Alok Saraf And Ors vs Shyam Sundar Nangalia And
2025 Latest Caselaw 1075 Cal/2

Calcutta High Court

Alok Saraf And Ors vs Shyam Sundar Nangalia And on 12 August, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

OD-1

                                 APOT/160/2025
                              WITH EC-COM/9/2025
                              IA No.GA-COM/2/2025

                        IN THE HIGH COURT AT CALCUTTA
                            Civil Appellate Jurisdiction
                                  ORIGINAL SIDE


                                          ALOK SARAF AND ORS.

                                                -VERSUS -
                                          SHYAM SUNDAR NANGALIA AND
                                          ORS.

BEFORE :
THE HON'BLE JUSTICE DEBANGSU BASAK
            And
THE HON'BLE JUSTICE PRASENJIT BISWAS
Date : 12th August, 2025.
                                                                        Appearance :
                                                               Mr. Ishaan Saha, Adv.
                                                              Ms. Rishika Goyal, Adv.
                                                                      ...for appellant.

                                               Mr. Rudraman Bhattacharyya, Sr. Adv.
                                                        Mr. Saptarshi Banerjee, Adv.
                                                      Ms. Amrita Panja Moulick, Adv.
                                                                ...for the respondent.

The Court :- Issue of maintainability of the appeal is raised and is

taken up for hearing.

Heard learned Advocate appearing for the appellant on the issue of

maintainability of the appeal. Learned Advocate for the appellant relies on

order dated December 7, 2021 passed in APOT/171/2021 (Damodar Valley

Corporation vs. Reliance Infrastructure Ltd.); order dated July 8, 2024 passed

in APOT/244/2024 (R. Piyarelall Iron & Steel Pvt. Ltd. vs. Ram Prasad

Agarwala & Ors.) and 2024 SCC Online Cal 8835 (Kolkata Metropolitan

Development Authority vs. Dagcon (India) Pvt. Ltd.) support of his contention

that the appeal is maintainable.

Learned senior Advocate appearing for the respondent relies upon

(2018) 14 SCC 715 (Kandla Export Corporation & Anr. vs. OCI Corporation &

Anr.); (2020) 4 SCC 234 (BGS SGS Soma JV vs. NHPL Ltd.); 2017 SCC Online

Bom. 360 (Sushila Singhania & Ors. vs. Bharat Hari Singhania & Ors.); (2011)

8 SCC 333 (Fuerst Day Lawson Ltd. vs. Jindal Exports Ltd.) and 2010 (1)

Mh.L.J. (R. S. Jiwani (M/s.), Mumbai vs. Ircon International Ltd., Mumbai) to

contend that the appeal is not maintainable.

Hearing concluded.

Judgment reserved.

(DEBANGSU BASAK, J.)

(PRASENJIT BISWAS, J.)

A/s.