of 2024
                    APO No. 42 of 2024
                            with
                    AP No. 850 of 2022
                 Omkar Tradecom LLP & Ors.
                           Versus
                  Mayank Agarwal & Ors.
                            And
                    OCOT No. 3 of 2024
                 Omkar Tradecom LLP & Ors.
                          Versus
                  Mayank Agarwal & Ors.
                            And
                     OCOT No. 4 of 2024
                Kedarnath Tradecom LLP & Ors.
                           Versus
                   Mayank Agarwal & Ors.
                            And
                     OCOT No. 5 of 2024
                Kedarnath Tradecom LLP & Ors.
                           Versus
                   Mayank Agarwal & Ors.




Before:
The Hon'ble Justice I. P. MUKERJI
             And
The Hon'ble Justice BISWAROOP CHOWDHURY
Date: 25th September 2024

                                                      Appearance:
                                        Mr. Yash Singhi, Advocate
                                      Mr. Paritosh Sinha, Advocate
                                     2


                                                Mr. Jaydeep Roy, Advocate
                                           Mr. Shourya Samanta, Advocate
                                                         for the appellant
                                Ms. Suchismita Ghosh Chatterjee, Advocate
                                             Mr. Tanay Agarwal, Advocate
                                          Mr. Chitresh Sarawagi, Advocate
                                                        for the respondent

The Court: In the order dated 12th March 2024 at page 7

thereof being the first paragraph of the separate judgment delivered by

one of us (Biswaroop Chowdhury, J.), let the phrase "and are to be

disposed of by common order" be deleted.

The department is directed to carry out this amendment within

two working days of communication of this order.

(I. P. MUKERJI, J.)

(BISWAROOP CHOWDHURY, J.)

R. Bose