Sukhlal Chandanmull (P) Ltd vs Harrow Hall
2025 Latest Caselaw 1218 Cal/2

Calcutta High Court

Sukhlal Chandanmull (P) Ltd vs Harrow Hall on 14 February, 2025

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-4
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE


                                  IA NO. GA/9/2024
                                   In CS/364/2014

                          SUKHLAL CHANDANMULL (P) LTD.
                                      Vs
                                 HARROW HALL

    BEFORE:
    The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 14th February, 2025.

Appearance:

Mr. Shounak Mukhopadhyay, Adv.

Ms. Anuradha Poddar, Adv.

... For the plaintiff.

Mr. Rohit Banerjee, Adv.

Mr. Altamash Alim, Adv.

... For the defendant/ petitioner.

The Court:- In terms of Judgment dated 12.02.2025, the suit was

dismissed as not maintainable.

Since the suit was dismissed, all the interlocutory applications lost their

efficacy and should no longer be treated as pending.

Accordingly, this suit along with applications shall be treated as disposed

of without any further Order.

This should be noted by the Learned Registrar (I.T.) as well as Learned

Registrar, Original Side.

(SUGATO MAJUMDAR, J.)

D.Ghosh AR(CR)