C And E Limited And Ors vs Feather Touch Limited And Ors
2025 Latest Caselaw 3638 Cal/2

Calcutta High Court

C And E Limited And Ors vs Feather Touch Limited And Ors on 24 December, 2025

Author: Supratim Bhattacharya

Bench: Sabyasachi Bhattacharyya, Supratim Bhattacharya

                        ORDER SHEET

OD-1& 2
                IN THE HIGH COURT AT CALCUTTA
                CIVIL APPELLATE JURISDICTION
                        ORIGINAL SIDE

                       APO/184/2023
                             IN
                        AP/402/2020

                      IA NO: GA/2/2023

                 C AND E LIMITED AND ORS
                            VS
              FEATHER TOUCH LIMITED AND ORS

                             &

                       APO/185/2023
                             IN
                        AP/364/2020

                      IA NO: GA/2/2023

          C AND E LTD ( COMPONENTS AND EQUIPMENTS
                         LTD AND ORS )
                              VS
                   GOPAL DAS BAGRI AND ORS


BEFORE:
THE HON'BLE JUSTICE SABYASACHI BHATTACHARYYA
                       -AND-
THE HON'BLE JUSTICE SUPRATIM BHATTACHARYA
Date: 24th December, 2025.

                                                      APPEARANCE:
                                           Mr. S. N. Mookerji, Sr. Adv.
                                          Mr. Dhrubo Ghosh, Sr. Adv.
                                              Mr. Rajarshi Dutta, Adv.
                                         Ms. Ajeyaa Chowdhury, Adv.
                                                 Mr. YashSinghi, Adv.
                                               Mr. Rahul Poddar, Adv.
                                              Mr. V. V. V. Sastry, Adv.
                                                  ...for the appellants.

                                            Mr. Sandip Agarwal, Adv.
                                         Mr. Abhishek Swaroop, Adv.
                                             Mr. Tanay Agarwal, Adv.
                                            Mr. ChitreshSaraogi, Adv.
                                             Mr. Manav Sharma, Adv.
                                             Mr. Bharat Krishna, Adv.
                                         Mr. Priyansha Agarwal, Adv.
                                                ...for the respondents.

The Court: The written notes of arguments filed by the appellants be

kept on record.

Learned Counsel for the respondents seeks leave to file the written

notes of arguments of the respondents during the course of the day. Such

leave is granted. Hearing is concluded and the matter is reserved for

judgment.

(SABYASACHI BHATTACHARYYA, J.)

(SUPRATIM BHATTACHARYA, J.)

S. A. AR (CR)