Mani Square Limited And Anr vs Sri Subhash Kumar And Ors
2025 Latest Caselaw 1204 Cal/2

Calcutta High Court

Mani Square Limited And Anr vs Sri Subhash Kumar And Ors on 13 February, 2025

                                                                              OD- 1

                   IN THE HIGH COURT AT CALCUTTA
             EXTRA-ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                                 ALP/2/2025

                       MANI SQUARE LIMITED AND ANR.
                                 VERSUS
                       SRI SUBHASH KUMAR AND ORS.


BEFORE
The Hon'ble Justice SHAMPA DUTT (PAUL)
Date: 13th February, 2025

                                                                       Appearance:
                                                     Mr. P. Chidambaram, Sr. Advocate
                                                          Mr. Joydeep Kar, Sr. Advocate
                                                         Mr. Debjit Mukherjee, Advocate
                                                               Mr. Pranit Bag, Advocate
                                                           Ms. Pranaya Goyal, Advocate
                                                    Ms. Rituparna Chatterjee, Advocate
                                                                  Mr. D. Shah, Advocate
                                                           Mr. K. Chowdhury, Advocate
                                                                     ...for the petitioners
                                                    Mr. Krishnaraj Thaker, Sr. Advocate
                                                     Mr. Shuvasish Sengupta, Advocate
                                                              Mr. Pushan Kar, Advocate
                                                        Mr. Souvik Majumdar, Advocate
                                                             Mrs. A. Banerjee, Advocate
                                                           Ms. A. Chowdhury, Advocate
                                                            ...for the respondents 1 to 5

Affidavit of service filed in Court today be taken on record.

Heard learned senior Advocates appearing for the petitioner and

respondents herein. On completion of hearing on behalf of the petitioners,

learned senior Advocate for the respondents has submitted that he intends

to use an affidavit.

Let affidavit-in-opposition be filed by 7th March, 2025; reply

thereto, if any, be filed by 17th March, 2025. List this matter on 20th March,

2025 at 2:00 P.M. for further hearing on behalf of the respondents.

Parties are at liberty to file their respective short notes along

with the judgments, if any, relied upon by them on the next date of hearing.

It is clarified that at this stage no stay of proceedings involved in

the case has been granted by this court.

[SHAMPA DUTT (PAUL) J.]

akg/