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Sri Jahar De Bakshi And Ors vs Cygnus Investment And Finance Pvt Ltd
2025 Latest Caselaw 3376 Cal/2

Citation : 2025 Latest Caselaw 3376 Cal/2
Judgement Date : 4 December, 2025

[Cites 0, Cited by 0]

Calcutta High Court

Sri Jahar De Bakshi And Ors vs Cygnus Investment And Finance Pvt Ltd on 4 December, 2025

         ORDER                                                                   OCD-2
                                 IN THE HIGH COURT AT CALCUTTA
                                     COMMERCIAL DIVISION
                                         ORIGINAL SIDE

                                       AP/211/2023
                               SRI JAHAR DE BAKSHI AND ORS
                                            VS
                          CYGNUS INVESTMENT AND FINANCE PVT LTD
                             (NAVALCO COMMODITIES PVT LTD )
BEFORE
HON'BLE JUSTICE GAURANG KANTH
Date: December 04, 2025.



                                                                                     Appearance:-
                                                                  Mr. Subhankar Chakraborty, Adv.
                                                                  Mr. Saptarshi Bhattacharjee, Adv.
                                                                            Ms. Sayani Gupta, Adv.
                                                                                ...for award-holder.


         The Court:- There are certain inadvertent errors in the judgment dated

 28.11.2025, which are indicated as under:-

              (i)    In paragraph 14 of the said judgment, the name "Nilesh Roy" be

                     corrected to read as "Nilasish Roy".

              (ii)   In the heading before paragraph 17 and in paragraphs 17 and 25

                     of   the    judgment,   "Respondents"   be    corrected    to   read    as

"Respondent No.1".

(iii) In paragraph 31 of the judgment, after the words "15% per annum",

the words "with quarterly rests on the awarded amount" be

inserted.

Let these corrections be incorporated in the judgment dated 28.11.2025.

(GAURANG KANTH, J.)

R. D. Barua

 
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