Bidyutlata Mahapatra And Anr vs Shrachi Developers Pvt. Ltd. And Ors
2025 Latest Caselaw 767 Cal/2

Calcutta High Court

Bidyutlata Mahapatra And Anr vs Shrachi Developers Pvt. Ltd. And Ors on 8 January, 2025

Author: Soumen Sen

Bench: Soumen Sen

OCD-7
                                  ORDER SHEET

                                AO-COM/13/2024
                                     WITH
                                AP-COM/217/2024

                       IN THE HIGH COURT AT CALCUTTA
                           Civil Appellate Jurisdiction
                                 ORIGINAL SIDE
                             (Commercial Division)


                          Bidyutlata Mahapatra And Anr.
                                      VERSUS
                        Shrachi Developers Pvt. Ltd. And Ors.



  BEFORE:
  The Hon'ble JUSTICE SOUMEN SEN
             AND
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY
  Date : 8h January, 2025.

                                                                               Appearance:
                                                                  Mr. Avishek Guha, Adv.
                                                                  Ms. Debika Misra, Adv.
                                                                    Ms. Shilpa Das, Adv.
                                                                      ...for the appellants

                                                                 Ms. Manali Bose, Adv.
                                                                Mr. Paritosh Sinha, Adv.
                                                          Mr. Saubhik Chowdhury, Adv.
                                                                   ...for respondent no.1

Mr. Priyankar Saha, Adv.

Mr. Amritam Mandal, Adv.

Ms. Oindrila Ghosal, Adv.

...for respondent no.2

1. We have heard learned counsel for the parties.

2. On the prayer of the learned counsel for the parties, the matter shall

be listed on 22nd January, 2025 for further hearing.

3. Learned counsel for the parties are requested to file their law notes

along with compilation of judgments at least one week prior to the

date fixed for hearing.

(SOUMEN SEN, J.)

(BISWAROOP CHOWDHURY, J.)

bp./R.Bhar