Greaves Cotton Ltd vs Neelam Chopra
2025 Latest Caselaw 1190 Cal/2

Calcutta High Court

Greaves Cotton Ltd vs Neelam Chopra on 12 February, 2025

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

                             CS-COM/703/2024
                            GREAVES COTTON LTD.
                                    VS
                              NEELAM CHOPRA

BEFORE:
The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 12th February, 2025.

Appearance:

Mr. Rajarshi Dutta, Adv.

Mr. Sarbajit Mukherjee, Adv.

Mr. Sayak Ranjan Ganguly, Adv.

Ms. Srijani Ghosh, Adv.

Ms. Indrani Majumdar, Adv.

...for the plaintiff.

The Court:- This matter is appearing under the heading "To Be

Mentioned".

Mr. Rajarshi Dutta, learned Advocate for the plaintiff submits that in the

judgment the date of filing of the suit has been wrongly recorded as 1 st

October. Moreover, the interest on the decreed amount should continue till

realization of the entire amount.

Perused the judgment dated 8th January, 2025.

Considering the above, the words "the date of filing of this suit, that is, 1st

October, 2001 till 8th January, 2025" in 15th line at page 8 stands deleted and in

its place, the words "1st October, 2025 till realization of the entire amount"

should be read in the 15th line at page 8.

The judgment dated 8th January 2025 is modified to the above extent. This order shall form part of the said judgment and order dated 8 th

January, 2025.

Let the decree be drawn accordingly.

(BIVAS PATTANAYAK, J.)

R.D. Barua