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M/S Exchange And Ors vs Pradip Kumar Ganeriwala And Anr
2025 Latest Caselaw 1289 Cal/2

Citation : 2025 Latest Caselaw 1289 Cal/2
Judgement Date : 26 February, 2025

Calcutta High Court

M/S Exchange And Ors vs Pradip Kumar Ganeriwala And Anr on 26 February, 2025

Author: Sabyasachi Bhattacharyya
Bench: Sabyasachi Bhattacharyya
OD-2
                     IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                             ORIGINAL SIDE

                            APOT/338/2024
                                WITH
                           CS-COM/544/2024
                IA NO. GA-COM/1/2024, GA-COM/2/2024

                       M/S EXCHANGE AND ORS.
                                -VS-
                  PRADIP KUMAR GANERIWALA AND ANR

BEFORE:
THE HON'BLE JUSTICE SABYASACHI BHATTACHARYYA
 AND
THE HON'BLE JUSTICE UDAY KUMAR
Date: 26th February, 2025.

                                                                 APPEARANCE:
                                                     Mr. Bratin KumarDey, Adv.
                                                      Ms. Anjana Banerjee, Adv.
                                                            ...for the appellants.

                                                    Mr. Rajeev Kumar Jain, Adv.
                                                     Mr. SounakSengupta, Adv.
                                                          Mr. Kunal Shaw, Adv.
                                                      Mr. YaminiMahawar, Adv.
                                                        ...for respondent nos. 1.

Mr. Sanjib Kr. Mal, Adv.

Mr. Bimalendu Das, Adv.

Ms. Shomrita Das, Adv.

...for respondent no. 2.

The Court: Learned counsel for the respondent no. 1, at the time of

filing written notes of arguments, seeks to rely on a recent judgment of the

Supreme Court. Since the said judgment was not cited at the time of oral

arguments, in order to afford the other parties to give an opportunity to

respond to the same, let the matter stand adjourned till March 5, 2025,

when it will be listed under the same heading.

The written notes of arguments filed by all the parties today be kept

on record.

(SABYASACHI BHATTACHARYYA, J.)

(UDAY KUMAR, J.)

KB

 
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